Calcutta High Court
Eden Realty Ventures Private Limited vs M.A. Construction & Trading Company ... on 30 July, 2008
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
CS No. 117 of 2007
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
EDEN REALTY VENTURES PRIVATE LIMITED Plaintiff
Versus
M.A. CONSTRUCTION & TRADING COMPANY LIMITED Defendant
BEFORE:
The Hon'ble JUSTICE JAYANTA KUMAR BISWAS
Date : 30th July, 2008.
The Court : The first and second defendants, the only defendants in the suit, have entered appearance and their respective counsel submit that necessary steps are being taken for seeking extension of time to file written statements and also to prepare the written statements. They say that by August 12th, 2008 both of them will come up with the applications seeking extension of time to file the written statements and also with the written statements ready for filing. Mr.Chatterjee, counsel for the plaintiff, submits that he is not making any comments at the present moment.
After hearing the counsel for the parties for some time, I feel that the parties should sit together for making a sincere attempt to find out an amicable solution of the existing 2 controversies between them. I hope the parties shall take this observation in true spirit.
This being the situation, I adjourn hearing until August 12th, 2008. Place the suit on the daily list for hearing as an undefended one on August 12th, 2008.
All concerned are to act on a signed xerox copy of this order on the usual undertakings.
(JAYANTA KUMAR BISWAS, J.) sd/