Pankaj Plastic Industries Private ... vs Anita Anu
2025 Latest Caselaw 1638 Cal/2

Calcutta High Court

Pankaj Plastic Industries Private ... vs Anita Anu on 22 May, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-3
                      IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                                 ORIGINAL SIDE
                              (Commercial Division)

                                APDT/16/2025
                                     WITH
                               IP-COM/28/2024
                            IA NO: GA-COM/1/2025

                PANKAJ PLASTIC INDUSTRIES PRIVATE LIMITED
                                    VS
                                ANITA ANU

  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                     AND
  The Hon'ble JUSTICE OM NARAYAN RAI
  Date : May 22, 2025.


                                                                      Appearance:
                                                          Mr. Debnath Ghosh, Sr. Adv.
                                                            Mr. Sarosij Dasgupta, Adv.
                                                        Mr. Biswaroop Mukherjee, Adv.
                                                                   Mr. Avijit Dey, Adv.
                                                                   ...for the appellant.

                                                                Mr. Susrea Mitra, Adv.
                                                                 ...for the respondent.


                            Dictated by Arijit Banerjee, J.

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

May 6, 2025, whereby the appellant's suit was dismissed upon revocation of

leave that had been earlier granted under Section 12A of the Commercial

Courts Act. Learned senior Advocate appearing for the appellant says that all

papers are before us as annexures to the stay petition and the appeal can be

heard out immediately after the summer vacation.

Learned senior counsel further says that he is not pressing ground nos.

XXXIII and XXXIV as enumerated in the Memorandum of Appeal as well as

paragraph nos. 38 and 39 of the stay petition. We will consider that issue on

the next date.

List the matter on June 10, 2025 under the heading "Appeals From

Orders" amongst the first five items when we propose to hear out the appeal

treating the stay petition as an informal paper book.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

KB AR (CR)