Calcutta High Court
Premier(India) Bearings Ltd vs Skf Bearings India Ltd on 25 November, 2008
Author: Patherya
Bench: Patherya
GA NO.310 OF 2005
GA No. 284 of 2005
With
CS NO.101 OF 2004
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
PREMIER(INDIA) BEARINGS LTD. Plaintiff/Petitioner/Applicant
Versus
SKF BEARINGS INDIA LTD. Defendant/Respondent
MR.DEBAL BANERJEE,SR.ADVOCATE WITH MR.A.BANERJEE,MR.D.CHOWDHURY, MRS.CHOWDHURY ADVOCATE DEFENDANT BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 25th November, 2008.
The Court : Two applications have been filed by the defendant.
One of them is an application under Order 7 Rule 11 of the Code of Civil Procedure, 1908 and the second application is for extension of time to file the written statement. The defendant will be at liberty to argue the points of maintainability of the suit as a preliminary issue at the time of hearing of the suit.
Time to file the written statement is extended by a fortnight upon payment of costs assessed at 30Gms to be paid to the plaintiff.
With the aforesaid direction, the application filed under Order 7 Rule 11 of the Code of Civil Procedure being G.A.No.310 of 2005 and the application being G.A. No. 284 of 2005 are disposed of.
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) sb/