Klg Tradefin Private Limited vs Dilip Kumar Rungta
2022 Latest Caselaw 509 Cal/2

ODC 6, 7 & 8

                            ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                        COMMERCIAL DIVISION


                            IA NO.GA/1/2022
                                   In
                               CS/29/2022

                      KLG TRADEFIN PRIVATE LIMITED
                                  Versus
                           DILIP KUMAR RUNGTA

                            IA NO.GA/1/2022
                                   In
                               CS/30/2022

                    K P CREDIT AND TRADERS PVT. LTD.
                                 Versus
                            ANURAG RUNGTA

                            IA NO.GA/1/2022
                                   In
                               CS/31/2022

                K P CREDIT AND TRADERS PRIVATE LIMITED
                                 Versus
                          DILIP KUMAR RUNGTA




  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 16th February, 2022.

  (Via Video Conference)

                                                                   Appearance:
                                              Mr. Rudraman Bhattacharya, Adv.
                                                 Ms. Amrita Panja Moulick, Adv.
                                                    Mr. Satyaki Mukherjee, Adv.
                                               Ms. Debangana Dey Nayak, Adv.
                                                             ...for the petitioner
                                            2



                                                              Mr. Ananjan Mitter, Adv.
                                                             Mrs. Sanjukta Gupta, Adv.
                                                            Ms. Sananda Ganguli, Adv.
                                                                 ...for the respondents

The Court: Affidavit of service filed in Court be kept with the records.

Heard counsel appearing on behalf of the parties. Even though the matter

is at the ad-interim stage, parties desire to refer to a few judgments in this

matter. Accordingly, the parties are directed to file their Notes of Arguments

along with judgments to be cited in support of their case by 21st February, 2022.

In IA No.GA/1/2022 in CS/30/2022, the petitioner prays for leave to file a

supplementary affidavit. Such leave is granted. The supplementary affidavit

should be served upon the respondent by 18th February, 2022.

Matter is made returnable on 28th February, 2022.

(SHEKHAR B. SARAF, J.) B.Pal