Calcutta High Court
Jmd Overseas vs Aqua Designs India And Anr on 6 April, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
OC-51
ORDER SHEET
CS/81/2021
IA No.GA/1/2021
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
(Commercial Division)
JMD OVERSEAS
VERSUS
AQUA DESIGNS INDIA AND ANR
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 6th April, 2021.
(Via Video Conference) Appearance:
Ms. Manju Agarwal, Adv.
Mr. Bajrang Manot, Adv.
The Court: Plaint presented is admitted subject to scrutiny by the Department.
Leave under Clause 12 of the Letters Patent, 1865 granted. 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 price of goods sold and delivered, the plaintiff seeks interim protection.
The plaintiff will serve a copy of the application upon the defendant and file an affidavit of service to such effect on the next date.
List the application as 'New Motion' on April 23, 2021.
(DEBANGSU BASAK, J.) R.Bhar