Calcutta High Court
Housing Development Finance ... vs Williamson Magor And Company Limited ... on 6 April, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
OC-50
ORDER SHEET
CS/78/2021
IA No.GA/1/2021
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED
VERSUS
WILLIAMSON MAGOR AND COMPANY LIMITED AND ANR.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 6th April, 2021. (Via Video Conference) Appearance:
Mr. Sukrit Mukherjee, Adv.
Mr. Paritosh Sinha, Adv.
Mr. Dripto Majumdar, Adv.
Mr. Jishnu Chowdhury, Adv.
Mr. Soumalya Ganguly, Adv.
Mr. Ritoban Sarkar, Adv.
Mr. Subhadeep Adhikari, Adv.
The Court: Plaint presented is admitted subject to scrutiny by the Department.
In view of the plaintiff seeking urgent interim reliefs, leave under Section 12A of the Commercial Courts Act, 2015 granted.
In a suit for recovery of money lent and advanced, the plaintiff seeks interim protection.
The defendant no.1 is represented. 2 The plaintiff will serve a copy of the interim application upon the defendants and file an affidavit of service to such effect on the next date.
List the application as 'New Motion' on April 9, 2021.
(DEBANGSU BASAK, J.) R.Bhar