Shree Govind Property And Investment ... vs Mineral Syndicate And Ors
2025 Latest Caselaw 2008 Cal/2

Calcutta High Court

Shree Govind Property And Investment ... vs Mineral Syndicate And Ors on 30 June, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-107

                                                                    ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                                IA No.GA/2/2024
                                       In
                                  CS 64 of 2024

          SHREE GOVIND PROPERTY AND INVESTMENT PVT. LTD.
                               VS.
                   MINERAL SYNDICATE AND ORS.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 30th June, 2025.

Appearance:

Mr. Ratul Das. Adv.

Mr. Pronay Mukherjee, Adv.

Mr. Raman Sharma, Adv.

For the plaintiff.

Mr. Zeeshan Haque, Adv.

Ms. Amani Kayan, Adv.

Mr. Ajitesh Pandey, Adv.

Mr. Zubeen Pandey, Adv.

For the defendants.

The Court:- This is an application for rejection of the plaint.

It is submitted by the parties that apart from this application the other

applications filed in this suit were also adjourned because a point involved in

this matter was being adjudicated by the Special Bench in a reference. The

judgment of the Special Bench has been delivered very recently. The parties say

that they need some time to look into the judgment of the Special Bench and

the impact of the ratio laid down therein in respect of the instant matter.

In IA No. GA/2/2024 filed in CS No. 64 of 2024, I am told that the

affidavit in reply on behalf of the defendant nos. 1 and 3 are yet to be filed. The

defendant nos. 1 and 3 are permitted to file their affidavit in reply by 18 th July,

2025.

Let this matter be adjourned and shall appear in the monthly list of

August, 2025.

(ARINDAM MUKHERJEE, J.)

snn.