Rasandik Engineering Industries ... vs West Bengal Industrial ...
2021 Latest Caselaw 172 Cal/2

ORDER SHEET
                                                                        OC-19


                              CS/33/2021
                           IA NO. GA/1/2021
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        COMMERCIAL DIVISION


          RASANDIK ENGINEERING INDUSTRIES INDIA LTD.
                           VERSUS
 WEST BENGAL INDUSTRIAL DEVELOPMENT CORPORATION LTD. AND ANR.



  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 19th February, 2021.

(Via Video Conference)

Appearance:

Mr. Ratnanko Banerji Sr., Adv. Mr. Soumabho Ghosh, Adv.

Mr. Soumittra Dutta, Adv.

Mr. Tanmoy Chakravarty, Adv.

Mr. Paritosh Sinha, Adv.

The Court: Plaint presented is admitted subject to scrutiny by the

department.

Leave under Clause 12 of the Letters Patent, 1865 granted.

In view of the plaintiff seeking urgent interim relief by way of an

application, leave under Section 12A of the Commercial Courts Act, 2015

granted.

In a suit for damages, the plaintiff seeks attachment before judgment and

order of injunction.

The plaintiff will serve a copy of this application upon the defendants and

file an affidavit of service to such effect on the next date.

List the application as "New Motion" on March 4, 2021.

(DEBANGSU BASAK, J.)

sp/