Calcutta High Court
Voltas Limited vs Emta Coal Ltd on 16 August, 2023
OCD-5
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[Commercial Division]
CS/240/2017
VOLTAS LIMITED
-VS-
EMTA COAL LTD.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : August 16, 2023.
Appearance :
Mr. Sayantan Bose, Adv.
Ms. Radhika Misra, Adv.
... for the plaintiff Mr. Atanu Raychaudhri, Adv.
Mr. Pushan Majumdar, Adv.
... for the defendant The Court: Counsel for the respective parties are present. Counsel for the plaintiff submits that he will take appropriate steps for compliance of the provisions of the Commercial Courts Act within two weeks. In the meantime the parties are directed to complete the discovery and inspection of the documents within three weeks. Affidavit of admission and denial be filed within a week thereafter. In the meantime, the parties are also directed to exchange their suggested issues.
Let the matter appear on 29th August, 2023 for framing of issues.
(KRISHNA RAO, J.) RS