Calcutta High Court
G. K. Investments Limited & Ors vs Vistra Itcl (India) Limited & Ors on 26 March, 2019
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
OD-7 C.S. No. 179 of 2018 IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE G. K. INVESTMENTS LIMITED & ORS.
Versus VISTRA ITCL (INDIA) LIMITED & ORS.
BEFORE:
The Hon'ble SHEKHAR B. SARAF Date : 26th March, 2019.
Appearance :
Mr.S.K. Kapur, Sr. Adv.
Mr. Paritosh Sinha, Adv.
Mr. Ishaan Saha, Adv.
Mr. Saubhik Chowdhury, Adv.
Mr. Dripto Majumdar, Adv.
...for the plaintiffs Mr. Rudraman Bhattacharyya, Adv.
Mr. Souvik Mazumdar, Adv.
Mr.Sourojit Dasgupta, Adv.
...for the defendant nos. 1 to 3 The Court: Mr. S. K. Kapur, learned senior advocate appearing on behalf of the plaintiffs submits that this matter is required to be transferred to the Commercial Division Court as the specified amount and the subject matter are covered under the commercial division.
Mr. Bhattacharyya, learned advocate appearing on behalf of the defendant nos. 1 to 3 raises no objection to the same. He only prays for time to file the written statement be counted from today.
In light of the above submissions, let the present suit be transferred to Commercial Division Court under Section 15 of The Commercial Courts Act, 2 2015. Mr. Bhattacharyya is directed to file his written statement within 60 days from date. Let the matter go out of the list.
(SHEKHAR B. SARAF, J.) TO