Kobelco Construction Equipment India ... vs Lara Mining And Anr
2026 Latest Caselaw 1629 Cal/2

Calcutta High Court

Kobelco Construction Equipment India ... vs Lara Mining And Anr on 9 March, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

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                                  ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                             COMMERCIAL DIVISION

                                 APO/199/2023
                                  AP/181/2023
                                IA No. GA/1/2023


    KOBELCO CONSTRUCTION EQUIPMENT INDIA PRIVATE LIMITED
                                       -Vs-
                             LARA MINING AND ANR

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI

Date: March 9, 2026.

                                                                           Appearance:
                                                             Mr. Sariful Haque, Adv.
                                                            Mr. Hareram Singh, Adv.
                                                 Mr. Saptarshi Rajan Chatterjee, Adv.
                                                                   ...for the appellant

                                                          Mr. Anirban Ray, Sr. Adv.
                                                            Mr. Varun Kothari, Adv.
                                                        Ms. Anshumala Bansal, Adv.
                                                   Mr. Shubhayan Chakraborty, Adv.
                                                              ...for the respondents

Ms. Deepti Priya, Adv.

...Receiver

The Court : Report submitted by the Receiver in Court be taken on

record.

The appeal is incorrectly intulated.

Despite Court requesting learned advocate as to the correctness of

the intulation, he is unable to identify the mistake.

Since the appellant is unable to identify the mistake, therefore, it

cannot be expected that the appellant would be in a position to take

corrective measures, even if the appellant is allowed to do so.

Since the appeal is incorrectly intulated, we are not minded to

entertain the same.

APO/199/2023 is dismissed along with connected applications.

The appellant may prefer an appeal on the self same cause of action

subject to the appellant paying costs assessed at Rs.1,00,000/- to the West

Bengal Legal Services Authority, Kolkata, as a condition precedent to the

filing of the appeal.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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