Auto Fuel And Services vs Amalgamated Fuels Limited And Anr
2026 Latest Caselaw 2506 Cal/2

Calcutta High Court

Auto Fuel And Services vs Amalgamated Fuels Limited And Anr on 31 March, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

                                                                                    2026:CHC-OS:84-DB
OD-1
                              ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE

                             APOT/313/2025
                            With CS/191/2022

                       AUTO FUEL AND SERVICES
                                -VS-
                  AMALGAMATED FUELS LIMITED AND ANR.


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

Date: March 31, 2026.
                                                                     Appearance:
                                                         Mr. Debraj Sahu, Adv.
                                                    Mrs. Anamika Pandey, Adv.
                                                             ...for the appellant

                                                     Mr. Avinash Kankani, Adv.
                                                     Mr. Sarosij Dasgupta, Adv.
                                                     Ms. Shree Chatterjee, Adv.
                                                      ...for the respondent no.1

The Court : Judgment and order dated March 12, 2026 is mentioned

by the parties.

Appellant and respondent no.1 are represented.

Learned advocate for the parties submits that the memo of

appearance of the learned advocate for the respondent went in wrongly.

Error being apparent on the face of the record is directed to be

corrected.

Respondent No. 1 was represented then. Erroneously, the wrong

appearances for respondent were recorded.

Names of the learned counsel appearing for the respondent No. 1 be

noted as the following:

2026:CHC-OS:84-DB

"Mr. Avinash Kankani, Adv. Mr. Sarosij Dasgupta, Adv. Ms. Shree Chatterjee, Adv."

Department will incorporate such correction in the judgment and

order dated March 12, 2026.

Rest of the judgment and order will remain the same.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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