Calcutta High Court
Mamta Jaiswal vs Apl Metals Ltd on 14 June, 2022
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
ODC-3
CS/142/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
[COMMERCIAL DIVISION]
MAMTA JAISWAL
VS
APL METALS LTD
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 14th June, 2022.
Appearance:
Mr. S. Banerjee, Adv.
Ms. Sarmistha Laha, Adv.
The Court : The plaint is presented and admitted subject to scrutiny by the Department.
Leave under Order II Rule 2 of the Code of Civil Procedure, 1908 and under Clause 12 of the Letters Patent, 1865 is granted.
In view of the urgency pleaded on behalf of the plaintiff, the requirement of Pre-Institution, Mediation and Settlement under Section 12 A of the Commercial Courts Act, 2015 is dispensed with.
(RAVI KRISHAN KAPUR, J.) SK.