Calcutta High Court
Kotak Mahindra Prime Limited vs Kitply Industries Ltd. & Anr on 5 January, 2011
Author: Bhaskar Bhattacharya
Bench: Sambuddha Chakrabarti, Bhaskar Bhattacharya
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
APO 424 of 2010
GA No. 3469 of 2010
C.S.139 of 2010
KOTAK MAHINDRA PRIME LIMITED
Versus
KITPLY INDUSTRIES LTD. & ANR.
With
APO 425 of 2010
G.A.3470 of 2010
KOTAK MAHINDRA INVESTMENT LTD.
Versus
KITPLY INDUSTRIES LTD. & ANR.
For Appellant : Mr. J.Kar with
Mr. Aniruddha Mitra and
Ms. A.Das, Advocates
For Respondents : Mr. S.Talukdar, Advocate
BEFORE:
The Hon'ble JUSTICE BHATTACHARYA And The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI Date : 5th January, 2011.
THE COURT : There shall be an order in terms of prayer (a) of the application.
After hearing the learned counsel for the parties, we dispose of this application by directing the learned advocate for the appellant to prepare eight copies of 2 informal paper book containing all relevant documents used before the learned single Judge including all annexures contained in the plaint within three weeks from today. In default, the appeal will stand dismissed.
Since the respondents have entered appearance, the appeal be treated as ready as regards service.
The appellant is restrained from filing Written Statement in the suit in view of pendency of this appeal.
Since this application has been disposed of before inviting affidavit from the respondents, the averments made in the application should not be treated to have been admitted by the respondents.
Photostat certified copy of this order be made available to the parties upon compliance of usual formalities.
( BHATTACHARYA, J.) ( DR. SAMBUDDHA CHAKRABARTI, J.) Rsg.
AR(CR)