P C Chandra & Company Private ... vs Bharat Chemicals & Paints
2021 Latest Caselaw 244 Cal/2

OC-5
                                   ORDER SHEET

                                 IA NO.GA/5/2021
                                        In
                                   CS/158/2018

                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                  P C CHANDRA & COMPANY PRIVATE LIMITED
                                 VERSUS
                        BHARAT CHEMICALS & PAINTS

   BEFORE:
   The Hon'ble JUSTICE DEBANGSU BASAK

Date : 3rd March, 2021.

(Via Video Conference) Appearance:

Mr. Ratul Das, Adv.

Mr. S.R. Kakrania, Adv.

Mr. Sanjeeb Seni, Adv.

Mr. Aviroop Mitra, Adv.

Mr. Tanuj Kakrania, Adv.

Mr. Shaunak Ghosh, Adv.

Mr. Sourav Mondal, Adv.

The Court: In a suit for recovery of goods sold and delivered, the

plaintiff seeks judgment and decree on admission.

The defendant is represented.

It would be appropriate to permit the parties to file affidavits.

Let affidavit-in-opposition be filed within two weeks from date. Reply,

if any, within a week thereafter.

List the application under the heading 'Adjourned Motion' three weeks

hence.

(DEBANGSU BASAK, J.) R.Bhar