Citation : 2023 Latest Caselaw 12 Cal/2
Judgement Date : 2 January, 2023
OD 21
ORDER SHEET
IA NO.GA/1/2022
In
AP/648/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
MADHABI MONDAL AND ANR.
VS
CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD.
BEFORE:
The Hon'ble JUSTICE SHEKHAR B. SARAF
Date: 2nd January, 2023.
Appearance:
Mr. Priyankar Saha, Adv.
Mr. Ranjit Singh, Adv.
Ms. Pooja Sett, Adv.
The Court: This matter was fixed by this Court for hearing at 12:30 p.m.
today. Direction had been given on 22nd November, 2022 for filing affidavit-in-
opposition and reply thereafter. Furthermore, direction had been given to file
notes of arguments along with the judgments by 16th December, 2022. It is to be
noted that neither party has filed their notes of arguments. Furthermore, no
affidavit-in-opposition has been filed by the respondent and the counsel now
seeks extension of time to file the same.
It is to be noted that the matter was fixed for hearing at a specific time
taking into consideration the convenience of both counsel. However, the lawyers
have chosen not to file any affidavit-in-opposition nor any notes of arguments.
Further indulgence is sought by both the counsel.
Accordingly, let affidavit-in-opposition be filed within a period of one week
from date; reply thereto, if any, within one week thereafter. Notes of arguments
are required to be filed within two weeks from date.
Let this matter appear as a 'Specially Fixed Matter' in the monthly list of
February, 2023.
(SHEKHAR B. SARAF, J.) B.Pal
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