Calcutta High Court
Virgin Creation vs Icici Bank Ltd & Anr on 13 February, 2024
OCD-9
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
[Commercial Division]
CS/71/2018
VIRGIN CREATION
VS
ICICI BANK LTD & ANR
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : February 13, 2024.
Appearance:
Mr. Arik Banerjee, Adv.
Mr. Aasish Choudhury, Adv.
Ms. Muskan Bangani, Adv.
Ms. Tanishq Pathak, Adv.
... for the plaintiff Mr. Avishek Guha, Adv.
Ms. Akansha Chopra, Adv.
... for the defendants The Court: Mr. Arik Banerjee, learned counsel is appearing for the plaintiff and Ms. Akansha Chopra, learned counsel is appearing for the defendants.
Counsel for the plaintiff prays for a week time for taking appropriate steps for making Meghna Bank of Bangladesh as a party to this suit.
By an order dated 29th January, 2024 on the prayer made by the counsel for the plaintiff, the case was adjourned till today and in the said order it was made clear that if the plaintiff fails to take steps, the suit will be proceeded accordingly. Today also when the matter is called, counsel for the plaintiff submits that due to some difficulties, the plaintiff could not take steps for impleading Meghna Bank of Bangladesh and prays for time. 2
Counsel for the defendant raised objection and submitted that time and again the plaintiff is taking time but till date the plaintiff has not taken steps.
Considering the submission made by the counsel for the respective parties, as a matter of special chance, time to take appropriate steps is extended for a further period of one week.
It is made clear that if the plaintiff fails to take steps by the date fixed, no further chance will be given to the plaintiff.
List the matter on 28th February, 2024.
(KRISHNA RAO, J.) RS