Calcutta High Court
Tanaya Industries Pvt. Ltd vs Gcm 337 Seogu-Ri & Ors on 3 August, 2023
OCD-6
ORDER SHEET
CS/100/2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[Commercial Division]
TANAYA INDUSTRIES PVT. LTD.
-Versus-
GCM 337 SEOGU-RI & ORS.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : August 3, 2023.
Appearance:
Ms. Hashnuhana Chakraborty, Adv.
Ms. Neelina Chatterjee, Adv.
Mr. Suvodeep Chakraborty, Adv.
... for the defendant nos. 1 and 2.
The Court: Counsel for the defendant nos. 1 and 2 is present. None appears on behalf of the plaintiff and the defendant no.3. Counsel for the defendant nos. 1 and 2 prays for extension of time to complete the discovery and inspection of the documents. Counsel for the defendant nos.1 and 2 further submits that the plaintiff has not complied with the provisions of the Commercial Courts Act after the suit has been transferred from the ordinary original civil jurisdiction to this Court.
In view of the submission made by the counsel for the defendant nos. 1 and 2, time to complete discovery and inspection of the documents is extended for a further period of four weeks. Affidavit of admission and denial 2 of documents be filed within a week thereafter. In the meantime, the parties are also directed to exchange their suggested issues.
The plaintiff is directed to comply with the provisions of the Commercial Courts Act in the meantime.
List the matter on 6th September, 2023.
(KRISHNA RAO, J.) RS