Calcutta High Court
Skipper Ltd vs Akash Bansal & Ors on 8 June, 2016
Author: Harish Tandon
Bench: Harish Tandon
GA No. 417 of 2016
with
CS No. 7 of 2016
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
Skipper Ltd.
Versus
Akash Bansal & Ors.
Before:
The Hon'ble Justice HARISH TANDON
Date: 8th June 2016
Appearance:
Mr. Debangshu Basak, Advocate
Mr. S. Sengupta, Advocate
for the defendant/petitioner
Mr. Ranjan Bachawat, Sr. Advocate
Mr. Rudraman Bhattacharyya, Advocate
Mr. P. Eduji, Advocate
Mr. Siddharth Das, Advocate
Mr. S. Banerjee, Advocate
for the plaintiff/respondent
The Court: This is an application seeking revocation of leave of Clause 12 of the Letter's Patent. Learned Advocate for the plaintiff prays for a direction to file affidavit. The petitioner prays for an interim order to the effect that the suit shall not be posted as undefended suit. Mr. Bachawat, learned Senior Advocate for the plaintiff assures this Court that his client would not take further steps to invite the suit to be listed as undefended suit.
In view of such assurances this Court does not feel that any interim order is required to be passed to that effect.
2
Let affidavit-in-opposition be filed within two weeks from date. Reply, if any, be filed within a week thereafter. The matter will appear as "For Order" three weeks hence in the supplementary list.
Let this application appear along with GA No. 237 of 2016. Affidavit-in- reply is extended for a period of two weeks from date.
(HARISH TANDON, J.) R. Bose AR(CR)