Karnani Properties Limited vs Rajesh Mitra And Anr
2021 Latest Caselaw 1490 Cal/2

OD-12
                             IA NO. GA/1/2021
                              In CS/154/2021
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                         KARNANI PROPERTIES LIMITED
                                     Vs
                           RAJESH MITRA AND ANR.


      BEFORE:
      The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 25th November, 2021.

Appearance:

Mr. Neelesh Chowdhury, Adv.

Mr. B. Chatterjee, Adv.

Ms. A. Poddar, Adv.

...for petitioner

Mr. Pradyot Kumar Nandi, Adv.

...for defendants.

The Court : This is an application for seeking judgment upon admission.

This matter requires exchange of affidavits. Let affidavit in opposition be filed

within four weeks from date. Reply, if any, two weeks thereafter. Let the matter

appear in the monthly list of January, 2022.

(SHEKHAR B. SARAF, J.) SK.