Citation : 2026 Latest Caselaw 2628 Cal/2
Judgement Date : 2 April, 2026
OD-2
APOT/316/2023
WITH CP/49/2016
IA No.ACO/1/2024
ACO/2/2026
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
IN THE MATTER OF:
M/s. MARTINA BOI GENICS PVT. LTD.
-AND-
SHIVA SHAKTI SECURTITY SERVICES
-VERSUS-
OFFICIAL LIQUIDATOR
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
-AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI Date: 2nd April, 2026 Appearance:
Mr. Surojit Nath Mitra, Sr. Adv.
Ms. Nilanjana Adhya, Adv.
Ms. Urmila Chakraborty, Adv.
Mr. Arindam Paul, Adv.
...for the appellant.
Mr. Ranajit Chowdhury, Adv.
Ms. Sampoorna Saha, Adv.
...for the Official Liquidator.
The Court :- IA-ACO/2/2026 is an application for amendment of the
memorandum of appeal to correct the inadvertent error appearing in the
memorandum of appeal.
Supplementary affidavit affirmed on behalf of the appellant on April
1, 2026, filed in Court, is taken on record.
The amendment sought for being formal in nature and since it seeks
to rectify the inadvertent error in the memorandum of appeal, is allowed.
Leave is granted to the appellant to incorporate the amendments as
shown in Annexure-B to the supplementary affidavit affirmed on April 1, 2026.
Department will incorporate the amendments in terms of Annexure-B
to the supplementary affidavit.
IA-ACO/2/2026 is disposed of without any order as to costs.
List the appeal along with the application in the monthly list of May,
2026.
(DEBANGSU BASAK, J.)
(MD. SHABBAR RASHIDI, J.)
A/s.
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