Raja Katra Private Limited vs Pranay Chand Mahatab
2021 Latest Caselaw 567 Cal/2

OD-6
                                    ORDER SHEET

                                   IA No. GA/3/2021
                                           In
                                     CS/184/1989

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


                            RAJA KATRA PRIVATE LIMITED
                                        VS
                              PRANAY CHAND MAHATAB


 BEFORE:
 The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 1st September, 2021.

[Via video conference] Appearance:

Mr. Dhruba Ghosh, Sr. Adv.

Mr. Chayan Gupta, Adv.

Mr. Aniruddha Agarwalla, Adv.

Mrs. Shruti Pal, Adv.

... for the plaintiff

Mr. A.C. Kar, Adv.

Mr. Anirban Kar, Adv.

Ms. Vedatri Bhattacharya, Adv.

... for the defendant

The Court: Since it has been submitted by counsel that the written

statement has been filed by one of the defendants on 26th March, 2021 together

with the counter-claim, the plaintiff shall file a written statement in answer to the

counter-claim of the defendant within four weeks from date under the provisions

of Order VIII Rule 6-A (3) of The Code of Civil Procedure.

List the application for judgment upon admissions filed by the

defendant no. 6(X) on 8th September, 2021.

The list of dates prepared on behalf of the concerned defendant is taken

on record.

(MOUSHUMI BHATTACHARYA, J.)

RS