Calcutta High Court
Gunmala Sales Private Limited vs Navkar Promoters Private Limited on 16 November, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER
GA No. 474 of 2012
CS No. 67 of 2012
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
GUNMALA SALES PRIVATE LIMITED
Versus
NAVKAR PROMOTERS PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 16th November 2015.
Appearance:
Mr. P. K. Dutt, Senior Advocate Mr. Rajarshi Dutta, Advocate Mr. Sayantan Bose, Advocate Ms. Sreemoyee Purkayastha, Advocate ...for the defendant.
Ms. Debarsi Dutta, Advocate.
...for the plaintiff.
Mr. Pradip Dutt, learned senior counsel appearing on behalf of the defendant submits that the application filed by the defendant for revocation of leave under Clause 12 of the Letters Patent was allowed by Hon'ble Justice Arijit Banerjee just before the Puja vacation. Learned counsel for the plaintiff however submits that an appeal has been preferred against the said judgment. However, no application for stay of operation of the said judgment has been filed as yet.
Since a submission is made that an application for stay of operation of the judgment would be filed in course of this week, I adjourn the hearing of this application till 2nd December 2015.
( SOUMEN SEN, J. ) S. Kumar