Calcutta High Court
As Karta Of Gurdayal P Berlia Huf vs Om Prakash Berlia For Self And on 27 September, 2023
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER OD 49-51
IN THE HIGH COURT AT CALCUTTA
In appeal from its
ORDINARY ORIGINAL CIVIL JURISDICTION
CIVIL APPELLATE JURISDICTION
APO No. 113 of 2022
with
CS No. 12 of 2009
Vijay Kumar Berlia for Self and
as Karta of Gurdayal P Berlia HUF
Versus
OM Prakash Berlia for Self and
as Karta of Om Prakash Berlia HUF
APO No. 102 of 2022
IA No. GA 1 of 2022
with
CS No. 12 of 2009
Narendra Kumar Berlia & Ors.
Versus
Om Prakash Berlia & Ors.
APO No. 52 of 2022
Vijay Kumar Berlia
Versus
OM Prakash Berlia & Ors.
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 27th September 2023
Appearance:
Mr. P. Chidambaram, Sr. Advocate
Mr. Ranjan Bachawat, Sr. Advocate
Mr. Suddhasatva Banerjee, Advocate
Mr. Pranit Bag, Advocate
Mr. Vikram Wadehra, Advocate
Mr. Raunak Bose, Advocate
Mr. Mayukh Roy, Advocate
... for the purchaser
Mr. Abhrajit Mitra, Sr. Advocate
Mr. Jishnu Chowdhury, Advocate
Mr. Sarvapriya Mukherjee, Advocate
Mr. Arif Ali, Advocate
Mr. Arnab Sardar, Advocate
Mr. Ratul Das, Advocate
for the appellant in APO 52/2022
Mr. H. L. Tiku, Sr. Advocate
Mr. Ahin Choudhury, Sr. Advocate
for respondent no. 3 in APO 102/2022
2
Mr. Sagar Bandopadhyay, Advocate Mr. Lalit Baid, Advocate Mr. M. P. Sahay, Advocate Mr. Tamoghna Saha, Advocate Mr. Satyaki Mukherjee, Advocate Ms. Saberi Saha, Advocate Ms. Moumita Dhar, Advocate for the appellant in APO 52/2022 & respondent no. 3 in APO 102/2022 Mr. S. N. Mookherjee, Sr. Advocate Mr. Ratnanko Banerjee, Sr. Advocate Mr. S. E. Huda, Advocate Mr. Varun Kedia, Advocate for respondent no. 3 in APO 52/2022 & respondent no. 15 in APO 102/2022 Mr. Sakya Sen, Advocate Mr. Shiv Ratan Kakrania, Advocate for respondent nos. 1 & 2 in APO 52/2022 & APO 102/2022 Ms. Reshmi Ghosh, Advocate Mr. Soumya Sankar Chini, Advocate for respondent no. 9 in APO No. 102 of 2022 The Court:- Mr. Chidambaram, learned senior advocate appearing for the purchaser, Dhruva Woolen Mills Private Limited, concludes his argument, in the appeal (APO/113/2022). His advocate-on-record is at liberty to file written submissions after conclusion of hearing with the Assistant Registrar attached to this Court.
Let these appeals retain their position in the list for further argument.
(I. P. MUKERJI, J.) (BISWAROOP CHOWDHURY, J.) S.Kumar