C And E Limited And Others vs Feather Touch Limited And Others
2026 Latest Caselaw 512 Cal/2

Calcutta High Court

C And E Limited And Others vs Feather Touch Limited And Others on 4 February, 2026

Bench: Sabyasachi Bhattacharyya, Supratim Bhattacharya

     ORDER                                                         OD - 1& 2
                      IN THE HIGH COURT AT CALCUTTA
                       CIVIL APPELLATE JURISDICTION
                               ORIGINAL SIDE


                            APO/184/2023
                                  IN
                             AP/402/2020
                     C AND E LIMITED AND OTHERS
                                  VS
                  FEATHER TOUCH LIMITED AND OTHERS


                                      AND

                              APO/185/2023
                                    IN
                               AP/364/2020
                       C AND E LIMITED AND OTHERS
                                    VS
                       GOPAL DAS BAGRI AND OTHERS


BEFORE:
The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
The Hon'ble JUSTICE SUPRATIM BHATTACHARYA
Date: 4th February 2026.
                                                                    Appearance:-
                                                       Mr. Ayush Singh, Advocate
                                                             ... for the appellants.
                                                Ms. Sulagna Mukherjee, Advocate
                                                          ... forthe respondents.

1. It is rightly pointed out by learned counsel for the appellants that in the

judgment dated January 21, 2026, certain inadvertent errors cropped

up, which are as follows:-

(i) In paragraph No.49, the name of Mr. Bijay Kumar Bagri was

erroneously mentioned as 'Vijay Kumar Bagri'.

(ii) In paragraph No.50, WP No.46471 of 2006 was wrongly

transcribed as 'WPA No.46471 of 2026'.

(iii) Again, in paragraph Nos.199 and 201 of the said judgment, EC

No.81 of 2022 was erroneously transcribed as 'EC No.81 of 2020'.

2. The above errors be deemed to stand corrected accordingly.

3. This order may be treated to be a part of the judgment dated January

21, 2026.

[SABYASACHI BHATTACHARYYA, J.]

[SUPRATIM BHATTACHARYA, J.]

S. Kumar