Calcutta High Court
Bhagwati Developers P. Ltd vs The Peerless General Finance & ... on 21 March, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
ORDER SHEET
A.C.O. No. 126 of 2013
With
A.P.O. No. 347 of 1996
A.C.O. No. 155 of 2013
A.C.O. No. 163 of 2013
-And-
A.C.O. No. 127 of 2013
With
A.P.O. No. 346 of 1996
A.C.O. No. 156 of 2013
A.C.O. No. 162 of 2013
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
BHAGWATI DEVELOPERS P. LTD.
Versus
THE PEERLESS GENERAL FINANCE & INVESTMENT LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE SUBHRO KAMAL MUKHERJEE
-And-
The Hon'ble JUSTICE DR. MRINAL KANTI CHAUDHURI
Date : 21st March, 2014.
For Bhagwati Developers P. Ltd.: Mr. S.K. Kapoor,
senior advocate with Mr. Jishnu Saha,
Mr. Ravi Kapoor, Mr. R.K. Jhunjhunwala,
Ms. Alpona Chowdhury & Mr. S. Rudra, advocates.
For Applicants in A.C.O. Nos. 162 & 163 of 2013 :
Mr. Shakti Nath Mukherjee & Mr. Lakshmi Kr. Gupta,
senior advocates with Mr. S. Banerjee, advocate.
For Respondent nos. 1 & 2 : Mr. Bhaskar Gupta,
Senior advocate with Mr. A. Chatterjee, Mr. T. Nag Chowdhury & Mr. A. Basu, advocates.
For Respondent no.9 in A.C.O. Nos.126 & 127 of 2013:
Mr. Shakti Nath Mukherjee & Mr. Lakshmi Kr. Gupta, senior advocates with Mr. Dipayan Chowdhury & Mr. Suvradal Chowdhury, advocates.
Hearing concluded. Judgement reserved.
Mr. Lakshmi Kumar Gupta, learned senior advocate, files supplementary affidavits on behalf of the applicants in A.C.O. No. 162 of 2 2013 and A.C.O. No. 163 of 2013, in Court today. Let the same be kept with the records.
Urgent certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SUBHRO KAMAL MUKHERJEE, J.) (DR. MRINAL KANTI CHAUDHURI, J.) K. Banerjee A.R. [C.R.]