Asha Bansal And Ors vs Sunita Tandon
2023 Latest Caselaw 503 Cal/2

OD-5

                                   ORDER SHEET


                             IA No.GA 1 of 2023
                                     IN
                               CS 248 of 2022
                     IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE



                            ASHA BANSAL AND ORS.
                                     VS.
                                SUNITA TANDON


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 20th February, 2023.


       Mr. Rupak Ghosh, Mr. M. Dutta, Mr. Rajesh Upadhyay, Advocates for the plaintiffs.




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

       The defendant remains unrepresented despite the plaintiffs' specific

stand that the said defendant has been served as apparent from the postal

track report annexed to the affidavit of service.

       The application is in the nature of judgment upon admission. After

hearing the plaintiffs and considering the materials on record, I find that

there is no scope of passing any exparte ad-interim order. For the ends of

justice, the matter is adjourned to afford the defendant/respondent a

further opportunity to be present herself. Let this matter appear on 1 st

March, 2023.

The plaintiffs shall make a further attempt to serve the defendant a

copy of this application with a notice indicating therein the next date of

hearing of this matter and further file an affidavit of service to that effect on

the next date.

(ARINDAM MUKHERJEE, J.)

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