Madhusri Konar & Anr vs New Central Book Agency Pvt. ...
2021 Latest Caselaw 28 Cal/2

ODC - 2
                                  ORDER SHEET

                                IA No. GA/9/2020
                                        in
                                  CS/219/2016

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE



                      MADHUSRI KONAR & ANR.
                               Versus
             NEW CENTRAL BOOK AGENCY PVT. LIMITED & ANR.



  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 11th January, 2021.

[Via Video Conference]

Appearance:

Mr. Debnath Ghosh, Adv.

Mr. Soumya Ray Chowdhury, Adv.

Mr. Dwip Raj Basu, Adv.

Mr. Sarosij Dasgupta, Adv.

Mr. Ritesh Kr. Ganguly, Adv.

Mr. Reetabrata Mitra, Adv.

                                                             Mr. Sankarsan Sarkar,     Adv.
                                                           Mr. Siddhartha Banerjee,    Adv.
                                                              Mr. Lal Ratan Mondal,    Adv.
                                                      Mr. Munshi Mijanur Rahaman,      Adv.

The Court : This is an application under Order XIII-A of the

Commercial Courts Act, 2015 for summary judgment. Learned counsel

appearing for the plaintiffs places Order XIII-A and submits that the

defendants will have to be given leave to file their response.

Upon considering the relevant provision, namely, Order XIII-A Rule 2

and 3, the defendants are directed to file an affidavit within two weeks from

date.

It may be noted that the notice of the application was received by the

defendants on 24th December, 2020. Learned counsel appearing for the

defendants is requested to consider the relevant provision under Order XIII-A

for filing the reply.

List this matter on 8th February, 2021.

(MOUSHUMI BHATTACHARYA, J.)

RS