Calcutta High Court
Karam Chand Thapar And Bros (Coal Sales) ... vs Aravali Goods And Suppliers Pvt. Ltd. ... on 8 October, 2020
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
CS/106/2020
KARAM CHAND THAPAR AND BROS (COAL SALES) LTD.
Versus
ARAVALI GOODS AND SUPPLIERS PVT. LTD. AND ORS.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 08th October, 2020. (Via Video Conference) Appearance :
Mr. Kuldip Mallick, Adv.
Ms. Labanyasree Sinha, Adv. Ms. Sayantika Mitra, Adv.
Mr. Subhojit Roy, Adv.
Mr. A. Bose, Adv.
Mr. A. Shankar, Adv.
... for the petitioner.
The Court: Leave granted under Clause 12 of the Letters Patent and Order II Rule 2 of The Code of Civil Procedure and also Section 12A of The Commercial Courts Act, 2015.
The plaint is presented and admitted subject to the scrutiny by the department.
The plaintiff undertakes to furnish deficit Court fees, if any, after the report is obtained from the department.
(MOUSHUMI BHATTACHARYA, J.) mg 2