Calcutta High Court
Bengal Energy Ltd vs Trl Krosaki Refractories Ltd on 21 June, 2024
Author: Sugato Majumdar
Bench: Sugato Majumdar
OCD-8
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
CS-COM/633/2024
[OLD NO CS/249/2015]
BENGAL ENERGY LTD
VS
TRL KROSAKI REFRACTORIES LTD
BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date : 21st June, 2024.
Appearance:
Mr. Varun Kothari, Adv.
Mr. Aasish Chowdhury, Adv.
Ms. Muskan Bangani, Adv.
...for the plaintiff Mr. Pratik Ghose, Adv.
...for the defendant The Court:- Learned Counsel for the defendant submitted that documents were not disclosed although Learned Counsel was invited to inspect the documents. It is further submitted by the Learned Counsel for the defendant that only affidavits were served instead of copies of documents. It is specifically directed that plaintiff shall disclose copies of the documents to the defendant. The defendant shall be at liberty to inspect the documents through their Counsel. Discovery and inspection shall be complete on or before the returnable date. The matter will appear in the list on 8th July, 2024 under the heading "For Orders". Learned Counsel for the defendant submitted the statement of truth 2 and other documents in compliance with the Commercial Courts Act, 2015, let the same be kept in record.
(SUGATO MAJUMDAR, J.) T.O. AR(CR)