PHOENIX OVERSEAS LTD. Vs. BANGLADESH KRISHI BANK

JUDGEMENT

(1.) The plaintiff has filed the instant suit for a decree of US$ 70,243 or the Indian equivalent thereof being Rs.42,14,580.00, along with an interim interest and interest upon judgment at the rate of 18% per annum.

(2.) The plaintiff is a company incorporated under the Companies Act, 1956, namely, Phoenix Overseas Ltd., having its registered office at 13B, Bidhan Sarani, Chanda Plaza (4th Floor), Kolkata - 700006, Police Station - Amherst Street. However, the name of the plaintiff Company was changed from Phoenix Overseas Pvt. Ltd. to Phoenix Overseas Ltd. vide fresh certificate of Incorporation consequent upon change of name on conversion to Public Limited Company on November 14, 2011.

(3.) The Plaintiff is engaged in the business of inter alia, exports of diverse commodities and is one of the leading exporters of various Agricultural Commodities, environment friendly packing materials (laminated bags/shopping bags etc.) and handicrafts to different countries in the world from India.