Calcutta High Court
Exterior-Interiors Pvt. Ltd vs Hi Tech Point Technologies Pvt. Ltd. & ... on 20 June, 2008
Author: Patherya
Bench: Patherya
AP No. 62 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
EXTERIOR-INTERIORS PVT. LTD.
Versus
HI TECH POINT TECHNOLOGIES PVT. LTD. & ORS.
For Petitioner : MR. S. PANDEY, ADVOCATE.
For Respondent : MR. S. DUTTA, ADVOCATE.
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 20th June, 2008.
The Court : This is the second extension sought to file affidavit in opposition. Accordingly, time to file affidavit in opposition is extended by two weeks from date upon payment of cost assessed at 75 GMs. to be paid by the respondent to the petitioner within 1.7.2008. This order also includes the cost of 25 GMs. directed by order dated 13.5.2008. Affidavit in reply is to be filed within two weeks thereafter. Matter to appear in the list six weeks hence.
All parties concerned to act on a signed xerox copy of this order on the usual undertakings.
(PATHERYA, J.) pkd.
RO[ct]