Calcutta High Court
Zomato Hyperpure Private Limited vs Rising Tide Ventures Private Limited on 13 March, 2025
OCDSL-1
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
CS-COM/4/2025
ZOMATO HYPERPURE PRIVATE LIMITED
VS
RISING TIDE VENTURES PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: March 13, 2025.
Appearance :
Ms. Amrita Pandey, Adv.
...for the plaintiff The Court: The matter is mentioned by the learned Counsel for the plaintiff.
Counsel for the plaintiff submits that by an order dated 21st February, 2025, this Court has granted liberty to the plaintiff to cure the defects within two weeks from date but due to difficulties, the plaintiff could not cure the defects within the time period fixed by this Court. Accordingly, counsel for the plaintiff prays for extension of time to cure the defects.
In view of the submission made by the counsel for the plaintiff, time to cure the defects is extended for a further period of one week from date.
(KRISHNA RAO, J.) RS