Mstc Ltd vs Export Credit Guarantee ...
2021 Latest Caselaw 1534 Cal/2

ODC 2

                                   ORDER SHEET
                                 IA NO.GA/2/2021
                                        In
                                   CS/109/2021
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              COMMERCIAL DIVISION

                                 MSTC LTD.
                                   Versus
              EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LTD.


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 7th December, 2021.

(Via Video Conference)

Appearance:

Mr. Dipak Dey, Adv.

Ms. Swapna Mitra, Adv.

Mr. B. Patel, Adv.

                                                                     Mr. N. Sharma,     Adv.
                                                                   Mr. S. Satapathy,    Adv.
                                                              Mr. Soumalya Ganguli,     Adv.

The Court: This is an application for condoning the delay in filing of the written

statement.

I have heard counsel appearing on behalf of the parties and keeping in view the

Supreme Court's judgment on this point, I condone the delay and direct the defendant to

file the written statement within seven days.

The affirmed copy of the written statement should be served upon the plaintiff

within a period of seven days.

IA No.GA/2/2021 is, accordingly, disposed of.

(SHEKHAR B. SARAF, J.) B.Pal