Calcutta High Court
Tanaya Industries Pvt Ltd vs Gcm 337 Seogu-Ri And Ors on 6 October, 2023
OCD - 2
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(COMMERCIAL DIVISION)
CS/100/2014
TANAYA INDUSTRIES PVT LTD
VS
GCM 337 SEOGU-RI AND ORS.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : OCTOBER 6, 2023.
Appearance:
Ms. Suchismita Chatterjee Ghosh, Adv.
Mr. Malay Kumar Shah, Adv.
..for the plaintiff Ms. Hashnuhana Chakraborty, Adv.
Ms. Neelina Chatterjee, Adv.
Mr. Suvodeep Chakraborty, Adv...for the defendant Nos. 1 & 2
The Court: Ms. Suchismita Chatterjee, learned Counsel is appearing for the plaintiff. Ms. Hashnuhana Chakraborty, learned Counsel is appearing for the defendant Nos. 1 and 2.
Counsel for the plaintiff submits that the plaintiff has completed the discovery and inspection of the documents and also filed affidavit of admission and denial along with declaration of oath under Order XI Rule 6 (3) of the Code of Civil Procedure, 1908 as amended by the Commercial Courts Act, 2015. Let the same be kept with the record.
Counsel for the defendants submits that the defendants could not complete the discovery and inspection of the documents and prayed for extension of time to complete the discovery and inspection of documents and filing admission and denial of documents. 2
In view of the submission made by the Counsel for the respective parties, time to complete the discovery and inspection of the document is extended by one week after the Puja Vacation.
It is further submitted by the learned Counsel for the respective parties, that on the last occasion i.e. 6th September, 2023 both the defendants have filed their affidavit of documents. Let the same be kept with the record.
Let the matter appear on 5th December, 2023 under the heading "Framing of Issues".
(KRISHNA RAO, J.) Sbghosh