Sri Rani Sati Abasan Private Limited vs Ambootia Tea Exports Private Limited ...
2025 Latest Caselaw 1060 Cal/2

Calcutta High Court

Sri Rani Sati Abasan Private Limited vs Ambootia Tea Exports Private Limited ... on 11 August, 2025

OCD-19
                           ORDER SHEET

                 IN THE HIGH COURT AT CALCUTTA
                      COMMERCIAL DIVISION
                          ORIGINAL SIDE

                         CS-COM/450/2024
                       [OLD NO CS/300/2022]
              IA No. GA-COM/3/2024, GA-COM/4/2024

              SRI RANI SATI ABASAN PRIVATE LIMITED
                                 -VS-
         AMBOOTIA TEA EXPORTS PRIVATE LIMITED AND ORS.

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : August 11, 2025.

                                                                 Appearance:
                                                Mr. Aniruddha Mitra, Sr. Adv.
                                                       Mr. Debraj Sahu, Adv.
                                                   Mr. Bhaskar Dwivedi, Adv.
                                                        Mr. Jyoti Rauth, Adv.
                                                Ms. Labanyashree Sinha, Adv.
                                                            ... for the plaintiff

                                                     Mr. Debdatta Saha, Adv.
                                                 Mr. Subhamay Diwanji, Adv.
                                                        Mr. Diprav Deb, Adv.
                                                         ... for the defendant

 1.

The plaintiff has filed an application being GA-COM/3/2024 praying

for judgment upon admission and the defendant has filed an

application being GA-COM/4/2024 for rejection of plaint.

2. Counsel for the plaintiff has concluded his argument in both the

applications and the defendant has also concluded his argument

but only he has prayed for time to take instruction whether without

the pleadings in the plaint, the documents relied by the plaintiff can

be taken into consideration as mercantile document and the suit

can be treated as a Commercial Suit.

3. In view of the prayer made by the Counsel for the defendant, the

case is adjourned.

4. Let the matter appear on 18th August, 2025.

(KRISHNA RAO, J.)

DB