Piyush Bhartia vs Arun Kumar Kedia
2022 Latest Caselaw 1505 Cal/2

OD- 28

                               IA NO. GA/2/2021
                                 In CS/32/2021
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE



                                PIYUSH BHARTIA
                                      Vs
                               ARUN KUMAR KEDIA


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 27th April, 2022.

                                                                          Appearance:

                                                               Mr. Rudrajit Sarkar, Adv.
                                                            Mr. Pradeep Sancheti, Adv.
                                                           Mr. Debangshu Dindaa, Adv.


      The Court: Affidavit of Service filed on behalf of the petitioner be kept with

the records.

      This matter has been repeatedly adjourned on the grounds of non-

appearance of the respondent. None appears on behalf of the respondents nor is

any accommodation prayed for on his behalf.

As a last chance, the petitioner is directed to serve a Notice on the

Advocate appearing on behalf of the respondent as well as the respondent and

file an Affidavit of Service on the returnable date.

This is an application for judgment upon admission. The cause of action

arises out of money lent and advanced. It is submitted on behalf of the

petitioner that notwithstanding repeated demands, the respondent has refused

and neglected to pay any amount either on account of interest or principal.

It is made clear that in the absence of the respondent, appropriate orders

would be passed on the returnable date.

Let this matter appear on 11 May 2022.

(RAVI KRISHAN KAPUR, J.) D.Ghosh