Calcutta High Court (Appellete Side)
Forum Projects Private Limited & Ors vs Chittaranjan Choudhury & Ors on 2 April, 2026
FMAT 22 of 2026
02.04.2026
Item no.05
Court No.50
Forum Projects Private Limited & Ors
Vs.
Chittaranjan Choudhury & Ors.
Learned Advocates Jhanvi Jain for the
appellant and Soumen Mukherjee for the
respondent appeared today.
The report dated 1st April, 2026 of the Superintendent, SR Section, is perused. The following defects have been pointed out here under :
1. Name of the appellant No. 4 of the impugned Order does not find place in the cause title of the instant Memo of appeal.
2. Name of the respondent No. 9 of the impugned order does not tally with cause title of the instant Memo of Appeal.
3. The memo of appeal needs to be classified in words at its head.
4. Unnecessary recitals furnished above the main Cause Title calls for deletion.
Learned Advocates are provided two weeks time to rectify defects within two weeks from the date.
Department is directed to cooperate with the Learned Advocate for the appellant.
Sd/-
Bhawani Shanker Sharma Registrar Admn. (L&OM)-In-Charge High Court at Calcutta