Calcutta High Court
Religare Finvest Limited vs Ospl Infradeal Private Limited & Ors on 19 February, 2019
Author: Arijit Banerjee
Bench: Arijit Banerjee
ORDER SHEET
GA 294 of 2019
WITH
CS 10 of 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RELIGARE FINVEST LIMITED
Versus
OSPL INFRADEAL PRIVATE LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
Date : 19th February, 2019.
Appearance:
Mr. Ratnanko Banerjee, Sr. Adv.
Mr. Paritosh Sinha, Adv.
Mr. Shaunak Mitra, Adv.
Ms. Urmila Chakraborty, Adv.
Mr. Saubhik Chowdhury, Adv.
Mr. Dripto Majumder, Adv.
Mr. Utpal Bose, Sr. Adv.
Mr. Soumabho Ghose, Adv.
Ms. Ankita Mukherjee, Adv.
Mr. Rishav Banerjee, Adv.
Mr. A.K. Awasthi, Adv.
The Court: This application has been taken out by the defendant No.1 for revocation of leave under Clause 12 of the Letters Patent that had been obtained by the plaintiff for instituting this suit in this Court and alternatively for taking the plaint off the file.
Let affidavits be exchanged. Let affidavit-in-opposition be filed within three weeks from date; reply, if any, within two weeks thereafter. 2
List the matter five weeks hence under the heading 'Adjourned Motion'. Since the defendant No.1/applicant is not represented today, learned Advocate-on-Record for the plaintiff is directed to communicate this order either to the defendant No.1 or to the Interim Resolution Professional.
(ARIJIT BANERJEE, J.) R.Bhar