M/S Hytone Merchants Pvt Ltd vs Prasenjit Das And Anr
2023 Latest Caselaw 26 Cal/2

ODC 1
                              ORDER SHEET
                               AP/464/2022
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                        M/S HYTONE MERCHANTS PVT LTD
                                      VS
                            PRASENJIT DAS AND ANR


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 3rd January, 2023.


                                                                      Appearance:
                                                       Mr. Swatarup Banerjee, Adv.
                                                         Mr. Shaunak Ghosh, Adv.
                                                            Mr. Rajib Mullick, Adv.
                                                        Ms. Sonia Mukherjee, Adv.

                                                            Mr. Altamash Alim, Adv.



      The Court: By judgment dated 10th November, 2022 this Court held that

the Court had jurisdiction to entertain the Section 9 application. Furthermore,

directions for affidavits were granted. The interim order that was subsisting was

also extended till one week after the Christmas Vacation.

      It appears that affidavits have not been exchanged and counsel on behalf

of the respondent prays for extension of time to file affidavit in opposition.

Accordingly, let affidavit in opposition be filed within four weeks from date.

Reply thereto, if nay, be filed within two weeks thereafter. This order is

peremptory in nature.

The subsisting interim order is extended till 21st March, 2023 or until

further orders whichever is earlier.

List this matter in the monthly list of March, 2023 as an "Adjourned

Motion".

(SHEKHAR B. SARAF, J.)

sp/