Calcutta High Court
Puja Lohia vs Ravi Kant Agarwal Alias Ravi Agarwal on 10 December, 2025
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
ORDER SHEET OD-15 & 27
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/3/2025
In
CS/179/2023
PUJA LOHIA
Vs
RAVI KANT AGARWAL ALIAS RAVI AGARWAL
AND
IA NO. GA/2/2025
In
CS/179/2023
PUJA LOHIA
Vs
RAVI KANT AGARWAL ALIAS RAVI AGARWAL
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 10th December, 2025.
Appearance:
Ms. Priyanka Agarwal, Adv.
Ms. Vedika Sureka, Adv.
...For the Petitioner.
Mr. Andolan Sarkar, Adv.
Mr. Barnik Ghosh, Adv.
...For the Respondents.
The Court :- This is an application although for rejection of the plaint but in pith and substance an application for return of the plaint on the ground that the suit relates to a commercial disputes and ought to have been framed and instituted as a commercial suit in the Commercial Division of this Court. 2
It is submitted by the plaintiff that an application for judgment on admission, inter alia, under the provisions of Order XII Rule 6 of the Code of Civil Procedure 1908 (in short "CPC") has been filed by the plaintiff.
The defendants have taken the same point as in this application in their affidavit-in-opposition.
The plaintiff therefore submits that the application of the defendants be heard along with the plaintiff's application for judgment on admission so that these points can be dealt with by the plaintiff at the time of hearing.
The application for judgment upon admission being IA NO. GA/2/2025 is also appearing in the list.
Let this application along with IA NO. GA/2/2025 appear in the monthly list of January, 2026.
(ARINDAM MUKHERJEE, J.) JM