Unique Enterprenuers And Finance ... vs Really Agritech Private Limited And Anr
2025 Latest Caselaw 70 Cal/2

Calcutta High Court

Unique Enterprenuers And Finance ... vs Really Agritech Private Limited And Anr on 5 May, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OCD-4


                               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.
                               -VS-
             REALLY AGRITECH PRIVATE LIMITED AND ANR.


 BEFORE:
 The Hon'ble JUSTICE ARIJIT BANERJEE

 The Hon'ble JUSTICE OM NARAYAN RAI
 Date : 5th May, 2025.


                                                                      Appearance:
                                                    Mr. Ranjan Bachawat, Sr. Adv.
                                                     Mr. Subhasis Sengupta, Adv.
                                                             Mr. Sagnik Basu, Adv.
                                                    Mr. Soupayan Sinha Roy, Adv.
                                                        Mr. Bhavesh Garodia, 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 a Learned Judge of this Court revoked the order

dispensing the requirement of pre-suit mediation in terms of Section 12A of

the Commercial Courts Act. Consequently the plaint was rejected and all

interim orders stood vacated. The plaintiffs have come up by way of this

appeal.

We are told that all papers that were available before the Learned

Single Judge have been annexed to the stay petition filed in this appeal.

Let an informal index be prepared.

As agreed by and between the learned counsel for the parties, list the

matter tomorrow, i.e. on May 6, 2025, as the first item under the heading

"Appeals From Orders."

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

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