Manav Investment And Trading Co. ... vs Dbs Bank India Ltd
2021 Latest Caselaw 1533 Cal/2

ODC 3, 4 & 5
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                       COMMERCIAL DIVISION


                          IA NO. GA/1/2021
                           IN CS/138/2021

               MANAV INVESTMENT AND TRADING CO. LTD.
                             VERSUS
                        DBS BANK INDIA LTD.

                                AND

                          IA NO. GA/2/2021
                           IN CS/138/2021

               MANAV INVESTMENT AND TRADING CO. LTD.
                             VERSUS
                        DBS BANK INDIA LTD.

                                AND

                          IA NO. GA/3/2021
                           IN CS/138/2021

               MANAV INVESTMENT AND TRADING CO. LTD.
                             VERSUS
                        DBS BANK INDIA LTD.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 7th December, 2021.

[Via Video Conference]

Appearance:

Mr. Anirban Ray, Adv.

Mr. Rajashi Dutta, Adv.

Mr. Pankaj Agarwal, Adv.

Ms. Paramita Maity, Adv.

Mr. Jishnu Saha Sr. Adv.

Mr. Sakabda Roy, Adv.

Ms. Trisha Mukherjee, Adv.

The Court: GA No. 3 of 2021 is an application for condoning the delay

in filing the written statement. I have heard counsel appearing on behalf of the

parties and I am of the view that the delay may be condoned keeping in view

the various judgments of the Supreme Court.

In light of the same the delay in filing the written statement is condoned

and the defendant is directed to file the written statement within seven days

from date.

GA No. 3 of 2021 is disposed of.

With regard to GA No. 1 of 2021 there is a subsisting interim order

pursuant to the order passed on 3rd August, 2021.

GA No. 2 of 2021 has been taken out for vacating the same. Both these

applications are required to be heard conjointly and accordingly fixed on 14th

December, 2021. The subsisting interim order is extended till 31st December,

2021 or until further order whichever is earlier.

The notes of argument will be filed on the returnable date before the

hearing starts.

(SHEKHAR B. SARAF, J.)

sp/