Calcutta High Court
Anjanee Kumar Lakhotia vs Shri Maruti Maheshwari And Ors on 31 August, 2023
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OCD-13
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
AP/486/2023
ANJANEE KUMAR LAKHOTIA
Versus
SHRI MARUTI MAHESHWARI AND ORS.
Wt14
AP/206/2023
IA No.GA/1/2023, GA/2/2023
ANJANEE KUMAR LAKHOTIA
Versus
SHRI MARUTI MAHESHWARI AND ORS.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 31st August, 2023.
Appearance:
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Satadeep Bhattacharya, Adv.
Ms. Pritha Basu, Adv.
Mr. Debartha Chakraborty, Adv.
Ms. Nairanjana Ghosh, Adv.
Ms. Joyshree Ghosh, Adv.
...for the petitioner
Mr. Anuj Singh, Adv.
Mr. Syed E. Huda, Adv.
Ms. Trinisha De, Adv.
Ms. Niharika Singh, Adv.
Mr. Siddhartha Roy, Adv.
Mr. Aman Agarwal, Adv.
...for the respondents
2
The Court: Learned counsel appearing for the petitioner seeks to file a supplementary affidavit in the Section 11 application which is AP/486/2023.
Learned counsel appearing for the respondents objects to the supplementary affidavit being taken on record on the ground that the alleged consolidation of disputes is not permissible since the dispute referred to on behalf of the petitioner does not arise out of the dispute which is a subject- matter of the Section 11 application.
This Court is inclined to decide on the issue whether the supplementary affidavit would support the contention of the petitioner that the affidavit relates to the dispute, which is already before the Court.
The supplementary affidavit is taken on record. The respondents will have liberty to use a Reply against it. List this matter on 21st September, 2023.
The respondents' affidavits-in-opposition to AP/486/2023 are taken on record. The petitioner will file his Reply by 4th September, 2023.
(MOUSHUMI BHATTACHARYA, J.) bp.