Turner Morrison Limited vs National Insurance Company Limited
2026 Latest Caselaw 127 Cal/2

Calcutta High Court

Turner Morrison Limited vs National Insurance Company Limited on 15 January, 2026

                                                                                 2013:CHC-OS:21

OD-1
                                 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 : 15TH January, 2026.


                                                                       Appearance:
                                                    Mr. Ashis Kumar Mukherjee, Adv.
                                                                   ...for the plaintiff

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

          1.

The matter is mentioned by the learned Counsel for the plaintiff for

correction in the judgment dated 9th January, 2026 as well as for change of

Special Referee appointed by this Court.

2. Counsel for the plaintiff submits that in paragraph 22 line No.4 the

word "plaintiff" is to be read as "defendant".

3. Counsel for the plaintiff further submit that the Special Officer Mr.

Subhashis Sengupta, learned Advocate is appointed as a Special Referee to

determine the mesne profit but Mr. Subhasis Sengupta, learned Advocate is

appearing in some of the cases on behalf of the plaintiff and as such he prays

for change of Mr. Subhashis Sengupta, learned Advocate as Special Referee.

4. Heard the learned Counsel for the parties.

2013:CHC-OS:21

5. In paragraph 22 line No.4 the word "plaintiff" shall be read as

"defendant".

6. Instead of Mr. Subhasish Sengupta, learned Advocate, Mr.

Suddhasatva Banerjee, learned Advocate is appointed as Special Referee.

(KRISHNA RAO, J.)

S.De