T E Thomson And Company Limited vs Swarnalata Chopra Nee Kapur And Anr
2025 Latest Caselaw 912 Cal/2

Calcutta High Court

T E Thomson And Company Limited vs Swarnalata Chopra Nee Kapur And Anr on 17 January, 2025

Author: Soumen Sen

Bench: Soumen Sen

OCD-2

                      IN THE HIGH COURT AT CALCUTTA
                        [Commercial Appellate Division]
                               ORIGINAL SIDE


                            IA NO. GA-COM/2/2024
                               In CS-COM/4/2023

                    T E THOMSON AND COMPANY LIMITED
                                  Vs
                  SWARNALATA CHOPRA NEE KAPUR AND ANR
  BEFORE:
  The Hon'ble JUSTICE SOUMEN SEN
             AND
  The Hon'ble JUSTICE BISWAROOP CHOWDHURY
  Date : 17th January, 2025

                                                                             Appearance:
                                                       Mr. Krishnaraj Thaker, Sr. Adv.
                                                              Mr. Chayan Gupta, Adv.
                                                           Mr. Rittick Choudhury, Adv.
                                                   Mr. Pourush Bandyopadhyay, Adv.
                                                               Mr. Dwipraj Basu, Adv.
                                                            Mr. Samyajit Mondal, Adv.
                                                                       ...for the plaintiff.
                                                      Mr. Ranjan Bachawat, Sr. Adv.
                                                           Mr. Sarosij Dasgupta, Adv.
                                                     Mr. Javed Kr. Sanwarwala, Adv.
                                                     Mr. Shariq A. Sanwarwala, Adv.
                                                                Ms. Sadaf Aafrin, Adv.
                                                               Mr. Shagnik Bose, Adv.
                                                             ...for the defendant no.1.


   1.

Written notes of submissions filed in Court on behalf of the plaintiff is

taken on record.

2. Mr. Ranjan Bachawat, learned Senior Counsel appearing on behalf of the

defendant no.1, supports the judgment passed by the Hon'ble Justice

Sabyasachi Bhattacharyya and prays for time to file written notes of

submissions on behalf of the defendant no.1 in support of the views

expressed by Justice Bhattacharyya by 28 th January, 2025.

3. Considering the importance of the matter, we appoint Mr. Anindya

Kumar Mitra, learned Senior Counsel as Amicus.

4. The parties are directed to serve upon the Amicus the notes of arguments

filed before the trial Court as well as before the Division Bench with

copies of the judgments and any other documents that Mr. Mitra may

require for assisting the Court.

5. The matter is fixed on 21st February, 2025 at the top of the list.

6. The parties may exchange their notes in the meantime.

(SOUMEN SEN, J.)

(BISWAROOP CHOWDHURY, J.) mg/S. Pal.