Jupiter Rubber Private Limited vs Berry Cotts Private Limited
2021 Latest Caselaw 430 Cal/2

ODC-3

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE
                         (COMMERCIAL DIVISION)


                             APOT/82/2021
                           WITH CS/137/2020
                    JUPITER RUBBER PRIVATE LIMITED
                                  VS.
                     BERRY COTTS PRIVATE LIMITED
                                ............

BEFORE:

The Hon'ble JUSTICE I. P. MUKERJI AND The Hon'ble JUSTICE ANIRUDDHA ROY Date : 23rd June, 2021.

[VIA VIDEO CONFERENCE]

Mr. Jishnu Chowdhury, Sr. Adv. appears

The Court : This appeal from a judgment and order dated 3rd March,

2021 made by a learned single judge of this Court dismissing the application

of the appellant plaintiff for attachment before judgment, is formally admitted.

As the respondent is represented by learned counsel, issuance and

service of the notice of appeal is dispensed with.

We expedite hearing of the appeal, dispensing with other formalities.

Advocate on record for the appellant will file an informal paper book in

this Court by 19th July, 2021, 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 this appeal for hearing on 2nd August, 2021, subject to the direction

of the Hon'ble the Chief Justice [Acting] with regard to the hearing of appeals

and subject to the convenience of the Bench.

(I. P. MUKERJI, J.)

(ANIRUDDHA ROY, J. )

pkd./SN