Ravi Sanei vs Ekta Agarwal And Ors
2021 Latest Caselaw 1558 Cal/2

OD-2
                                ORDER SHEET

                                  CS/233/2021
                               IA NO: GA/1/2021

                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                                 RAVI SANEI
                                   Versus
                           EKTA AGARWAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 9th December, 2021

(Via Video Conference)

Appearance:

Mr. Satadeep Bhattacharyya, Adv.

Re. CS/233/2021 :-

The Court: Plaint presented is admitted subject to scrutiny by the

department.

Re. GA/1/2021 :-

This is an application for judgment and decree on admission for a sum of

Rs.28,24,452/-.

Counsel on behalf of the petitioner plaintiff submits that a sum of money

was provided as loan to the defendants. He relies on a letter dated August 2,

2018 that indicates confirmation of the sum of Rs.20 lakhs that had been

taken as loan by the defendants. He further relies on a letter dated December

1, 2018 confirming the said loan and by which the defendants had issued two

cheques in favour of the plaintiff. Upon deposit of the said cheques, the same

bounced and criminal proceeding under Section 138 of the Negotiable

Instruments Act has been filed by the plaintiff.

Inspite of service none has appeared on behalf of the defendants.

Accordingly, let there be orders in terms of prayer (d) of the Notice of

Motion.

Plaintiff petitioner to comply with the provisions of the Code of Civil

Procedure, 1908.

Matter is made returnable two weeks hence.

The interim order passed above shall continue till January 31, 2022.

(SHEKHAR B. SARAF, J.)

R.Bhar