Citation : 2023 Latest Caselaw 1297 Cal/2
Judgement Date : 7 June, 2023
OCD-18
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
(COMMERCIAL DIVISION)
IA NO. GA 1 OF 2022
IN
CS 183 OF 2022
IN THE MATTER OF:
SRMB SRIJAN PRIVATE LIMITED
VS.
M/S. NUCLEAR POWER CORPORATION OF INDIA LIMITED AND ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 7th June, 2023.
Appearance:
Mr.Sakya Sen,Adv.
Mr. Arnab Das, Adv.
Mr. Amritam Mondal, Adv.
Mr. Akansha Yadav, Adv.
For plaintiff Mr.Aryak Dutt, Adv.
Mr. Dipankar Das, Adv.
Ms. Nilanjana Adhya, Adv.
For defendant nos. 1 & 2 Mr. Prantik Garai, Adv.
Mr. Subhojit Roy,adv.
For defendant nos. 3 & 4
THE COURT: Since the appeal preferred by the defendant nos. 3 & 4
against the order dismissing their application for rejection of plaint and/or
dismissal of the suit has been heard and judgment therein being reserved, let
this matter be adjourned and shall appear in the monthly list of July 2023.
The interim order, which is in subsistence till 30th June, 2023, is extended
till 31st July, 2023 or until further orders whichever is earlier.
(ARINDAM MUKHERJEE, J.)
sb.
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