Khaitan India Ltd vs Khaitar Industries Pvt. Ltd. And ...
2022 Latest Caselaw 7 Cal/2

OC 1
                               IA NO. GA/5/2021
                                IN CS/155/2020
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                            COMMERCIAL DIVISION


                               KHAITAN INDIA LTD.
                                    VERSUS
                     KHAITAR INDUSTRIES PVT. LTD. AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 3rd January, 2022.

[Via Video Conference]

Appearance:

Mr. Shuvasish Sengupta, Adv.

Mr. Imtiaz Ahmed, Adv.

The Court: Heard counsel appearing in this matter.

This is an application for condonation of delay for filing of the written

statement. Upon hearing both the parties, I am of the view that the condonation of

delay may be allowed as the application has been filed within 90 days from service of

the writ of summons.

Keeping in view the Supreme Court judgment, the delay in filing the written

statement is condoned and the defendant/applicant is directed to file its written

statement within a period of two weeks from date.

GA No. 5 of 2021 is disposed of.

(SHEKHAR B. SARAF, J.)

sp/