M/S Exchange And Ors vs Pradip Kumar Ganeriwala And Anr
2025 Latest Caselaw 1365 Cal/2

Calcutta High Court

M/S Exchange And Ors vs Pradip Kumar Ganeriwala And Anr on 5 March, 2025

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD-1


                     IN THE HIGH COURT AT CALCUTTA
                      CIVIL APPELLATE JURISDICTION
                              ORIGINAL SIDE

                            APOT/338/2024
                                 WITH
                           CS-COM/544/2024
                   NO: GA-COM/1/2024, GA-COM/2/2024

                        M/S EXCHANGE AND ORS.
                                  VS
                   PRADIP KUMAR GANERIWALA AND ANR

BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
And
The Hon'ble JUSTICE UDAY KUMAR

Date :5thMarch, 2025.


                                                                   APPEARANCE:
                                                   Mr. SurajitNathMitra, Sr. Adv.
                                                     Mr. Bratin Kumar Dey, Adv.
                                                     Mrs. Anjana Banerjee, Adv.
                                                             For the appellants...

                                                     Mr. Rajeev Kumar Jain, Adv.
                                                      Mr. SaunakSengupta, Adv.
                                                           Mr. Kunal Shaw, Adv.
                                                      Ms. YaminiMahawar, Adv.
                                                       For the respondent no. 1.

Mr. Sanjib Kr. Mal, Adv.

Mr. Bimalendu Das, Adv.

Ms. Shomrita Das, Adv.

For the respondent no. 2

The Court:-The matter came up at the instance of the respondent no. 1.

Learned Counsel for the respondent no. 1 seeks to rely on an additional

judgment reported at 2025 SCC OnLine SC 140 [Thomas Cook (India) Ltd. v.

Beach Ark Hotels Pvt. Ltd. and another].

Heard learned Counsel for the parties on the limited ratio as laid down

therein. Since hearing has already been concluded, no further order need be

passed at this stage.

(SABYASACHI BHATTACHARYYA, J.)

(UDAY KUMAR, J)

Arsad, AR(CR)