Drillsol Infraprojects Private ... vs Sanjay Prakash Bansal
2022 Latest Caselaw 2653 Cal/2

OC-5
                              ORDER SHEET

                         IA NO.GA 1 OF 2022
                                 IN
                           CS 187 OF 2022
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE
                       (COMMERCIAL DIVISION)


                    DRILLSOL INFRAPROJECTS PRIVATE LIMITED
                                 Versus
                          SANJAY PRAKASH BANSAL

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date : 31st October, 2022.
                                                         Appearance:
                                                 Ms. Sanchari Chakroborty, Adv.
                                                     Mr. Sourojit Dasgupta, Adv.
                                                 Ms. Akanksha Chowdhury, Adv.
                                                                     For plaintiff
                                                      Mr. Debduatta Saha, Adv.
                                                           Mr. Diprav Deb, Adv.
                                                                     Respondent

The Court:-This is an application by the plaintiff inter alia for

judgment upon admission on the basis of dishonoured of cheque and

balance confirmation. The defendant says that UCO Bank has initiated a

proceedings before the National Company Law Tribunal, Kolkata Bench,

Kolkata ( in short NCLT, Kolkata) against the defendant and hands up an

order dated 22nd July, 2022 passed by the NCLT, Kolkata.

It appears from the said order that the bank's application was to be

listed on 5th September, 2022. No further order is produced. The

defendant says that he has affirmed an affidavit-in-opposition on 29th

September, 2022 which the defendant intends to file.

Let such affidavit-in-opposition be filed and taken on record. A copy of

the affidavit-in-opposition be served in course of the day to the plaintiff's

advocate. The plaintiff will be free to file its reply by 11th November, 2022

with a copy to the advocate for the defendant.

Let this matter appear under the heading "Adjourned Motion" on 16th

November, 2022 or any other day immediately thereafter subject to the

convenience of the Court.

(ARINDAM MUKHERJEE, J.) sb.