REGENT COMPUTRONICS PVT. LTD.

Anil Rajkumar Mukerji Appellant

V/S

Rt. Rev Paritosh Canning Respondents

Referred Judgements :-

<RC></RC><JY>2023</JY> <JV>LAWS(CAL)7</JV> <JN>183</JN> <HC>HIGH COURT OF CALCUTTA</HC> <APL>ANIL RAJKUMAR MUKERJI</APL> VERSUS <RP>RT. REV PARITOSH CANNING</RP> <DT>JULY 13,2023</DT> IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE <AT>IA GA NO. 4 OF 2021IA GA NO. 6 OF 2023IA GA NO. 7 OF 2023WITHAPO 83 OF 2020</AT> MR. ANIL RAJKUMAR MUKERJI & ORS. VS. RT. REV PARITOSH CANNING & ORS. PRESENT: <JGN>DEBANGSU BASAK,MD.SHABBAR RASHIDI</JGN> <ADV>JISHNU SAHA,SOURAJIT DASGUPTA,A.K.AWASTHI,SUMAN DUTT,PARITOSH SINHA,SHRAYASHEE DAS,DOMINGO GOMES,B.P TEWARI,SANKALP NARAIN,PRIYANKAR SAHA,ROHIT AMIT SATHLEKAR,RANJAN BACHAWAT,SAYAN ROY CHOUDHURY,SATYAKI MUKHERJEE,RATNANKO BANERJI,D.N.SHARMA,KANISHK KEJRIWAL,RAMENDU AGARWAL,SURBHI DHANUKA</ADV> HEAR [REFERRED TO]
AHMEDABAD ST. XAVIER'S COLLEGE SOCIETY AND ANR. VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN AND ANOTHER [REFERRED TO]
MEENA CHAUDHARY VS. COMMR. DELHI POLICE [REFERRED TO]
RAMA NARANG VS. RAMESH NARANG AND OTHERS [REFERRED TO]
AHMAD ADAM SAIT VS. M E MAKHRI [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. UNITED INDUSTRIAL BANK LIMITED [REFERRED TO]
ST STEPHENS COLLEGE VS. UNIVERSITY OF DELHI [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
JAIN SWETAMBAR TERAPANTHI VID S VS. PHUNDAN SINGH [REFERRED TO]
T K LATHIKA VS. SETH KARSANDAS JAMNADAS [REFERRED TO]
RITONA CONSULTANCY PVT LIMITED VS. LOHIA JUTE PREES [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
RAMESH B DESAI VS. BIPIN VADILAL MEHTA [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
RAJASTHAN STATE INDUSTRIAL DEVELOPMENT VS. DIAMOND AND GEM DEVELOPMENT CORPORATION LTD [REFERRED TO]
SRI AUROBINDO ASHRAM TRUST VS. R. RAMANATHAN [REFERRED TO]
SK. MD. RAFIQUE VS. MANAGING COMMITTEE, CONTAI RAHAMANIA HIGH MADRASAH [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]
CHRISTIAN MEDICAL COLLEGE VELLORE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Appellants have assailed an order dated August 18, 2020 passed by the learned Trial Judge clarifying an order dated July 12, 2019 in the present appeal.

(2.) Respondent Nos 1 and 2 in the appeal have questioned the maintainability of the appeal by way of an interim application being IA GA No. 4 of 2021. An application being IA GA No. 6 of 2023 has been filed seeking permission of the Court to address the Court in the virtual platform. Another application being IA GA No. 7 has been filed for framing a scheme for management and administration.

(3.) Since, an issue of maintainability of the appeal had been raised at the behest of the respondent nos 1 and 2 they were allowed to address the Court first. The respondent no. 7 has supported the respondent nos. 1 and 2 in the appeal and they were heard immediately after the respondent nos. 1 and 2. Thereafter, the appellant, the respondent no. 8 and the added respondent no. 10 had addressed the Court. All the parties had addressed the Court on the point of maintainability as also on the merits of the case.

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ANIL RAJKUMAR MUKERJI Vs. RT. REV PARITOSH CANNING

Referred Judgements :-

JUDGEMENT

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