CS-COM/652/2024
2025 Latest Caselaw 3069 Cal/2

Calcutta High Court

CS-COM/652/2024 on 17 November, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OCD-12




              In The High Court at Calcutta
                          [Commercial Division]
                                Original Side

                           IA NO. GA-COM/5/2024
                            In CS-COM/652/2024

                       Flint Group India Private Limited

BEFORE :
THE HON'BLE JUSTICE ANIRUDDHA ROY

Date : 17th November, 2025.

Appearance :

Mr. Sourojit Dasgupta, Adv.

Mr. Souvik Mazumder, Adv.

... for the plaintiff.

Ms. Sujata Choudhury , Adv.

Ms. Alia Gaffar, Adv.

... for the defendants.

The Court :- Since this Court has heard the arguments made on

behalf of the parties on the application filed under Section 8 of the

Arbitration and Conciliation Act and the judgment stands reserved, this

application is directed to go out of the list for the time being.

Parties shall be at liberty to mention the same upon notice to each

other, depending upon the fate of the Section 8 application.

(ANIRUDDHA ROY, J.)

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