STAR PAPER MILLS LTD. Vs. EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The plaintiff has filed the instant application seeking leave to produce additional documents.

(2.) Ms. Sristi Burman, Learned Advocate representing the plaintiff submits that the plaintiff has instituted the suit on 16/5/2015, prior to commencement of the Commercial Courts Act, 2015. She submits that after the enactment of the Commercial Courts Act, 2015, by the consent of both the parties, this Court has transferred the instant suit before this Court as the transaction between the plaintiff and defendant is commercial in nature.

(3.) Ms. Burman submits that due to pandemic Covid-19, this Court was taking only the urgent matters and as such the plaintiff could not take steps during the said period and soon after regular Court starting functioning, the plaintiff has contacted his advocate-on-record and the during discussion, the advocate-on-record came to know that some further documents which has not been disclosed along with the plaint earlier is required to be disclosed for proper and effective adjudication of the instant suit.