Calcutta High Court (Appellete Side)
Ab Twitter Inc vs Naresh Kumar Agarwal Huf And Others on 14 July, 2023
Author: Harish Tandon
Bench: Harish Tandon
11 14.07. FMA 611 of 2022
2023 IA No. CAN 1 of 2022
IA No. CAN 2 of 2022
Ct. No. 04
Ab Twitter Inc.
Vs.
Naresh Kumar Agarwal HUF and others.
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Mr. Varun Kothari, Mr. Nikunj Berlia, Ms. Saolini Bose.
... for the appellant.
Mr. Nilay Sengupta, Mr. Ankit Agarwal.
... for the respondent no. 1.
Though the applications have been filed, but subsequently we find that the justice would be sub- served if the appeal itself is disposed of.
The instant appeal arose from an interim order of injunction passed by the trial court and all the relevant documents and papers are annexed to the application for stay filed in connection with the instant appeal.
Therefore, the filing of the paper books is dispensed with. However, liberty is granted to the respective parties to make a compilation of the documents and papers filed before the trial court in relation to the injunction matter, if the same are not annexed to the application for stay.
Let the appeal and all connected applications be listed on 18th July 2023.
(Harish Tandon, J.) (Prasenjit Biswas, J.) 2