Calcutta High Court (Appellete Side)
(Formerly Known As Refex Energy ... vs Coal India Limited & Anr on 24 June, 2024
24-06-2024
Item no.1 CD
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Subrata
Bhattacharyya (Commercial Division)
AR(C)
FMAT No.218 of 2024
Svaryu Energy Limited
(Formerly known as Refex Energy Limited)
-vs-
Coal India Limited & Anr.
with
CAN No.1 of 2024
Mr. Pramit Bag, adv.
Mr. Anuj Kumar Mishra, adv.
Mr. Sumit Mishra, adv. ...for the appellant
Mr. Ayan Poddar, adv.
Mr. Soham Dutta, adv. ...for the respondents
On a prayer on behalf of the respondents, hearing of this appeal and the application is adjourned for the day on the grounds of non-availability of their counsel.
Hence the returnable date in terms of the order dated 20th June 2024 is to be taken as 25th June 2024.
[I.P. Mukerji, J] [Biswaroop Chowdhury, J] 2