M/S. Hindustan Steel Works ... vs Smt. Kalyani Debnath & Others
2023 Latest Caselaw 862 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
             I.A. No.04/2023 in Commercial Appeal No.03/2023
                      Commercial Appeal No.03/2023
                         Caveat Petition No.01/2023

M/S. Hindustan Steel Works Construction Ltd. (HSCL)
                                              ......... Applicant/Appellant(s).
                              VERSUS
Smt. Kalyani Debnath & others
                                                    .........Respondent(s).

For Applicant/Appellant(s) : Mr. S.M. Chakraborty, Sr. Advocate, Mrs. P. Chakraborty, Advocate, Ms. Mampi Chakraborty, Advocate.

For Respondent(s) : Mr. Debalay Bhattacharya, G.A., Mr. Karnajit De, Addl. G.A., Mr. Dhrubendu S. Bhattacharjee, Adv., Mr. A. Sengupta, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 12/10/2023

I.A. No.04/2023 in Commercial Appeal No.03/2023:

Mr. S.M. Chakraborty, learned senior counsel assisted by Mrs. P.

Chakraborty, learned counsel appearing for the applicant/appellant, does not

press I.A. No.04 of 2023 since the order dated 03.08.2023 has been complied

with by making the necessary deposit of 25% of the decretal amount in the

Registry of the Court and bank guarantee for the remaining 25% has also been

submitted. It is also submitted that the Special Leave to Appeal (Civil)

No.21201/2023 preferred by the appellant against the order dated 03.08.2023

has been disposed of without interference by the Apex Court vide order dated

03.10.2023. As such, the instant interlocutory application is dismissed as not

pressed.

Commercial Appeal No.03/2023:

Let the matter [Commercial Appeal No.03 of 2023] appear under

the heading "For Hearing" in usual course.

Paper Book be prepared in the meantime.

Parties shall collect the Paper Book.

Written notes may be supplied at least 3(three) days before the

next date of hearing.

Since the interim order dated 03.08.2023 passed in I.A. No.03 of

2023 has been complied with as a condition for interim stay on the execution of

the impugned judgment, the interim order dated 01.06.2023 passed in the stay

petition [ I.A. No.01 of 2023] shall continue till further order(s).

Caveat Petition No.01/2023:

Since respondent No.1/Caveator Smt. Kalyani Debnath has already

appeared, the Caveat Petition stands discharged.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.10.13 18:34:49 +05'30'