Maharshi Commerce Limited vs Aditya Agarwal And Anr
2022 Latest Caselaw 2016 Cal/2

OD-13

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

                                 IA NO. GA/2/2022
                                  In CS/211/2021

                         MAHARSHI COMMERCE LIMITED
                                     Vs
                          ADITYA AGARWAL AND ANR.


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 20th July, 2022.

Appearance:

Mr. Dhiraj Trivedi, Adv.

Mr. Sunil Gupta, Adv.

...for the defendants

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

The question of maintainability of this suit is left open. Without prejudice

to the rights and contentions, the defendants are directed to exchange affidavits.

Let Affidavit-in-Opposition be filed within three weeks from date. Reply

thereto, if any, be filed one week thereafter.

Let this matter appear in the Monthly List of September, 2022.

Affidavit of Service filed on behalf of the petitioner be kept with the

records.

(RAVI KRISHAN KAPUR, J.)

S.Bag