Calcutta High Court (Appellete Side)
Batliboi Environmental Engineering ... vs Eastern Metec Private Limited on 1 December, 2023
Author: Biswajit Basu
Bench: Biswajit Basu
01.12.2023 (D/L-16) Ct.-18 (Susanta) C.O. 3320 of 2022 Batliboi Environmental Engineering Limited
-Vs-
Eastern Metec Private Limited Mr. U. S Menon, Mr. Abhirup Chakraborty, .... For the Petitioner.
Mr. Soumay Ray, ... For the Opposite Party.
The order accepting the written statement with counterclaim prima facie appears to be not in consonance with the provisions of Order VIII Rule 6A of the Code of Civil Procedure.
The revisional application, therefore, requires further consideration.
There shall be stay of all further proceedings of Money Suit No. 13 of 2022 pending before the Learned Judge, Commercial Court at Alipore, District 24- Parganas (South) till the end of the month of January 2024 or until further order whichever is earlier.
Mr. Soumay Ray, learned advocate appears on behalf of the opposite party and waives the formal service of notice of reivisonl application upon his client. The point of maintainability of the revisional application as urged by him is kept open.
Matter be included in the Combined Monthly List of January 2024.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Biswajit Basu, J.)