Siblal Agrovet Private Limited vs Sufal Sharma
2024 Latest Caselaw 4580 Cal

Calcutta High Court (Appellete Side)

Siblal Agrovet Private Limited vs Sufal Sharma on 5 September, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

   16
 sandip
  Ct. 19
05.09.2024

In The High Court At Calcutta Civil Revisional Jurisdiction C.O. 3136 of 2024 Siblal Agrovet Private Limited Vs. Sufal Sharma Mr. Sunil Kr. Gupta, Mr. Samir Kr. Choudhury ...For the petitioner.

In view of the categorical admission of the defendant to settle the

claim of the plaintiff and availability of correspondences between the

parties admitting such claim, dismissal of an application under Order XII

Rule 6 of the Code of Civil Procedure filed by the plaintiff for a

judgment on such admission prima facie is not justified.

The revisional application, therefore, requires further consideration

upon notice.

The petitioner is directed to send copy of the application along with a

notice communicating this order to the opposite party by Speed Post

with Acknowledgement Due intimating that the matter will be included

in the Combined Monthly List of November 2024 under the heading

'Motion'.

Similar notice be given to the learned advocate representing the

opposite party in the Court below.

There shall be stay of all further proceedings of Commercial Suit

being MS(Com) 91 of 2024 pending before the learned Judge,

Commercial Court at Rajarhat, District: 24 Parganas (North) till the end

of the month of November, 2024 or until further order(s), whichever is

earlier.

The petitioner to file affidavit-of-service on the next date of hearing.

Parties to act on the server copy of this order duly downloaded from

the official website of this Court.

Urgent Photostat certified copy of this order, if applied for, be

supplied to the parties subject to compliance with all requisite

formalities.

(Biswajit Basu, J.)