Calcutta High Court
Sikha Basu vs Bma Wealth Creators Limited on 23 November, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava, Rajarshi Bharadwaj
Item No.7
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
APO/8/2021
AP/641/2016
SIKHA BASU
VERSUS
BMA WEALTH CREATORS LIMITED
BEFORE
THE HON'BLE THE CHIEF JUSTICE PRAKASH SHRIVASTAVA
AND
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
Date: 23rd November, 2021
[Via Video Conference]
Appearance
Mr. Rupak Ghosh, Adv.
Mr. Abhijit Sarkar, Adv.
..for Appellant
Mr. Bikram Sarkar, Adv.
Mr. Abhishek Barman Das, Adv.
Mr. S. Das, Adv.
Ms. Tapasikha Bose, Adv.
..for Respondent
The Court: Learned counsel for the appellant submits that some of the documents on record are not legible. Therefore, he would make a request to the respondent to supply legible copies of those documents as the documents are of the respondent.
Learned counsel for the respondent has agreed to it. At the request of the learned counsel for the appellant, the case is adjourned.
List on 14th December, 2021.
(PRAKASH SHRIVASTAVA, CJ.) (RAJARSHI BHARADWAJ, J.) sm/akg