Calcutta High Court
Ankit Arora @ Aankith Arora And Anr vs Sh Indranil Mukherjee on 20 February, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OD 1
ORDER SHEET
AP/838/2023
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
ANKIT ARORA @ AANKITH ARORA AND ANR.
VS
SH INDRANIL MUKHERJEE
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 20th February, 2025.
Appearance:
Mr. Shiladitya Barma, Adv.
Mr. Shovik Chakraborty, Adv.
Ms. Priyanka Ghosh, Adv.
Ms. S. Dasgupta, Adv.
...for the petitioners
Mr. Anindya Lahiri, Sr. Adv.
Mr. Samrat Dey Paul, Adv.
...for the respondent
The Court: The petitioners are granted liberty to renew the bank guarantee which was deposited pursuant to an order of a Coordinate Bench on January 18, 2024. The bank guarantee shall be furnished within 4th March, 2025. The Registrar, Original Side shall accept such renewed bank guarantee. It is needless to mention that till the application under Section 34 of the Arbitration and Conciliation Act is disposed of, the petitioners shall keep the bank guarantee renewed.
(SHAMPA SARKAR, J.) B.Pal