Calcutta High Court
Tractel Trifor India Pvt. Ltd vs Tractel International S A S on 14 August, 2023
Author: I. P. Mukerji
Bench: I. P. Mukerji
IA No. GA 1 of 2023
APOT No. 131 of 2023
with
CS No. 340 of 2000
IN THE HIGH COURT AT CALCUTTA
In appeal from its
ORDINARY ORIGINAL CIVIL JURISDICTION
CIVIL APPELLATE JURISDICTION
Tractel Trifor India Pvt. Ltd.
Versus
Tractel International S A S
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 14th August 2023
Appearance:
Mr. Abhijit Chatterjee, Sr. Advocate
Mr. Anindya Basu, Advocate
Mr. Kalyan Dutt, Advocate
Mr. Amit Kr. Saha, Advocate
for the appellant
Mr. Debnath Ghosh, Advocate
Ms. Vaibhavi Pandey, Advocate
for respondent
The Court: We admit the appeal.
We are in a position to dispose of the appeal dispensing with all formalities.
As the respondent is represented by learned counsel, we dispense with the issuance and service of the notice of appeal.
We expedite the hearing of the appeal. Advocate-on-record for the appellant is directed to file an informal paper book by 31st August 2023 serving a copy thereof upon the advocate-on-record for the respondent, atleast seven days before the date of hearing of the appeal.
List the appeal for hearing on 11th September 2023. Supplementary filed by the appellant is accepted and taken on record.
2
In view of pendency of this appeal the respondent/plaintiff shall take suitable steps before the learned trial judge.
The stay application (IA No. GA 1 of 2023) is disposed of. As affidavits were not invited, allegations contained the stay application are deemed to have been not admitted.
(I. P. MUKERJI, J.) (BISWAROOP CHOWDHURY, J.) R. Bose