Unique Enterprenuers And Finance ... vs Really Agrotech Private Limited And Anr
2025 Latest Caselaw 2255 Cal/2

Calcutta High Court

Unique Enterprenuers And Finance ... vs Really Agrotech Private Limited And Anr on 23 April, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-2
                                   ORDER SHEET

                                 APDT/13/2025
                                     WITH
                                IP-COM/31/2024
                             IA No.GA-COM/1/2025

                     IN THE HIGH COURT AT CALCUTTA
                        Commercial Appellate Division
                              ORIGINAL SIDE


         UNIQUE ENTERPRENUERS AND FINANCE LIMITED AND ANR.
                              VERSUS
              REALLY AGROTECH PRIVATE LIMITED AND ANR.



  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                  AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : 23rd April, 2025.


                                                                      Appearance:
                                                    Mr. Subhasis Sen Gupta, Adv.
                                                       Mr. Bhavesh Garodia, Adv.
                                                       Mr. Soupayan S. Roy, Adv.
                                                              ..for the appellants

                                                     Mr. Debnath Ghosh, Sr. Adv.
                                                            Ms. Nabanita De, Adv.
                                                   Mr. Biswaroop Mukherjee, Adv.
                                                   Ms. Kiran Kumari Mahato, Adv.
                                                             ..for the respondents

The Court: This appeal is directed against a judgment and order

dated March 20, 2025, whereby the learned Single Judge revoked leave that

was earlier granted under Section 12-A of the Commercial Courts Act and

rejected the appellants' plaint.

The appellants say that the judgment and order impugned is

contrary to decisions of Hon'ble Supreme Court.

The appellants/plaintiffs were enjoying an interim order since

October 3, 2024. Such interim order has been vacated.

Learned counsel prays for urgent hearing of this application.

Learned advocate for the respondents seeks accommodation on the

ground of non-availability of Senior Counsel who represents the

respondents. On his request, let this matter be listed once again on April

30, 2025 marked 12.30pm.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

bp.