Colliers International India ... vs Siddha Real Estate Development ...
2022 Latest Caselaw 2369 Cal/2

                                 ORDER SHEET

OC-13

                           IA NO.GA 1 OF 2021
                                   IN
                              CS 59 OF 2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE
                         (COMMERCIAL DIVISION)

                         IN THE MATTER OF:
      COLLIERS INTERNATIONAL INDIA PROPERTY SERVICES PVT. LTD.
                                 VS
             SIDDHA REAL ESTATE DEVELOPMENT PVT. LTD.


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 8th September, 2022 Appearance:

Ms. Sanchari Chakraborty, Adv.

Mr. Sourojit Dasgupta, Adv.

Ms. Akansha Chowdhury, Adv.

For plaintiff Mr. Satadeep Bhattacharya, Adv.

Mr.Pratik Majumdar, Adv.

Mr. Arijit Basu, Adv.

For defendant

The Court : In a suit for recovery of dues payable under an agreement for

rendering services, the plaintiff has taken out this application for judgment

upon admission, inter alia, under the provisions of Order XII Rule 6 of the Code

of Civil Procedure, 1908.

Affidavits are complete in this application.

After hearing the parties, the matter is adjourned and shall appear under

the heading "Adjourned Motion" in the monthly list of November, 2022.

(ARINDAM MUKHERJEE, J.)

sb.