Calcutta High Court
Deoki Hosiery Pvt. Ltd vs Primus Retail Pvt. Ltd on 3 June, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.191 of 2011
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DEOKI HOSIERY PVT. LTD.
Versus
PRIMUS RETAIL PVT. LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 3rd June, 2014.
Appearance:
Mr. S.K. Kundu, Adv.
The Court: The plaintiff sought adjournment of the suit on the ground that the documents intended to be relied upon in this proceeding have been filed before the learned 15th Metropolitan Magistrate in connection with C/593/11. It is further submitted that the department concerned expressed inability to supply certified copies of the said documents as the said documents are yet to be exhibited in the said proceeding.
The suit is appearing as an undefended suit. The plaintiff shall be at liberty to pray for return of the original documents, for tendering the same in the suit, before the learned 15th Metropolitan Magistrate, who shall, on such an application being made, permit the plaintiff to withdraw the said original documents which they intend to rely in this proceeding.
The suit is adjourned for four weeks.
The plaintiff is directed to take steps in the meantime. 2 The learned 15th Metropolitan Magistrate and all parties concerned are to act on the basis of the server copy.
(SOUMEN SEN, J.) sp/