Smt. Urmila Kumari Bothra vs Mr. Ashok Chaudhury
2021 Latest Caselaw 115 Cal/2

OD 6

                                        ORDER SHEET

                                      IA NO.GA/1/2021
                                             In
                                        CS/163/2020

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


                               SMT. URMILA KUMARI BOTHRA
                                        VERSUS
                                 MR. ASHOK CHAUDHURY



    BEFORE:
    The Hon'ble JUSTICE DEBANGSU BASAK

Date: 4th February, 2021.

(Via Video Conference)

Appearance:

Mr. Rudrajit Sarkar, Adv.

Mr. Jai Kumar Surana, Adv.

Mrs. Aindrila Basu, Adv.

Mr. Probal Kr. Mukherjee, Sr. Adv.

Mr. Subrata Goswami, Adv.

Mr. Debrup Bhattacharya, Adv.

The Court: In a suit for recovery of money lent and advanced, the plaintiff seeks

judgment upon admission as also an order of injunction.

The defendant is represented.

At this stage, it would be appropriate to permit the parties to file affidavits.

Let affidavit-in-opposition be filed within two weeks from date; reply, if any, within

a week thereafter. List the application as 'Adjourned Motion' three weeks hence.

(DEBANGSU BASAK, J.) B.Pal