Calcutta High Court
Tanaya Industries Pvt Ltd vs Gcm 337 Seogu-Ri And Ors on 15 May, 2024
Author: Sugato Majumdar
Bench: Sugato Majumdar
OCD-6
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
CS-COM/57/2024
[OLD NO CS/100/2014]
TANAYA INDUSTRIES PVT LTD
VS
GCM 337 SEOGU-RI AND ORS.
BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date : 15th May, 2024.
Appearance:
Ms. Suchismita Ghosh, Adv.
Mr. Malay Kr. Seal, Adv.
...for the plaintiff Ms. H. Chakraborty, Adv.
Mr. Suvodeep Chakraborty, Adv.
...for the defendant nos. 1 and 2 The Court:- Learned Counsel for the plaintiff submitted that the witness, because of ailment, is not able to appear before this Court for giving testimony. Accordingly, she prays for accommodation.
The matter is adjourned to 27th June, 2024. New document is disclosed by the Learned Counsel for the plaintiff.
Learned Counsel for the defendant nos. 1 and 2 submitted that the affidavit of admission and denial of documents are to be filed and also prays for accommodation. Let the matter appear on the returnable date. Liberty is given to the parties to mention.
(SUGATO MAJUMDAR, J.) T.O. AR(CR)