Pranava City Complex Private ... vs Gyan Traders Limited
2023 Latest Caselaw 2906 Cal/2

OD-21 & 22
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                             IA No.GA/1/2021
                                    In
                                CS/61/2021
                PRANAVA CITY COMPLEX PRIVATE LIMITED
                                -VS-
                       GYAN TRADERS LIMITED

                                    AND

                             IA No.GA/3/2023
                                    In
                                CS/61/2021
                PRANAVA CITY COMPLEX PRIVATE LIMITED
                                -VS-
                       GYAN TRADERS LIMITED

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : October 11, 2023.

Appearance:

Mr. Suman Dutt, Adv.

Mr. Rohit Banerjee, Adv.

Ms. Shrayashee Das, Adv.

... for the plaintiff

Mr. Krishnaraj Thaker, Adv.

Mr. Rishabh Karnani, Adv.

Mr. Anurag Bagaria, Adv.

... for the defendant

The Court: Mr. Suman Dutt, learned counsel, is appearing for the

plaintiff and Mr. Krishnaraj Thaker, learned counsel, is appearing for the

defendant.

The plaintiff has filed the application being GA/1/2021 praying for

judgment on admission and in the said application pleadings have been

completed and the matter is ready for hearing. In the meantime, the

defendant has filed an application being GA/3/2023 praying for extension of

time for acceptance of written statement along with counterclaim.

Counsel for the plaintiff submits that in connection with GA/3/2023

the plaintiff has supplied advance copy of affidavit in opposition to the learned

counsel for the defendant and the same will be filed after affirmation as the

plaintiff is at Bangalore.

In view of the submission made by the counsel for the respective

parties, the plaintiff is given leave to file the affidavit in opposition in

connection with GA/3/2023 within a week after the Puja Vacation and the

defendant is also directed to file affidavit in reply to the affidavit in opposition

filed in connection with GA/3/2023 within a week after the Puja Vacation as

the counsel for the plaintiff has handed over the advance copy of the affidavit

in opposition to the learned counsel for the defendant.

Let GA/1/2021 and GA/3/2023 be listed for hearing on 3rd

January, 2024 and 4th January, 2024 at 3:00 p.m.

(KRISHNA RAO, J.) RS