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Anumati Consultancy And Services ... vs Wellside Global Private Limited
2021 Latest Caselaw 1407 Cal/2

Citation : 2021 Latest Caselaw 1407 Cal/2
Judgement Date : 9 November, 2021

Calcutta High Court
Anumati Consultancy And Services ... vs Wellside Global Private Limited on 9 November, 2021
ODC-5

                               IA No.GA/4/2021
                                      In
                                 CS/142/2020

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


        ANUMATI CONSULTANCY AND SERVICES PRIVATE LIMITED
                             Versus
                 WELLSIDE GLOBAL PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 9th November, 2021.
  [Via Video Conference]
                                                                        Appearance:
                                                       Mr. Ratnanko Banerji, Sr. Adv.
                                                            Mr. Shaunak Mitra, Adv.
                                                                  Mr. S. Manot, Adv.

                                                              Mr. S. N. Mitra, Sr.   Adv.
                                                          Mr. Sankarsan Sarkar,      Adv.
                                                          Mr. Mayank Kakrania,       Adv.
                                                               Mr. Shayak Mitra,     Adv.


         The Court : This is an application for Summary Judgment under

  Order XIII-A of The Code of Civil Procedure as amended by The Commercial

  Courts Act, 2015.

         Learned   counsel    appearing   for   the   respondent    has     taken      a

preliminary point of the suit not involving a commercial dispute under

Section 2(i)(c) of the 2015 Act. Counsel has also taken the point of being

entitled to file a reply to the present application under Order XIII-A of the

2015 Act by reason of the several orders passed by the Supreme Court by

which periods of limitation were extended.

List this matter on 16th November, 2021, for learned counsel

appearing for the petitioner to give his reply, as prayed for.

(MOUSHUMI BHATTACHARYA, J.)

bp.

 
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