Eastern Coalfields Limited vs Vsaippl-Pe-Si (Jv) & Ors
2023 Latest Caselaw 855 Cal

31.01.2023                      IN THE HIGH COURT AT CALCUTTA
                                    Civil Appellate Jurisdiction
Court       : 37                      (Commercial Division).
Item
Matter
            : CD-07
            : FA
                                             -----------

Status      : OP
Transcriber : NANDY
                                          FA 187 of 2022
                                                with
                                           CAN 1 of 2022
                                                  &
                                           CAN 2 of 2022

Eastern Coalfields Limited Vs.

VSAIPPL-PE-SI (JV) & Ors.

Mr. Debnath Ghosh, Advocate Mr. Syed Nurul Arefin, Advocate ......for the Appellant Mr. Partha Pratim Roy, Advocate Mr. Srijib Chakraborty, Advocate Mr. Aditya Mondal, Advocate ......for the Respondent

It is submitted on behalf of the appellant that the instant appeal arises from the judgment having pronounced on admission under Order XII Rule 6 of the Code of Civil Procedure and, therefore, justice would be sub-served if the appeal is disposed of. It is further submitted that all the relevant papers relied on by the Commercial Court below are annexed with the stay application. It is also submitted that paper book has already been prepared and filed in Court and, therefore, the appeal may be treated as ready.

The respondent is appearing, and, therefore, there is no necessity to serve separate notice of appeal upon the respondent. The notice of appeal is dispensed with.

Let the appeal be listed on March 2, 2023.

(Harish Tandon, J.)

(Prasenjit Biswas, J.)