K.P. Credit And Traders Pvt. Ltd vs Sabita Rungta And Ors
2024 Latest Caselaw 2797 Cal/2

Calcutta High Court

K.P. Credit And Traders Pvt. Ltd vs Sabita Rungta And Ors on 2 September, 2024

Author: I. P. Mukerji

Bench: I. P. Mukerji

                                        1



OCD- 16

                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                               ORIGINAL SIDE
                          COMMERCIAL DIVISION


                                APOT 271 of 2024
                                     WITH
                               CS-COM/538/2024
                             IA NO:GA-COM/1/2024

                     K.P. CREDIT AND TRADERS PVT. LTD.
                                   VERSUS
                           SABITA RUNGTA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE I. P. MUKERJI
  The Hon'ble JUSTICE PARTHA SARATHI SEN
  Date : 2nd September, 2024.


                                                                  Appearance:
                                                  Mr. Suresh Sahani, Advocate
                                                 Ms. Anjana Banerjee, Advocate
                                                               ...for Appellant

                                                 Mr. Syed Rahil Faraz, Advocate
                                                             ...for Respondents

The Court : This is an appeal from a judgment and order of a learned

single judge made on 12th July, 2024 dismissing the appellant/plaintiff's

application for judgment upon admission.

By the very nature of the order there is no scope of any interim order.

We formally admit the appeal.

As the respondents are represented by learned counsel, issuance and

service of the notice of appeal are dispensed with.

All other formalities are dispensed with.

Advocate on record for the appellant shall file an informal paper book in

this Court by 20th September, 2024 serving a copy thereof upon the advocate

on record for the respondents, at least seven days before the date of hearing

of the appeal.

List the appeal on 30th September, 2024.

The stay application (GA-COM/1/2024) is disposed of.

As affidavits were not invited, the allegations contained in the application

are deemed not to be admitted.

(I. P. MUKERJI, J.)

(PARTHA SARATHI SEN, J.) cs.