Calcutta High Court
Vikram Solar Ltd vs Ecgc Limited on 15 January, 2021
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
ODC-3
CS No. 141/2019
IA No: GA/1/2019 (Old No. GA/2664/2019)
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
VIKRAM SOLAR LTD.
Vs.
ECGC LIMITED
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : January 15, 2021.
Appearance:
Mr. Zeeshan Haque, Adv.
Mr. Ishaan Saha, Adv.
Mr. Tanay Agarwal, Adv.
Mr. Dhrubo Ghosh, Sr. Adv.
Mr. Soumyajit Ghosh, Adv.
Ms. Shrayashee Das, Adv.
Mr. Jishnujit Roy, Adv.
The Court: Learned counsel for the plaintiff submits that admission and denial of documents as provided under Order XI Rule 4 of the Code of Civil Procedure, as amended for Commercial Suits, provides for admission and denial of documents to be completed within 15 days from the date on which inspection of documents has been completed. Parties are, therefore, directed to complete admission and denial of documents by 28th January, 2021.
List this matter on 2nd February, 2021 for framing of issues.
(MOUSHUMI BHATTACHARYA, J. ) kc.