MR. SHIV SHANKAR BANERJEE, Vs. MR. ANIRUDDHA CHATTERJEE,

JUDGEMENT

(1.) THESE two appeals are filed against Order No. 2 dated December 11, 2012 and Order No. 3 dated January 10, 2013 respectively, both passed by Mr. Sandip Kumar Roy Chowdhury, learned Judge, Seventh Bench, City Civil Court at Calcutta, in Title Suit no. 1770 of 2012. The defendant No. 2 is the appellant before us.

(2.) TITLE Suit No. 1770 of 2012 was instituted, inter alia, for a declaration that the defendant No. 2 was not entitled to invoke the bank guarantee dated May 19, 2008, which has been valid till February 19, 2013.

(3.) IN the said suit, the bank is the defendant no. 1 and the State Trading Corporation of India is the defendant No. 2.