Micky Metals Limited vs Sudip Tewary
2022 Latest Caselaw 2361 Cal/2

ORDER SHEET

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

                             IA No.GA 3 of 2021
                                CS 23 of 2021
                           MICKY METALS LIMITED
                                    VS.
                               SUDIP TEWARY

                             IA No.GA 4 of 2021
                                CS 23 of 2021
                           MICKY METALS LIMITED
                                    VS.
                               SUDIP TEWARY

                             IA No.GA 5 of 2022
                                CS 23 of 2021
                           MICKY METALS LIMITED
                                    VS.
                               SUDIP TEWARY



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 7th September, 2022

Appearance Mr. Rupak Ghosh, Advocate for the plaintiff.

Mr. Rahul Karmakar, Mr. Asif Sohail Tarafdar, Advocates for defendant.

The Court : GA 3 of 2021 is an application by the sole defendant for

revocation of leave under Clause 12 of Letters Patent, 1865 and rejection of

plaint.

GA 4 of 2021 is an application by the defendant for rejection of

plaint and/or dismissal of the suit inter alia on the ground that the suit is

barred by law.

GA 5 of 2022 is an application by the plaintiff inter alia for

injunction and judgment upon admission.

In all the applications affidavits are complete. However, before taking

up the plaintiff's application, the two applications filed by the defendant

with regard to the rejection of plaint and dismissal of the suit are required to

be taken up.

Let all the three applications appear under the heading "Chamber

Applications for Final Disposal" on 12 th September, 2022.

(ARINDAM MUKHERJEE, J.)

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