Calcutta High Court
Jaldhi Overseas Pte Ltd vs Steer Overseas Pvt Ltd on 31 August, 2022
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
ODC 16
ORDER SHEET
EC/100/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
JALDHI OVERSEAS PTE LTD.
VS
STEER OVERSEAS PVT LTD.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 31st August, 2022.
Appearance:
Mr. Tilak Kr. Bose, Sr. Adv.
Mr. Krishnaraj Thaker, Adv.
Mr. Anurag Bagaria, Adv.
Ms. Riya Debnath, Adv.
...for the petitioner
Mr. Joy Saha, Sr. Adv.
Mr. Anuj Singh, Adv.
Mr. Siddhartha Roy, Adv.
Mr. Aman Agarwal, Adv.
Ms. Niharika Singh, Adv.
Ms. T. De, Adv.
Ms. R. Singhee, Adv.
...for the respondent/award-debtor
The Court: Heard Mr. Tilak Kumar Bose, senior advocate appearing on behalf of the petitioner. He has made submissions and placed judgments on record. A short notes of arguments has also been filed by him.
Mr. Joy Saha, senior advocate, appearing on behalf of the respondent prays for some time to file notes of arguments and reply to the arguments raised by Mr. Bose on the next date.
2
Accordingly, let short notes of arguments be filed by Mr. Saha within two weeks with an advance copy to counsel appearing on behalf of the petitioner.
Counsel on behalf of the petitioner shall be at liberty to file an additional notes of arguments, if he so desires with an advance copy to be given to Mr. Saha's client. The said notes should be filed within a week of receiving the notes of arguments from the respondent.
Let this matter appear on November 7, 2022 at 12:30 p.m. Since extensive arguments have been made by both the parties, matter is made 'Heard in Part'.
(SHEKHAR B. SARAF, J.) B.Pal