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Calcutta High Court

Damodar Valley Corporation vs Bla Projects Private Limited on 12 February, 2025

Author: Soumen Sen

Bench: Soumen Sen

OCD-9

                               ORDER SHEET

                               AO-COM/1/2025
                                   WITH
                              AP-COM/231/2024

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE
                         (COMMERCIAL DIVISION)


                      DAMODAR VALLEY CORPORATION
                                VERSUS
                      BLA PROJECTS PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE SOUMEN SEN
             AND
  The Hon'ble JUSTICE PARTHA SARATHI SEN
  Date : 12th February, 2025.

                                                                         Appearance:
                                                          Mr. Jayanta Mitra, Sr. Adv.
                                                           Mr. Kanishk Kejriwal, Adv.
                                                               Mr. Amit Meharia, Adv.
                                                          Mr. Paromita Banerjee, Adv.
                                                                 Mr. Sayan Dey, Adv.
                                                                   ...for the appellant

                                                       Mr. Suman Kumar Dutt, Sr. Adv.
                                                               Mr. Sakabda Roy, Adv.
                                                              Mr. Debdeep Sinha, Adv.
                                                                  ...for the respondent

1. The appellant has filed the paper-books. However, it is submitted on behalf of the respondent that all papers have not been included and in course of hearing, a bunch of documents have been handed over to Mr. Kanishk Kejriwal, Advocate appearing on behalf of the appellant for verification.

2. In the event the documents disclosed in course of hearing have been inadvertently left out, the appellant shall file a 2 supplementary paper-book disclosing such documents with a proper index within a fortnight from date.

3. The matter stands adjourned for a fortnight.

4. The parties are directed to file their written notes in the meantime.

(SOUMEN SEN, J.) (PARTHA SARATHI SEN, J.) bp/R.Bhar