Smt. Mita Surana vs Surendra Singh Bengani
2022 Latest Caselaw 558 Cal/2

OD-12
                                    ORDER SHEET

                                  IA NO. GA/1/2021
                                          In
                                     CS/13/2021

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

                               SMT. MITA SURANA
                                      Vs
                            SURENDRA SINGH BENGANI


    BEFORE:
    The Hon'ble JUSTICE SHEKHAR B. SARAF

Date : 17th February, 2022

(Via Video Conference)

Appearance:

Mr. Rudrajit Sarkar, Adv.

Mr. Aasish Choudhury, Adv. Ms. Aindrilla Basu, Adv.

Mr. Rohit Banerjee, Adv.

Mr. Virendra Singh Bengani, Adv.

The Court: This is an interlocutory application for judgment upon

admission.

Let affidavits be exchanged in this matter.

Affidavit-in-opposition be filed within three weeks from date; reply

thereto, if any, within one week thereafter.

Liberty granted to the parties to mention for inclusion in the list.

(SHEKHAR B. SARAF, J.)

R.Bhar