Mukesh Saraogi (Huf) vs Mr. Sanjay Jhunjhunwala
2021 Latest Caselaw 16 Cal/2

ORDER SHEET
                                                                                OC-10

                             IA NO. GA/1/2020
                              IN CS/143/2020
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          COMMERCIAL DIVISION


                               IN THE MATTER OF:
                             MUKESH SARAOGI (HUF)
                                    VERSUS
                           MR. SANJAY JHUNJHUNWALA


  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 6th January, 2021.

(Via Video Conference)

Appearance:

Mr. Shailendra Jain, Adv.

Ms. Swati Agarwal, Adv.

The Court: In a suit for recovery of loan the plaintiff seeks interim relief.

In the present application the plaintiff seeks judgment on admission and

security as well as injunction.

At the ex parte ad interim stage it would be appropriate to direct the

plaintiff to serve a copy of the application upon the defendant and file an affidavit

of service to such effect on the next date. List the application on January 27,

2021 under the same heading.

(DEBANGSU BASAK, J.)

sp/