J. Thomas And Company Private ... vs Punjab National Bank
2021 Latest Caselaw 307 Cal/2

OC-4
                                ORDER SHEET

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

                                 CS/69/2021
                              IA NO. GA/1/2021

                 J. THOMAS AND COMPANY PRIVATE LIMITED
                                 Versus
                         PUNJAB NATIONAL BANK

     BEFORE:
     The Hon'ble JUSTICE DEBANGSU BASAK

Date : 17th March, 2021.

Appearance:

Ms. S. Ghosh, Adv.

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

department.

In view of the plaintiff seeks urgent interim relief, leave under

Section 12A of the Commercial Courts Act, 2015 granted.

In a suit for eviction, the plaintiff seeks an order of injunction

restraining the defendant from creating any third party rights and an

order in the nature of attachment before judgment.

The plaintiff will serve a copy of the application upon the defendant

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

List the application under the heading 'new motion' on March 26,

2021.

(DEBANGSU BASAK, J.)

mg