K.P Credit And Traders Pvt Ltd vs Shri Anurag Rungta
2025 Latest Caselaw 1777 Cal/2

Calcutta High Court

K.P Credit And Traders Pvt Ltd vs Shri Anurag Rungta on 16 June, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-4
                       IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                  ORIGINAL SIDE
                            (COMMERCIAL DIVISION)

                                APOT/54/2025
                                     WITH
                              CS/COM/537/2024
                            IA NO: GA-COM/1/2025

                      K.P CREDIT AND TRADERS PVT LTD.
                                     VS
                            SHRI ANURAG RUNGTA

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                      AND
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date : June 16, 2025.


                                                                       Appearance:
                                                        Mr. Jishnu Chowdhury, Sr. Adv.
                                                                Mr. Hemant Tiwari, Adv.
                                                              Ms. Anjana Banerjee, Adv.
                                                                     ...for the appellant.

                                                        Mr. Anupam Bhattacharya, Adv.
                                                             Mr. Sudhakar Thakur, Adv.
                                                             Mr. Syed Rahil Faraz, Adv.
                                                                 Ms. Sana Sultana, Adv.
                                                                  ...for the respondents.




                            Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and order dated

January 31, 2025, whereby the appellant's application being GA No. 1 of 2023

has been dismissed.

We propose to hear out the appeal. We are told that all papers that were

available before the learned Single Judge have been annexed to the stay

petition. Since the respondents are represented, notice of appeal is deemed to

be waived. All formalities are dispensed with. We shall hear out the appeal

treating the stay petition as an informal paper book.

The stay application stands disposed of.

List the matter under the appropriate heading on June 30, 2025.

(ARIJIT BANERJEE, J.)

(RAI CHATTOPADHYAY, J.)

KB AR (CR)