Utkarsh India Limited vs Ankur Kumar Mishra
2023 Latest Caselaw 1046 Cal/2

OCD-2
                               ORDER SHEET

                          IA No.GA 1 of 2022
                                  IN
                            CS 230 of 2022
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE
                       (COMMERCIAL DIVISION)


                            UTKARSH INDIA LIMITED
                                  VS.
                            ANKUR KUMAR MISHRA


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 25th April, 2023.

Mr. Sankarsan Sarkar, Mr. S. Banerjee, Mr. Dwip Raj Basu, Advocates for plaintiff/petitioner.

The Court : Affidavit of service filed in Court today is taken on record.

The defendant remains unrepresented.

This is an application for judgment upon admission and for

furnishing of security.

After hearing the plaintiff/petitioner and considering the materials

on record, I find that the matter requires to be heard on affidavits.

Let affidavit-in-opposition be filed by 10th May, 2023; reply thereto, if

any, be filed by 19th May, 2023. Let this matter appear in the monthly list of

June, 2023.

Since the defendant remains unrepresented, the plaintiff shall

communicate this order to the defendant.

(ARINDAM MUKHERJEE, J.)

pa