Calcutta High Court
Sikha Basu vs Bma Wealth Creators Limited on 5 December, 2025
Author: Debangsu Basak
Bench: Debangsu Basak, Supratim Bhattacharya
OD - 3
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
IA NO. GA/2/2025
WITH AP/641/2016
In APO/8/2021
SIKHA BASU
Vs
BMA WEALTH CREATORS LIMITED
BEFORE:
HON'BLE JUSTICE DEBANGSU BASAK
-A N D-
HON'BLE JUSTICE SUPRATIM BHATTACHARYA
DATE: -DECEMBER 05, 2025.
Appearance:
Mr. Sohom Sanyal, Adv.
Mr. A. Sarkar, Adv.
...for applicant
Mr. Varun Kothalia, Adv.
Mr. A. Agarwalla, Adv.
Ms. S. Kundu, Adv.
...for respondent
The Court:- IA GA No. 2 of 2025 is an application for amendment of the Memorandum of Appeal.
The amendment sought for is formal in nature. Amendment seeks to delete the typographical errors.
In such situation, there will be an order in terms of prayer (a) of the petition. Department will incorporate the amendment as prayed for within a fortnight from date.
IA GA No. 2 of 2025 is disposed of.
List the appeal in the monthly list of January 2026.
(DEBANGSU BASAK, J.) (SUPRATIM BHATTACHARYA, J.) GH.