Bharat Chemicals And Paints vs P. C. Chanda And Co. Pvt. Ltd
2021 Latest Caselaw 441 Cal/2

ODC-2

                             APDT No.4 of 2021
                             CS No. 158 of 2018
                              IA No.GA/1/2021
                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                               ORIGINAL SIDE
                          (COMMERCIAL DIVISION)


                         BHARAT CHEMICALS AND PAINTS
                                     Versus
                         P. C. CHANDA AND CO. PVT. LTD.


  BEFORE:
  The Hon'ble JUSTICE I. P. MUKERJI
  The Hon'ble JUSTICE ANIRUDDHA ROY

  Date : 29th June, 2021

                                                                          Appearance:
                                                           Mr. Shaunak Ghosh, Adv. with
                                                                 Mr. Sourav Mondal, Adv.
                                                                        ...for the appellant
                                                                 Mr. Ratul Das, Adv. with
                                                           Mr. Shiv Ratan Kakrania, Adv.
                                                                      ..for the respondent

The Court: This is an appeal from a judgment and decree dated 24th

March, 2021 passed by a learned single Judge of this Court on a judgment

upon admission application.

The decree is for Rs.9,09,136/- in favour of the

plaintiff/respondent. The appellant is unable to secure the decretal amount or

any part thereof. Order in terms of prayer (a) of the stay petition. We expedite

hearing of the appeal.

The advocate-on-record of the appellant is to file an informal paper

book in this court by 23rd July, 2021, serving a copy thereof on the respondent

at least seven days before the date of hearing of this appeal. All other

formalities including issuance and service of notice of appeal, settlement of

index etc. are dispensed with.

Since the appellant is unable to furnish security as stated above,

their prayer for stay of the impugned decree is refused.

List this appeal (APDT No.4 of 2021) for hearing on 9th August,

2021, subject to the direction of the Hon'ble the Chief Justice (Acting)

regarding hearing of appeals.

The stay application (IA No.GA 1/2021) is disposed of.

(I. P. MUKERJI, J.)

(ANIRUDDHA ROY, J.)

akg/