Micky Metals Ltd vs Sudip Tewary
2022 Latest Caselaw 1564 Cal/2

ODC-19
                              IA NO. GA/5/2022
                                In CS/23/2021
                      IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                           [COMMERCIAL DIVISION]


                               MICKY METALS LTD
                                      Vs
                                 SUDIP TEWARY


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 10th May, 2022.
                                                                             Appearance:
                                                                  Mr. Rupak Ghosh, Adv.
                                                                   Mr. Debraj Saha, Adv.
                                                                 Ms. Debjani Ghosh, Adv.
                                                            Mr. Bhaskar Mukherjee, Adv.
                                                                          ...for petitioner.

                                                              Mr. Rahul Karmakar, Adv.
                                                           Mr. Asif Sohail Tarafdar, Adv.
                                                                       ...for respondent.

The Court : This is an application for judgment on admission. The suit is

for price of goods sold and delivered. The petitioner alleges that there are clear,

unequivocal and categorical admissions made on behalf of the defendant.

Pursuant to an order dated 27 April, 2022, the respondent was directed to file

their affidavit. An extension is sought for on behalf of the respondent. It appears

prima facie that the respondent is simply procrastinating the hearing of this

matter. As a last chance, and subject to payment of costs of Rs.10,000/-, the

time to file the Affidavit-in-Opposition is extended till 13 May, 2022. Reply, if any

by 16 May, 2022.

Let this matter appear on 17 May, 2022. It is made clear that the aforesaid

directions are peremptory in nature and no further extension would be granted to

the respondent.

(RAVI KRISHAN KAPUR, J.) SK.