Mainak Bose vs Uttam Shaw
2022 Latest Caselaw 2984 Cal/2

ORDER SHEET
                                                                                 OD-12
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                IA NO. GA/4/2022
                                        In
                                   CS/110/2021
                                  MAINAK BOSE
                                     VERSUS
                                  UTTAM SHAW

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date: 8th December, 2022.
                                                                             Appearance:
                                                            Mr. Surajit Nath Mitra, Adv.
                                                             Mr. Rishabh Karnani, Adv.
                                                              Mr. Anurag Bagaria, Adv.
                                                             For the plaintiff/petitioner.

                                                              Ms. Parna Mukherjee, Adv.
                                                          For the defendant/respondent.

The Court :- This is an application, inter alia, for summary judgment

under the provisions of Chapter-XIIIA of the Original Side Rules of this Court

filed by the plaintiff/petitioner. Before this application was moved the jurisdiction

of this Court had been challenged by the defendant/respondent. Upon being

unsuccessful before the learned Single Judge as also before the Hon'ble Division

Bench the defendant/respondent is said to have filed a Special Leave Petition. An

information slip said to have been downloaded from the official website of the

Hon'ble Supreme Court of India is produced by the defendant/respondent.

In the aforesaid facts and circumstances, this application is adjourned

and shall appear in the monthly list of January, 2023. Let a copy of this

information slip be given to the plaintiff/petitioner for his record and necessary

action.

(ARINDAM MUKHERJEE, J.)

snn