CS/190/2022
2022 Latest Caselaw 2804 Cal/2

ORDER SHEET
                                                                                  ODC-6
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          [COMMERCIAL DIVISION]

                            IA No. GA/1/2022
                                    In
                              CS/190/2022
                 TECHWOOL TRADING PROPRIETARY LIMITED
                                 VERUS
                   UNIWORTH TEXTILES LIMITED AND ORS.
  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 21st November, 2022.

Appearance:

Mr. Rupak Ghosh, Adv.

Mr. Jayanta Sengupta, Adv.

Mr. Ratul Auddy, Adv.

Mr. Aditya Gooptu, Adv.

For the plaintiff.

Mr. D. N. Misra, Adv.

Mr. Prashant Kumar Singh, Adv.

For the defendant no.1.

The Court :- In a suit for recovery of money, the plaintiff has taken out

this application, inter alia, for judgment upon admission.

The defendant no.1 is represented and prays for an adjournment for a

couple of days on the ground that the learned Senior Advocate engaged by the

said defendant is not available.

The plaintiff prays for an ad interim order by relying upon the facts of

the case. However, the matter is adjourned till 23rd November, 2022 to permit the

defendant no.1 to be properly represented.

The plaintiff shall inform the next date to the non-appearing defendants

through electronic mail and file an affidavit of service to that effect on the next

date.

(ARINDAM MUKHERJEE, J.)

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