Auroshikha Vinimay Private ... vs Kai Commercial Private Limited
2021 Latest Caselaw 1460 Cal/2

OD 23

                                   ORDER SHEET
                                    EC/110/2020
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE


                         AUROSHIKHA VINIMAY PRIVATE LIMITED
                                       Versus
                           KAI COMMERCIAL PRIVATE LIMITED


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 22nd November, 2021.

(Via Video Conference)

Appearance:

Mr. Debanjan Ghosh, Adv.

Mr. Krishnendu Gooptu, Adv.

Mr. Prantik Gorai, Adv.

Mr. C.K. Saha, Adv.

The Court: Counsel appearing on behalf of the judgment-debtor submits that the

appeal has been restored and the decree has been stayed by the orders dated 8 th

October, 2021 and 27th October, 2021.

In light of the same, he prays that the matter may be adjourned sine die.

Accordingly, this matter is adjourned sine die with liberty to the parties to mention upon

notice.

(SHEKHAR B. SARAF, J.)

B.Pal