Mascot Petrochem Private Limited vs Surajit Roy
2022 Latest Caselaw 657 Cal/2

OC 7
                             IA NO. GA/2/2021
                              IN CS/209/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                    MASCOT PETROCHEM PRIVATE LIMITED
                                  Vs
                              SURAJIT ROY


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 23rd February, 2022.

[Via Video Conference]

Appearance:

Mr. Deepak Agarwal, Adv.

Mr. Rajarshi Dutta, Adv.

Mr. Vikas Baisya, Adv.

Mr. Deepak Agarwal, Adv.

Mrr. Pawan Gupta, Adv.

The Court: This is an application for judgment upon admission and

attachment before judgment.

Upon hearing parties, I am of the view that the affidavits should be

exchanged in this matter.

Let affidavit in opposition be filed within three weeks from date; reply

thereto, if any, be filed within one week thereafter. Liberty is granted to the

parties to mention the matter for inclusion in the list.

(SHEKHAR B. SARAF, J.)

sp/