Calcutta High Court
Mbl Infrastructure Limited vs Ircon International Limited And Anr on 14 January, 2026
OD- 21
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IA NO. GA/4/2025
In CS/103/2003
MBL INFRASTRUCTURE LIMITED
Vs
IRCON INTERNATIONAL LIMITED AND ANR.
BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY
Date:14th January, 2026 Appearance:
Ms. Sristi Barman Roy, Adv.
Ms. Nairanjana Ghosh, Adv.
...for the petitioner Mr. Arnab Chakraborty, Adv.
Ms. Pragya Bhowmick, Adv.
Ms. Rimi Mandal, Adv.
...for the defendant no. 1 The Court:- The Learned Advocate representing the petitioner submits that the order dated 16th December, 2025 passed by this Court has been complied by the department and the defect has been removed accordingly.
GA/4/2025 is accordingly disposed of. The Learned Advocate representing the plaintiff submitted of one SLP pending before the Hon'ble Supreme Court arising out of final judgment and order dated 1st March, 2017 in GA/461/2017 passed by the Co-ordinate Bench of this Court in connection with CS/103/2003. Let a copy of the order of the Hon'ble Supreme Court placed by the Learned Advocate representing the defendant no. 1 be kept on record.
Next date be fixed on 16th March, 2026 for informing this Court about the orders passed by the Hon'ble Supreme Court.
(ANANYA BANDYOPADHYAY, J.)