Calcutta High Court
Kuehne Nagel Pvt. Ltd vs Pioneer Property Management Ltd. & Anr on 3 September, 2024
Author: I. P. Mukerji
Bench: I. P. Mukerji
IA No: GA-Com 2 of 2024
APOT No. 238 of 2024
with
CS-Com No. 69 of 2024
IN THE HIGH COURT AT CALCUTTA
In appeal from its
ORDINARY ORIGINAL CIVIL JURISDICTION
CIVIL APPELLATE JURISDICTION
(Commercial Division)
Kuehne Nagel Pvt. Ltd.
Versus
Pioneer Property Management Ltd. & Anr.
Before:
The Hon'ble Justice I. P. MUKERJI
And
The Hon'ble Justice PARTHA SARATHI SEN
Date: 4th September 2024
Appearance:
Mr. Siddhartha Mitra, Sr. Advocate
Ms. Sananda Mukhopadhyay, Advocate
for the appellant/plaintiff
Mr. P. K. Dutta, Advocate
Mr. Abir Debnath, Advocate
Mr. P. Bose, Advocate
Ms. A. Mukherjee, Advocate
for the respondents/defendants
The Court: We formally admit the appeal.
This appeal is from a judgment and order of the learned single judge dated 15th May 2024 dismissing an application seeking judgment upon admission.
Mr. Siddhartha Mitra, learned senior advocate assisted by Ms. Sananda Mukhopadhyay submitted that the entire claim of the appellant/plaintiff is admitted by the respondent/defendant and that they were entitled to judgment for the whole claim.
There is no question of stay of the said order. We expedite hearing of the appeal dispensing with all formalities.
2
As the respondent is represented by learned counsel, issuance and service of the notice of appeal are dispensed with.
Advocate-on-record for the appellant is directed to prepare and file an informal paper book in this court by 20th September 2024, serving a copy thereof on the advocate-on-record for the respondent at least seven days before the date of hearing of the appeal.
List the appeal for hearing on 30th September 2024. Considering the prima facie case and the balance of convenience, let the trial of the suit be stayed till 14th November 2024 or until further orders whichever is earlier.
The stay application (IA No: GA 2 of 2024) is disposed of. As affidavits were not invited, the allegations contained in the stay application are deemed to have been not admitted.
(I. P. MUKERJI, J.) (PARTHA SARATHI SEN, J.) R. Bose