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Moonview Properties Private ... vs Bangabhumi Housing Private ...
2022 Latest Caselaw 2741 Cal/2

Citation : 2022 Latest Caselaw 2741 Cal/2
Judgement Date : 15 November, 2022

Calcutta High Court
Moonview Properties Private ... vs Bangabhumi Housing Private ... on 15 November, 2022
OD-19 to 22
                         ORDER SHEET


                 IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                       IA NO:GA 6 OF 2022
                               IN
                         CS 150 OF 2021

                     IN THE MATTER OF :
            MOONVIEW PROPERTIES PRIVATE LIMITED
                             VS
         BANGABHUMI HOUSING PRIVATE LIMITED AND ORS.

                       IA NO:GA 3 OF 2022
                               IN
                         CS 150 OF 2021

                     IN THE MATTER OF :
            MOONVIEW PROPERTIES PRIVATE LIMITED
                             VS
         BANGABHUMI HOUSING PRIVATE LIMITED AND ORS.

                     IA NO:GA 1 OF 2021
                              IN
                        CS 150 OF 2021
                     IN THE MATTER OF :
            MOONVIEW PROPERTIES PRIVATE LIMITED
                             VS
         BANGABHUMI HOUSING PRIVATE LIMITED AND ORS.

                     IA NO:GA 5 OF 2022
                              IN
                        CS 150 OF 2021
                     IN THE MATTER OF :
            MOONVIEW PROPERTIES PRIVATE LIMITED
                             VS
         BANGABHUMI HOUSING PRIVATE LIMITED AND ORS.




  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date : 15th November, 2022.
                                      2

                                                                     Appearance:
                                                        Mr. Chayan Gupta, Adv.
                                                          Mr. R. Upadhyay, Adv.
                                                                   For petitioner
                                                     Ms. Vineeta Meharia, Adev.
                                                            Ms. D. Chomal, Adv.
                                                        For defendant nos.1 to 3
                                                         Mr. Utpal Bose, Sr. Adv.
                                                       Mr. Arkadeb Biswas, Adv.
                                                       For respondent nos.5 & 6

Miss S. Agarwal, Adv.

Mr. Rishab Karnani, Adv.

For defendant no.7 Mr. Subhankar Das, Adv.

Applicant no.GA 5 of 2022 Mr. Jishnu Chowdhury, Adv.

Mr. Navneet Misra, Adv.

For defendant no.8

Re: GA 6 of 2022

The Court:- This is an application by defendants no.5 and 6 in the

suit for deletion of their name from the array of defendants in the suit.

The affidavit-in-opposition filed in Court today on behalf of the plaintiff is

taken on record.

Let this application be adjourned and shall appear in the monthly list

of December, 2022 to enable the defendants no.5 & 6 to file their affidavit-

in-reply by 29th November, 2022 and a copy thereof be served on the

plaintiff.

Re: GA 3 of 2022

This is an application by defendant no.7 in the suit for deletion of the

name from the array of defendants in the suit. Affidavit-in-reply filed in

Court today is taken on record.

Let this matter appear in the monthly list of December, 2022.

Re: GA 1 of 2021

This is an application for judgment upon admission filed by the

plaintiff in a suit for recovery of money said to have been lent and

advanced.

Affidavit-in-reply on behalf of the plaintiff to the affidavit-in-opposition

filed by the defendant no.8 filed in Court today is taken on record. Since

the applications filed by the defendants no. 5, 6 and 7 for deletion of

name from the array of the defendants have been adjourned and posted in

the monthly list of December, 2022 let this application also appear in the

monthly list of December, 2022.

Re: GA 5 of 2022

This is an application by defendant no.11 in the suit for deletion of the

name from the array of defendants in the suit. The affidavit-in-opposition

filed in Court today on behalf of the plaintiff is taken on record.

Let this application be adjourned and shall appear in the monthly list

of December, 2022 to enable the defendant no.11 to file their affidavit-in-

reply by 29th November, 2022 and a copy thereof be served on the

plaintiff.

(ARINDAM MUKHERJEE, J.)

sb.

 
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