K P Credit And Traders Private ... vs Dilip Kumar Rungta
2023 Latest Caselaw 663 Cal/2

ODC-7 & 8


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE
                         (COMMERCIAL DIVISION)

                            IA NO. GA 4 OF 2022
                                     IN
                               CS 31 OF 2022
                            IN THE MATTER OF:
                 K P CREDIT AND TRADERS PRIVATE LIMITED
                                    VS
                           DILIP KUMAR RUNGTA

                            IA NO. GA 5 OF 2022
                                     IN
                               CS 31 OF 2022
                            IN THE MATTER OF:
                 K P CREDIT AND TRADERS PRIVATE LIMITED
                                    VS
                           DILIP KUMAR RUNGTA

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 14th March, 2023.

Appearance:

MS.Sananda Ganguli, Adv.

For plaintiff

The Court:- GA 4 of 2022 is an application for return of the plaint from the

Commercial Division for being instituted in the Ordinary Original Civil

Jurisdiction.

GA 5 of 2022 is an application for revocation of leave given under the

provisions of Section 12A of the Commercial Courts Act, 2015.

It is submitted by the applicant of the abovenamed applications being the

sole defendant in the suit that leave under Section 12A of the Commercial Courts

Act, 2015 has fallen for consideration before the Division Bench while hearing an

appeal arising out of the injunction order passed against the defendant. The

appeal has been heard but the judgment is awaited.

In the aforesaid facts and circumstances, let these two applications be

adjourned and shall appear in the monthly list of May, 2023.

(ARINDAM MUKHERJEE, J.)

Sb/