Calcutta High Court
Tanaya Industries Pvt Ltd vs Gcm 337 Seogu-Ri And Ors on 5 April, 2024
Author: Sugato Majumdar
Bench: Sugato Majumdar
OCD 1
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL DIVISION
ORIGINAL SIDE
CS-COM/57/2024
[OLD NO CS/100/2014]
TANAYA INDUSTRIES PVT LTD
VS
GCM 337 SEOGU-RI AND ORS.
BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date:5th April, 2024.
APPEARANCE:
Mrs. Suchismita Ghosh Chatterjee,Adv.
...for the plaintiff.
Ms. Neelina Chatterjee,Adv.
Mr. Suvodeep Chakraborty,Adv.
...for def. nos. 1 & 2.
The Court:- Learned Counsel for the plaintiff submitted that witness who is supposed to adduce evidence is suffering from ailment in eyes disabling him to appear before this Court. Accordingly, accommodation is sought for one month. Witness action is postponed accordingly to 15 th May, 2024.
On prayer of the learned Counsel for the plaintiff, leave is granted for further disclosure of documents.
On prayer of the learned Counsels for the parties, parties are at liberty to disclose further documents on or before the returnable date.
(SUGATO MAJUMDAR, J.) s.chandra