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Dredging And Desiltation Company ... vs Mackintosh Burn And Northern Express ...
2026 Latest Caselaw 2682 Cal/2

Citation : 2026 Latest Caselaw 2682 Cal/2
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Dredging And Desiltation Company ... vs Mackintosh Burn And Northern Express ... on 6 April, 2026

Author: Aniruddha Roy
Bench: Aniruddha Roy
OC-37
                         In the High Court at Calcutta
                             Commercial Division
                                Original Side
                           IA NO. GA-COM/10/2025
                            [OLD No. CS/242/2018]
                             In CS-COM/141/2024

     DREDGING AND DESILTATION COMPANY PRIVATE LIMITED
                            Vs
 MACKINTOSH BURN AND NORTHERN EXPRESS CONSORTIUM AND ORS

   BEFORE:
   The Hon'ble JUSTICE ANIRUDDHA ROY

Date : April 6, 2026.

Appearance:

Mr. Sakya Sen, Adv.

Mr. Sankarshan Sarkar, Adv.

Mr. Sunil Kumar Singhania, Adv. Ms. Kalpana Singhania, Adv.

...for the plaintiff

Mr. Mainak Bose, Sr. Adv.

Mr. Arnab Chakraborty, Adv.

Ms. Pragya Bhowmick, Adv.

Ms. Rimi Mandal, Adv.

...for the defendant Nos. 1 and 2

Mr. Dilawar Khan, Adv.

Ms. Apple Mughali Jimo, Adv.

The Court : Mr. Mainak Bose, learned Senior Advocate appearing for

defendant Nos. 1 and 2 has been continuing with his submissions. He shall

continue on the next day.

After Mr. Mainak Bose, learned Senior Advocate concludes, Mr.

Sakya Sen, learned Senior Advocate with Mr. Sankarsan Sarkar, learned

Advocate shall commence their submissions.

On the joint prayer of the parties, the matter shall appear under the

heading "Chamber Application For Final Disposal" on April 16, 2026.

(ANIRUDDHA ROY, J.)

Sbghosh

 
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