Calcutta High Court
Tanaya Industries Pvt. Ltd vs Gcm 337 Seogu-Ri & Ors on 17 May, 2023
OD-2
ORDER SHEET
CS/100/2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
TANAYA INDUSTRIES PVT. LTD.
-Versus-
GCM 337 SEOGU-RI & ORS.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : May 17, 2023.
Appearance:
Ms. Suchismita Chatterjee Ghosh, Adv.
Mr. Malay Kr. Seal, Adv.
... for the plaintiff Ms. Hashnuhana Chakraborty, Adv.
Ms. Neelina Chatterjee, Adv.
Mr. Suvodeep Chakraborty, Adv.
... for the defendant nos. 1 and 2.
The Court: Counsel for the plaintiff and the counsel for the defendant nos. 1 and 2 are present.
Counsel for the plaintiff submits that though the suit was filed in the year 2014 i.e. prior to enactment of the Commercial Courts Act, 2015 and the suit is of Commercial in nature arising out of a commercial agreement entered into between the parties. Counsel for the plaintiff submits that due to enactment of the Commercial Courts Act, 2015 this suit is required to be transferred to the Commercial Division of this Court. 2
Learned counsel for the defendants raised no objection to the submission made by the counsel for the plaintiff.
Accordingly, CS/100/2014 is transferred to the Commercial Division of this Court.
The plaintiff is directed to take appropriate steps for compliance of all the provisions of the Commercial Courts Act, 2015 within a period of two weeks after summer vacation.
The defendants have filed written statement but there are some defects in the written statement, which are required to be rectified. Accordingly, leave is granted to the counsel for the defendants to rectify the defects within two weeks after compliance of the provisions of the Commercial Courts Act by the plaintiff.
The defendants are also directed to place the resolution of the company to show that ANS Associates has been merged with Nquest Law within a period of one week after reopening of Court after summer vacation.
On compliance of all formalities, let the matter appear on 5th July, 2023 under the Commercial Division.
(KRISHNA RAO, J.) RS