Calcutta High Court
Rdh Technologies Pvt Ltd (In Liqn) vs Swarna Technology Pvt Ltd on 8 July, 2022
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
OD 4
ORDER SHEET
AP/362/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
RDH TECHNOLOGIES PVT LTD (IN LIQN)
VS
SWARNA TECHNOLOGY PVT LTD
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 8th July, 2022.
Appearance:
Mr. Mainak Bose, Adv.
Mr. S. Banik, Adv.
The Court: Mr. Mainak Bose, advocate appearing on behalf of the
respondent, wishes to file an affidavit in this matter on the preliminary point that
the Section 34 application is not admissible on the point of limitation.
Accordingly, short affidavit may be filed on this preliminary point itself within three weeks from date; reply thereto if any, be filed within one week thereafter.
Let this matter appear in the list on 5th August, 2022.
(SHEKHAR B. SARAF, J.) sp/