Calcutta High Court
Rishikesh Mercantile Pvt. Ltd vs Tuf Metallurgical Pvt. Ltd on 27 July, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD 50+51+52
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
GA 3163 of 2015
CS 234 of 2015
RISHIKESH MERCANTILE PVT. LTD.
Versus
TUF METALLURGICAL PVT. LTD.
WITH
GA 3165 of 2015
CS 237 of 2015
BLOOMING PROJECTS PVT. LTD.
VERSUS
TUF METALLURGICAL PVT LTD
WITH
GA 3176 of 2015
CS 236 of 2015
SHAPE PROJECTS PVT LTD
VERSUS
TUF METALLURGICAL PVT LTD
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 27th July, 2016.
In GA No. 3163 of 2015 & CS 234 of 2015 :
Mr. Utpal Bose,Sr. Advocate Mr. Sakya Sen,Advocate Mr. S.Bose,Advocate 2 Mr. A.K.Upadhyay,Advocate appears.
The Court : - Leave is given to the defendants to use a supplementary affidavit subject to payment of costs assessed at 300 GM by each to the West Bengal State Legal Services Authority. The supplementary affidavit should be filed in course of this week. It will be open to the plaintiff to use a rejoinder to the supplementary affidavit to be filed before the matter is taken up on August 4, 2016.
(SANJIB BANERJEE, J.) S.Chandra