Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Era Banthia vs M/S. Shivsons And Ors
2021 Latest Caselaw 376 Cal/2

Citation : 2021 Latest Caselaw 376 Cal/2
Judgement Date : 9 April, 2021

Calcutta High Court
Era Banthia vs M/S. Shivsons And Ors on 9 April, 2021
OD 9 & 10

                                    ORDER SHEET


                        IN THE HIGH COURT AT CALCUTTA
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE


                       IA NO.GA/3/2020 (Old No.GA/367/2020)
                                        In
                                   CS/193/2019

                                    ERA BANTHIA
                                      VERSUS
                              M/S. SHIVSONS AND ORS.


                      IA NO.GA/1/2019 (Old No.GA/2521/2019)
                                        In
                                  CS/193/2019

                                    ERA BANTHIA
                                      VERSUS
                              M/S. SHIVSONS AND ORS.


  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 9th April, 2021.

(Via Video Conference)

Appearance:

Ms. A. Rao, Adv.

Ms. P. Gandhi, Adv.

Mr. Pratip Mukherjee, Adv.

The Court: By a judgment and order dated March 10, 2021, a document produced

by the plaintiff was directed to be impounded. The plaintiff was called upon to deposit a

sum of Rs.10 lakhs with the Registrar, Original Side as security for the stamp duty and

penalty, if any, payable. Learned advocate appearing for the plaintiff submits that the

plaintiff deposited the amount in time in terms of the judgment and order dated March

10, 2021. However, the original could not be produced within time inadvertently. She

seeks extension of time to do so.

The defendants are represented.

In the facts and circumstances of the present case, interest of justice would be

sub-served by permitting the plaintiff to produce the original agreement dated March 5,

2019 before the Registrar, Original Side by April 30, 2021. Immediately on production of

the original by the plaintiff, the Registrar, Original Side will take appropriate steps with

regard thereto.

List the application on May 11, 2021 under the same heading.

(DEBANGSU BASAK, J.) B.Pal

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter