Bks Infraprojects Llp And Anr vs Intimate Promoters Pvt. Ltd
2022 Latest Caselaw 2935 Cal/2

OD-13
                                  ORDER SHEET

                             IA NO. GA 1 OF 2022
                                      IN
                               CS 200 OF 2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE

                             IN THE MATTERS OF :
                           BKS INFRAPROJECTS LLP AND ANR.
                                     VS.
                        INTIMATE PROMOTERS PVT. LTD.

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 6th December, 2022.
                                                                      Appearance:

                                                          Mr. Debajyoti Datta, Adv.
                                                       Mr. Souvik Majumdar, Adv.
                                                               Ms. D.Chomal, Adv.
                                                                    For petitioners
                                                       Mr. Debdut Mukherjee, Adv.
                                                      Mr. Meghajit Mukherjee, Adv.
                                                                    For respondent

The Court : This is an application for summary judgment under

the provisions of Chapter XIIIA of the Original Side Rules of this Court.

The plaintiffs say that they have been advised to amend the plaint and

then file a fresh application in the amended plaint for summary

judgment. The plaintiffs, therefore, intend to withdraw this application

and file a fresh on the self-same ground.

Considering the submission made by the plaintiffs, the application

is dismissed as withdrawn with liberty to the plaintiffs to file afresh, if

permissible in law after the amendment, the plaintiffs say is required to

be made to the plaint.

(ARINDAM MUKHERJEE, J.)

sb.