REGENT COMPUTRONICS PVT. LTD.

A.K. Ghosh And Company Appellant

V/S

Biman Bose Respondents

Referred Judgements :-

DATTARAM KRISHNANATH PEDNEKAR AND OTHERS VS. PANDURANG K. PEDNEKAR AND OTHERS [REFERRED TO]
SHALINI NUMES MASCARNEHAS AND OTHERS VS. TREVOR NUNES AND ANOTHER [REFERRED TO]
KANDLA EXPORT CORPORATION VS. M/S OCI CORPORATION [REFERRED TO]
NASIMA NAQI VS. TODI TEA COMPANY LIMITED AND OTHERS [REFERRED TO]
SCG CONTRACTS INDIA PVT LTD VS. K S CHAMANKAR INFRASTRUCTURE PVT LTD & ORS [REFERRED TO]
BGS SGS SOMA JV VS. NHPC LTD [REFERRED TO]
NASIMA NAQI VS. TODI TEA COMPANY LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) 'Does the mandatory time frame prescribed by the proviso to Order VIII Rule 1 of the Code of Civil Procedure, 1908, apply to the filing of a written statement by the plaintiff to a counter-claim raised by the defendant in a suit governed by the Commercial Courts Act, 2015[ For short, 'the CC Act']Rs. '

(3.) This is the question that presently beseeches decision.

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A.K. GHOSH & COMPANY Vs. BIMAN BOSE

Referred Judgements :-

JUDGEMENT

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