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Calcutta High Court

Kedarnath Tradecomm Llp And Ors vs Mayank Agarwal And Ors on 11 May, 2023

Author: Shekhar B. Saraf

Bench: Shekhar B. Saraf

OD-4
                                ORDER SHEET

                                 AP/850/2022
                              IA NO: GA/1/2023

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                  KEDARNATH TRADECOMM LLP AND ORS
                                VS
                      MAYANK AGARWAL AND ORS


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date : 11th May, 2023

                                                                     Appearance:
                                                      Mr. Dhruba Ghosh, Sr. Adv.
                                                             Mr. Pranit Bag, Adv.
                                                          Mr. Rahul Poddar, Adv.
                                                       Ms. Shrayasi Dhang, Adv.
                                                               ...for the petitioner

                                                      Mr. Krishnaraj Thaker, Adv.
                                            Ms. Suchismita Ghosh Chatterjee, Adv.
                                                      Mr. Shivam Bhimsaria, Adv.
                                              Mr. Nayantara Bhattacharyya, Adv.
                                                             ...for the respondents

The Court: Supplementary affidavit has been filed by the petitioner in Court today.

It is to be noted that arguments had already concluded on the last occasion and there was no requirement for filing the said supplementary affidavit. However, this Court does not want to shut out the petitioner and, accordingly, accepts the supplementary affidavit. 2

The respondents shall be at liberty to deal with the said supplementary affidavit in the notes of arguments to be filed by 16th May, 2023.

Hearing concluded. Judgment reserved.

(SHEKHAR B. SARAF, J.) R.Bhar