B.P. Poddar Hospital And Medical ... vs Union Of India And Ors
2021 Latest Caselaw 8 Cal/2

ORDER SHEET
                                                                                    OC-9

                                  IA NO.GA/1/2020
                                   IN CS/35/2020
                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                               COMMERCIAL DIVISION


                                IN THE MATTER OF:
               B.P. PODDAR HOSPITAL AND MEDICAL RESEARCH LIMITED
                                     VERSUS
                             UNION OF INDIA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 5th January, 2021.

(Via Video Conference)

Appearance:

Mr. Debdut Mukhrjee, Adv.

Mr. M. Mukherjee, Adv.

The Court: The plaintiff seeks judgment on admission against the defendant no.1.

None appears for the defendant despite service. The defendant no.1 is Union of

India.

In view of the defendant no.1 being un-represented it would be appropriate to

request the advocate on record of the plaintiff to serve a copy of this application upon

the learned Additional Solicitor General. Learned Additional Solicitor General is

requested to take appropriate steps to have the defendant no.1 represented in the

proceedings.

List the application under the same heading on January 8, 2021.

(DEBANGSU BASAK, J.)

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