GA No.996 of 2017 With CS No.77 of 2013 IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE DANKUNI STEELS LTD.
Versus SARAT CHATTERJEE AND CO. (VSP) PVT. LTD. & ORS.
BEFORE: The Hon'ble JUSTICE SOUMEN SEN Date : 8th August, 2017.
Appearance: Mr. Surajit Nath Mitra Sr. Adv.
Mr. D.N. Sharma, Adv.
Ms. Sananda Mukhopadhayay, Adv.
Mr. Pradip Kr. Sarawagi, Adv.
The Court: This amendment has become necessitated by reason of he order of amalgamation dated 26th November, 2015 passed in CP No.1054 of 2014. The other amendments are formal in nature and in my view does not change the nature and character of the suit.
Under such circumstances, the amendment of the plaint as annexed to the supplementary affidavit being Annexure C to the said affidavit is granted and the department shall carry out such amendment within a period of three weeks from date.
There shall be an order in terms of prayer (c). Consequent upon the amendment if the defendants so advised may file their additional pleadings within one week after 2reopening of Court in October, 2017. A copy of the amended plaint shall be served upon the Advocate on Record of the defendants within one week after the amendment is carried out by the department concerned.
However, pages 53 and 54 of the supplementary affidavit relating to the original verification and the affidavit verifying the plaint shall not be deleted as shown in the proposed amendment.
GA No.996 of 2017, accordingly, stands disposed of.
(SOUMEN SEN, J.)
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