Sravasti Udyog Viniyog Private ... vs Arun Rice Mill And Ors
2023 Latest Caselaw 2083 Cal/2

OCD-11


                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                                ORIGINAL SIDE
                            (COMMERCIAL DIVISION)

                           IA NO.GA 2 OF 2023
                                   IN
                             CS 152 OF 2022
                           IN THE MATTER OF:
                 SRAVASTI UDYOG VINIYOG PRIVATE LIMITED
                                   VS
                        ARUN RICE MILL AND ORS.

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 16th August, 2023.

Appearance:

Ms. Nilanja Adhya, Adv.

Ms. Pradeep Jewrajka, Adv.

Ms. Pooja Jewrajka, Adv.

For plaintiffs

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

This is an application inter alia for attachment before judgment and for

providing the security if the show cause is insufficient and in the alternative an

order under provisions of Order XII Rule 6 of the Code of Civil Procedure, 1908.

There is no scope of passing an interim order save and except directing the

defendants to show cause in their affidavit-in-opposition.

The defendants remain unrepresented.

In the aforesaid facts and circumstances, a last opportunity is given to the

defendants to appear and contest the proceedings, if so advised.

The plaintiff shall serve a notice upon the defendants informing them that

this matter will appear on 30th August, 2023.

It is further clarified that in the event the defendants remained

unrepresented on the next date despite service of the notice, the matter shall be

proceeded with in their absence.

The plaintiff shall serve a copy of this order to the defendants and shall file

an affidavit of service to that effect on the next date.

(ARINDAM MUKHERJEE, J.)

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