Sanjay Kumar Mishra vs Godavari Commodities Ltd. And Ors
2023 Latest Caselaw 188 Cal/2

ORDER SHEET
                                                                                        OCD-9
                              IA No. GA/1/2022
                                      In
                                CS/267/2022
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                           [COMMERCIAL DIVISION]

                          SANJAY KUMAR MISHRA
                                 VERSUS
                    GODAVARI COMMODITIES LTD. AND ORS.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date: 18th January, 2023.
                                                                                   Appearance:
                                                                     Mr. Jishnu Saha, Sr. Adv.
                                                                         Mr. Ishaan Saha, Adv.
                                                                     Ms. Sweta Mohanty, Adv.
                                                                    For the petitioner/plaintiff.

                                                              Mr. Ratnanko Banerjee, Sr. Adv.
                                                                     Ms. Manju Bhuteria, Adv.
                                                                   Ms. Meenakshi Manot, Adv.
                                                                    Ms. Tanvi Luhariwala, Adv.
                                                                       Mr. Abhishek Jain, Adv.
                                                           For the respondent/defendant no.1.

Mr. Surojit Nath Mitra, Sr. Adv.

Mr. D.N. Sharma, Adv.

Mr. Binay Kumar Jain, Adv.

Mr. Piyush Jain, Adv.

For the respondent/defendant no.2.

The Court :- Since the application filed by the respondent/defendant

no.1 for revocation of leave under Section 12A of the Commercial Courts Act,

2015 has been heard and the judgment therein is reserved, this application

being IA No. GA/1/2022, inter alia, for injunction filed by the

petitioner/plaintiff is directed to go out of the list for the time being.

(ARINDAM MUKHERJEE, J.)

snn.