Calcutta High Court
Pincon Spirit Ltd vs Crisil Ltd on 2 February, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.206 of 2015
GA No.261 of 2015
With
CS No.18 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
PINCON SPIRIT LTD.
Versus
CRISIL LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 2nd February, 2015.
Appearance:
Mr. Sudipto Sarkar Sr. Adv.
Mr. Prasanta Kr. Dutt, Adv.
Mr. Susanta Kr. Dutt, Adv.
The Court: By consent of the parties, this matter is taken up along with item no.47 being GA No.261 of 2015. Mr. Anirban Roy, learned Counsel appearing on behalf of the plaintiff, submits that the plaintiff was not aware of the agreement containing the jurisdiction clause which has been disclosed by the defendant in its application being GA No.261 of 2015 for revocation of leave under Clause 12 of the letters patent and dismissal of the suit on the ground that this Court has no jurisdiction. In view of the aforesaid leave is given to the plaintiff to withdraw the suit and to file a fresh suit on the self-same cause of action before the appropriate forum. The applications being GA No.206 of 2015, accordingly, stand disposed of. Since the suit is withdrawn no order is passed in GA No.261 of 2015. The said application is dismissed as infructuous.
Urgent certified website copies of this order, if applied for, be urgently supplied to the parties subject to compliance with all requisite formalities.
(SOUMEN SEN, J.) sp/