Manish Agarwal & Ors vs Steel Authority Of India Ltd
2025 Latest Caselaw 153 Cal/2

Calcutta High Court

Manish Agarwal & Ors vs Steel Authority Of India Ltd on 13 May, 2025

OD-122

                 IN THE HIGH COURT AT CALCUTTA
              ORIDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                          IA NO. GA/8/2019
                        (Old No: GA/573/2019)
                           In CS/322/2009

                      MANISH AGARWAL & ORS.
                               VS
                   STEEL AUTHORITY OF INDIA LTD

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 13th May, 2025.


                                                                 APPEARANCE:
                                                    Mr. Dendutt Mukherjee, Adv.
                                                         Ms. Debanjana De, Adv.
                                                         Ms. Debanjana De, Adv.
                                                               For the petitioner

                                                      Mr. Kaustav Banerjee, Adv.
                                                            Ms. Ria Kundu, Adv.
                                                             For the respondent

1. Learned Advocate for the decree-holder/plaintiff and learned

advocate for the judgment debtor/defendant are present.

2. Today is fixed for hearing of the application taking exception to the

report of the Special Referee with regard to mesne profit.

3. Learned counsel for the opposite party Steel Authority of India

Limited submits that he is to receive some instructions on this

matter.

4. As it appears that the opposite party has not filed any objection to

the report of the Special Referee, learned Advocate is granted an

opportunity to take instructions as to whether the opposite

party/judgment debtor is ready and willing to accept the report of

the Special Referee without prejudice to the merits of the

application and pay the amount as observed in the report of the

Special Referee dated 3rd December, 2018.

5. Let this matter appear on 23rd June, 2025 at 2 P.M.

(BISWAROOP CHOWDHURY, J.)

gb.