Calcutta High Court
Pioneer Property Management Ltd vs Amazon Sellers Services Private Ltd. & ... on 20 December, 2017
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
ORDER SHEET
CS 2 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[COMMERCIAL DIVISION]
PIONEER PROPERTY MANAGEMENT LTD.
Versus
AMAZON SELLERS SERVICES PRIVATE LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE SAHIDULLAH MUNSHI
Date : 20th December, 2017.
Appearance:
Mr. Sankarsan Sarkar, Adv.
Mr. Kushagra Shah, Adv.
The Court : By an order dated 13th November, 2017, it was observed that consequent to the amendment in the plaint, no fresh writ of summons was lodged. However, the learned advocate appearing for the defendants entered appearance and sought leave to file Vokalatnama which he has already done. In view of the appearance made by learned advocate for the defendant and his prayer to file written statement, leave is granted to file written statement earliest by one week after reopening.
In view of the new development, no fresh writ of summons be lodged by the plaintiff.
Let this matter appear one week after vacation.
(SAHIDULLAH MUNSHI, J.) sp3