Calcutta High Court
Bengal Energy Ltd vs Trl Krosaki Refractories Ltd on 13 February, 2024
OCD-6
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
Commercial Division
CS/249/2015
IA No.GA/2/2023
BENGAL ENERGY LTD.
VS
TRL KROSAKI REFRACTORIES LTD.
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : February 13, 2024.
Appearance:
Mr. Anirban Ray, Adv.
Mr. Varun Kothari, Adv.
Mr. Aasish Choudhury, Adv.
Ms. Muskan Bengani, Adv.
... for the plaintiff Mr. Pratik Ghosh, Adv.
Mr. Avishek Roy Chowdhury, Adv.
...for the defendant The Court: Mr. Anirban Ray, learned Counsel, is appearing for the plaintiff and Mr. Pratik Ghosh, learned Counsel, is appearing for the defendant.
Counsel for the plaintiff has filed the application under Order VII Rule 11 of the CPC for rejection of the plaint.
Counsel for the defendant submits that in terms of the order passed by this Court, the Department has carried out the amendment in the application being GA/2/2023.
Counsel for the defendant submits that in course of the day, Counsel for the defendant will serve the copy of the application along with annexures to the Counsel for the plaintiff. 2
Counsel for the plaintiff prays for time to file affidavit in opposition. Let affidavit in opposition be filed within two weeks from date. Affidavit in reply, if any, thereto be filed within a week thereafter.
List this matter on 12th March, 2024 for hearing of GA/2/2023.
(KRISHNA RAO, J.) Sbghosh