Turner Morrison Limited vs National Insurance Company Limited
2025 Latest Caselaw 2711 Cal/2

Calcutta High Court

Turner Morrison Limited vs National Insurance Company Limited on 22 September, 2025

                                                                                    2013:CHC-OS:21
OCD-8
                                ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                          COMMERCIAL DIVISION
                              ORIGINAL SIDE

                             CS-COM/44/2024
                           [OLD NO CS/230/2008]

                      TURNER MORRISON LIMITED
                                  VS
                NATIONAL INSURANCE COMPANY LIMITED,
                             DIVISION - 1


 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : 22nd September, 2025.

                                                                           Appearance:
                                                                Mr. Utpal Bose, Sr. Adv.
                                                       Mr. Ashis Kumar Mukherjee, Adv.
                                                           Ms. Sulagna Mukherjee, Adv.
                                                                      ... for the plaintiff

                                                              Ms. Dolon Dasgupta, Adv.
                                                                   ... for the defendant


        1.

Though the matter is specially fixed today for argument at 3:45 P.M.

but the leaned Counsel for the defendant is busy in other Court and

accordingly he prays for time. For the interest of justice, the case is

adjourned.

2. The learned Advocate on Record submits that the learned Counsel

arguing on behalf of the defendant intends to place one judgment.

3. In view of the above, the defendant is directed to give the citation in

advance to the learned Counsel appearing for the plaintiff so that on

the next date fixed, argument can be completed.

4. List the matter on 11th November, 2025 at 12:30 P.M. for "Part

Heard".

2013:CHC-OS:21

5. It is made clear that on the date fixed if the defendant fails to argue

the matter, argument on behalf of the defendant will be closed and

the plaintiff will be allowed to commence argument.

(KRISHNA RAO, J.)

gb.