Calcutta High Court
Pioneer Property Management Ltd vs Amazon Sellers Services Private ... on 7 December, 2020
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
ODC-1
ORDER SHEET
CS 2 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
PIONEER PROPERTY MANAGEMENT LTD.
Versus
AMAZON SELLERS SERVICES PRIVATE LIMITED & ANR.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 7th December, 2020. [Via Video Conference] Appearance:
Mrs. Suparna Mukherjee, Adv.
Mr. Abhijit Sarkar, Adv.
Mr. Shankarsan Sarkar, Adv.
Mr. Ratul Das, Adv.
... for the plaintiff Mr. Malay Kumar Ghosh, Sr. Adv.
... for the defendant no. 1 Ms. Sonal Shah, Adv.
Mr. Kushagra Shah, Adv.
... for the defendant no. 2 The Court : The advocate-on-record of the defendant no. 2 is physically present in Court and submits that his witness was due to be cross- examined by learned counsel appearing for the plaintiff.
Learned counsel appearing for the plaintiff and the defendant no.1 both agree that the cross-examination of the witness of the second defendant had commenced and was due to continue on the returnable date before the functioning of the Court was disrupted due to the pandemic. 2
Since it has been submitted by the advocate-on-record of the second defendant that his witness resides in Gurgaon and that presently the office of the witness of the second defendant is shut, sufficient adjournment is sought in the matter.
In view of the submissions made, list this matter on 11th January, 2021, as prayed for.
It should be mentioned that learned counsel for the plaintiff seeks that the cross-examination be conducted in the physical form and not on the virtual platform. Hence, sufficient time is being given to the witness of the defendant no.2 to make arrangements to physically appear before the Court on the next date.
(MOUSHUMI BHATTACHARYA, J.) RS