Klg Tradefin Pvt Ltd vs Ashoka Hawai And Shoes Pvt Ltd
2024 Latest Caselaw 1626 Cal/2

Calcutta High Court

Klg Tradefin Pvt Ltd vs Ashoka Hawai And Shoes Pvt Ltd on 3 May, 2024

OCD-5 & 6
                                ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE
                             [Commercial Division]

                           CS-COM/354/2024
                         (OLD NO:CS/41/2022)
       IA NO: GA/1/2022, GA/3/2022, GA/5/2022, GA-COM/6/2024

                          KLG TRADEFIN PVT LTD.
                                   VS
                     ASHOKA HAWAI AND SHOES PVT LTD.

                                          &

                          CS-COM/353/2024
       IA NO: GA/1/2022, GA/3/2022, GA/4/2022, GA/5/2022, GA-
                            COM/6/2024

                      K P CREDIT AND TRADERS PVT LTD.
                                     VS
                     ASHOKA HAWAI AND SHOES PVT LTD.

   BEFORE:
   The Hon'ble JUSTICE KRISHNA RAO

Date : May 3, 2024.

Appearance :

Mr. Suresh Sahani, Adv.

Ms. A. banerjee, Adv.

Mr. H. Tiwari, Adv.

...For the Plaintiff

Re : CS-COM/354/2024

The Court: Mr. Suresh Sahani, learned Counsel, is appearing for the

plaintiff.

Counsel for the defendant submits that defendant had already filed the

written statement.

Counsel for the plaintiff has filed the application being GA-

COM/6/2024, praying for judgment on admission. Though the GA-

COM/6/2024 is returnable on 22nd May, 2024, but with the consent of both

the parties GA-COM/6/2024 is taken up as of today's list.

Counsel for the defendant prays for time to file affidavit-in-opposition.

Let affidavit-in-opposition be filed within two weeks from date; reply

thereto, if any, be filed within a week thereafter.

List the matter on 11th June, 2024, at 12 noon.

Re : CS-COM/353/2024

In the present case the counsel for the defendant prays for leave to file

written statement.

Counsel for the plaintiff does not raise any objection.

Let the written statement be filed in course of the day, after serving the

copy to the learned Counsel for the plaintiff.

Counsel for the plaintiff has filed an application being GA-

COM/6/2024, praying for judgment on admission, which is returnable on

22nd May, 2022, but with the consent of both the parties the matter is taken

up today.

Let affidavit-in-opposition be filed within two weeks from date; reply

thereto, if any, be filed within a week thereafter.

List the matter on 11th June, 2024, at 12 noon.

Re: GA/3/2022

The defendant has filed an application being GA/3/2022, praying for

rejection of the plaint.

Counsel for the plaintiff prays for time to file affidavit-in-opposition.

Let affidavit-in-opposition be filed within two weeks from date; reply

thereto, if any, be filed within a week thereafter.

List the matter on 11th June, 2024, at 12 noon.

(KRISHNA RAO, J.) S.De