Klg Tradefin Private Limited vs Ashoka Hawai And Shoes Private ...
2022 Latest Caselaw 2673 Cal/2

ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE
                       (COMMERCIAL DIVISION)

                       IA No.GA 5 of 2022
                               In
                          CS 41 of 2022
                KLG TRADEFIN PRIVATE LIMITED
                              VS.
            ASHOKA HAWAI AND SHOES PRIVATE LIMITED

                       IA No.GA 1 of 2022
                               In
                          CS 41 of 2022
                KLG TRADEFIN PRIVATE LIMITED
                              VS.
            ASHOKA HAWAI AND SHOES PRIVATE LIMITED

                       IA No.GA 3 of 2022
                               In
                          CS 41 of 2022
                KLG TRADEFIN PRIVATE LIMITED
                              VS.
            ASHOKA HAWAI AND SHOES PRIVATE LIMITED




BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 3rd November, 2022

Appearance Mr. Suresh Sahni, Mr. Soumik Ghosh, Advocates for plaintiff.

Ms. Vidhi Sharma, Advocate for defendant.

The Court : The judgment and order of the Division Bench of this

Court delivered on 15th July, 2022 in APO 53 of 2022 arising out of GA 1

of 2022 filed in CS No.41 of 2022 and all other consequential proceedings

have been directed to remain stayed by the Hon'ble Supreme Court by an

order dated 26th September, 2022 passed in Special Leave to Appeal (C)

No(s) 14175-14176 of 2022. The matter before the Hon'ble Supreme

Court has been made returnable on 11th November, 2022.

In the aforesaid facts and circumstances, these matters are

adjourned and shall appear in the monthly list of December, 2022.

(ARINDAM MUKHERJEE, J.)

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