Calcutta High Court
Tanaya Industries Pvt. Ltd vs Gcm 337 Seogu-Ri And Ors on 25 June, 2025
OCD-7
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
CS-COM/57/2024
OLD NO. CS/100/2014
TANAYA INDUSTRIES PVT. LTD.
VS
GCM 337 SEOGU-RI AND ORS.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: June 25, 2025.
Appearance:
Ms. Suchishmita Ghosh Chatterjee, Adv.
Mr. Maloy Kr. Seal, Adv.
Mr. Soumya Bham Kanjilal, Adv.
... for the plaintiff
Ms. Hashnuhana Chakraborty, Adv.
Ms. Neelina Chatterjee, Adv.
Ms. Arpita Das, Adv.
... for the defendant nos. 1 & 2
1.Ms. Suchishmita Ghosh Chatterjee, Learned Advocate, is appearing for the plaintiff.
2. Ms. Hashnuhana Chakraborty, Learned Advocate, is appearing for the defendant nos. 1 and 2.
3. Plaintiff's witness is present and examination-in-chief is resumed.
During his examination, documents are marked as Exhibit-F to Exhibit-M. Examination-in-chief of the witness is concluded.
4. It is found from the examination-in-chief of this witness, namely, Amit Agarwal held on 31st January, 2025, in question no. 6 he has stated about the Board Resolution. The Board Resolution is marked as Exhibit-A but in the deposition it is recorded as Exhibit-A.
5. Accordingly, in question no. 6 of this witness dated 31 st January, 2025, it may be recorded that the Board Resolution dated 1st March, 2014 is marked as Exhibit-A. 2
6. Let the matter appear on 18th July, 2025 at 11:30 am for cross examination.
(KRISHNA RAO, J.) DB