West Bengal Chemical Industries ... vs M/S Gtz India Pvt Ltd And Ors
2024 Latest Caselaw 2864 Cal/2

Calcutta High Court

West Bengal Chemical Industries ... vs M/S Gtz India Pvt Ltd And Ors on 9 September, 2024

Author: I. P. Mukerji

Bench: I. P. Mukerji

                                                                   OCD- 4
ORDER SHEET
                        IA NO. GA-COM/1/2024
                                     IN
                           APOT 274 of 2024

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

           WEST BENGAL CHEMICAL INDUSTRIES LIMITED
                              VS
                M/S GTZ INDIA PVT LTD AND ORS.


Before:
The Hon'ble Justice I. P. MUKERJI
            And
The Hon'ble Justice PARTHA SARATHI SEN
Date: 9th September, 2024

                                                              Appearance:

                                                Mr. Sarosij Dasgupta, Adv.
                                                Mr. Saunak Sarbajna, Adv.
                                                Mr. Rohan Chatterjee, Adv.
                                                            ...for Appellant

                                           Mr. Sayan Roy Chowdhury, Adv.
                                              Mr. Soumen Mukherjee, Adv.
                                                     Mr. Tanmoy Roy, Adv.
                                               Mr. Aniket Choudhury, Adv.
                                                          ...for Respondent

The Court: Order in terms of prayer (a) of the stay petition.

We formally admit the appeal.

As the impugned judgment and order was passed on contest

resulting in refusal of an interim order, there is no scope for this court

to pass any interim order at this stage. That would amount to allowing

the appeal at the admission stage.

We expedite hearing of the appeal dispensing with all

formalities.

As the respondents are represented by learned counsel,

issuance and service of the notice of appeal are dispensed with.

Advocate on record for the appellant is directed to prepare and

file an informal paper book in this court by 30th September, 2024

serving a copy thereof on the advocate on record for the respondents at

least seven days prior to the date fixed for hearing of the appeal.

List this appeal for hearing on 11th November 2024.

The stay application (IA NO: GA-COM/1/2024) is disposed of.

As affidavits were not invited, the allegations therein are deemed

to have been not admitted.

(I. P. MUKERJI, J.)

(PARTHA SARATHI SEN, J.)

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