Surendra Singh Bengani vs Jagdish Kamal Gulati
2023 Latest Caselaw 3347 Cal/2

Calcutta High Court

Surendra Singh Bengani vs Jagdish Kamal Gulati on 6 December, 2023

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-1
                                  ORDER SHEET

                               CS 6 of 2022
                            IA No.GA 3 of 2023
                    IN THE HIGH COURT AT CALCUTTA
                 ORIDNARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                           SURENDRA SINGH BENGANI
                                    VS.
                           JAGDISH KAMAL GULATI

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 6th December, 2023.

Mr. Rohit Banerjee, Mr. Virendra Singh Bengani, Advocates for the plaintiff.

Mr. Anil Choudhury, Advocate for defendant.

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

Mr. Anil Choudhury, learned Advocate appears and submits that he

has taken change from the erstwhile Advocate representing the defendant,

namely, Mr. Pradip Pandey some time in September, 2023.

This is an application by the plaintiff for extending the time to apply

for drawing up and completion of the judgment and order dated 7th August,

2023 which according to the plaintiff has culminated into the decree due to

failure on the part of the defendant to secure the amount in terms of the

said judgment and order.

After considering the explanation given for the delay in applying for

drawing up and completion of the judgment and order dated 7th August,

2023, I find the same to be satisfactory. The plaintiff is permitted to put in

requisition for drawing up and completion of the judgment and order dated

7th August, 2023 as also any decree which follows from such order. The

requisition for such drawing up and completion of the said judgment and

order dated 7th August, 2023 has to be given by 12th December, 2023.

Nothing further remains to be adjudicated in this application.

The application being GA 3 of 2023 is accordingly disposed of.

The suit is directed to go out of the list with liberty to mention.

(ARINDAM MUKHERJEE, J.)

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