Anumati Consultancy And Services ... vs Wellside Global Pvt. Ltd
2021 Latest Caselaw 826 Cal/2

ODC-9
                                      ORDER SHEET

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

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


                   ANUMATI CONSULTANCY AND SERVICES PVT. LTD.
                                       VS
                            WELLSIDE GLOBAL PVT. LTD.

BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : September 14, 2021.
[Via Video Conference]

                                                                               Appearance:
                                                               Mr. Ratnanko Banerji, Sr. Adv.
                                                                    Mr. Padam Khaitan, Adv.
                                                                     Mr. Shaunak Mitra, Adv.
                                                                   Mr. Suryaksh Manot, Adv.
                                                                                ...Petitioner

                                                               Mr. Surajit Nath Mitra, Sr. Adv.
                                                                 Mr. Sankarsan Sarkar, Adv.
                                                                  Mr. Mayank Kakrania, Adv.
                                                                      Mr. Shayak Mitra, Adv.
                                                                                ...Respondent

The Court : Heard learned counsel for the petitioner who seeks summary

judgment under Order XIII-A of The Code of Civil Procedure as amended by the

Commercial Courts Act.

List this matter on 17th September, 2021, as prayed for, for hearing

learned counsel also on the point of the respondent's option to file a reply within

the stipulated time period under Order XIII-A Rule 4 sub-rule (3).

(MOUSHUMI BHATTACHARYA, J.) sg.