Calcutta High Court
Somnath Merchandise Pvt. Ltd vs Roselabs Bioscience Ltd on 16 May, 2014
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
GA NO.1111 OF 2014
WITH
CS NO.121 OF 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SOMNATH MERCHANDISE PVT. LTD.
Versus
ROSELABS BIOSCIENCE LTD.
............
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 16th May, 2014.
Mr. R.K. Jain...appears.
The Court : The facts of this case are identical to the following two applications.
GA NO.1106 OF 2014, CS NO.120 OF 2014 [WRINKLE MARKETING PVT. LTD. VS. ROSELABS BIOSCIENCE LTD.] GA NO.1107 OF 2014, CS NO.119 OF 2014 [WRINKLE MARKETING PVT. LTD. VS. ROSELABS POLYMERS LTD.] In those applications an interim order was passed by this Court on 14th May, 2014. Here, the total sum lent and advanced was Rs.3.78 crores. The value of cheque dishonoured by the bank for insufficiency of the funds is Rs.2.83 crores approximately.
Order in terms of prayer [c] of the Notice of Motion till 14th June, 2014. List this application on 9th June, 2014.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) Pkd.
A.R.[C.R.]