Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court

Hoogly River Bridges Commissioners vs Mbl Infrastructure Ltd on 6 December, 2023

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OCD-13

                                  ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE
                               (Commercial Division)

                                 AP/340/2020
                       IA NO: GA/2/2022, GA-COM/5/2023

                     HOOGLY RIVER BRIDGES COMMISSIONERS
                                      VS
                          MBL INFRASTRUCTURE LTD


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 6th December, 2023.
                                                                              Appearance:
                                                             Mr. Kishore Dutta, Sr. Adv.
                                                                 Mr. Anirban Ray, Adv.
                                                        Mr. Sarvapriya Mukherjee, Adv.
                                                               Mr. Chayan Gupta, Adv.
                                                                 Mr. Aviroop Mitra, Adv.
                                                                      ...for the petitioner

                                                        Mr. Ratnanko Banerji, Sr. Adv.
                                                          Ms. Sristy Barman Roy, Adv.
                                                                 Ms. Pritha Basu, Adv.
                                                           Ms. Nairanjana Ghosh, Adv.
                                                        Mr. Debnath Chakraborty, Adv.
                                                                   ...for the respondent

The Court: GA-COM/5/2023 The respondent/award-holder has filed his application for a direction on the award-debtor to furnish additional cash security and also for leave to withdraw the amount which has already been deposited by the petitioner/award-debtor.

Counsel has made his submissions in support of the prayers made in the application.

2

List this matter on 11th December, 2023, as prayed for, to hear learned counsel appearing for the petitioner/award-debtor.

(MOUSHUMI BHATTACHARYA, J.) T.O. A.R.(C.R.)