Calcutta High Court
Apeejay Private Limited vs Steel Authority Of India Limited on 7 January, 2020
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
ORDER SHEET
CS 1075 OF 1964
CS 1121 OF 1964
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
APEEJAY PRIVATE LIMITED
Versus
STEEL AUTHORITY OF INDIA LIMITED
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 7th January, 2020.
Mr. Mr. Sourav Kr. Mukherjee, Mr. Debdeep Sinha, Advocates for plaintiff.
Mr. Pradip Kumar Ghose, Sr. Advocate, Mr. Arijit Basu, Advocates for SAIL.
The Court : The plaintiff in the two suits being CS 1075 of 1964 (Apeejay Private Limited vs. Steel Authority of India Limited) and CS 1121 of 1964 (Surendra Overseas Limited Vs. Steel Authority of India Limited) submits that the name of the defendants in both the suits have changed. The name Surendra Overseas Limited being the plaintiff in CS 1121 of 1964 has also changed. The address of Apeejay Private Limited being the plaintiff in CS 1075 of 1964 has also changed. These changes are required to be incorporated in the plaint filed in the respective suits by making necessary application. The defendant in both the suits are present and they do not dispute the submission made on behalf of the plaintiff. It, however, appears from the record that the changed name of the defendant in the suits have been incorporated long back and as such this part of the submission of the plaintiff is not correct. So far as the other part it is indeed to be incorporated. 2
In such circumstances, the two suits are adjourned and directed to appear in the monthly list of February, 2020. The parties shall take necessary steps in the meantime.
(ARINDAM MUKHERJEE, J.) pa