Piyush Bhartia vs Arun Kumar Kedia
2023 Latest Caselaw 1498 Cal/2

OD-12
                              IA NO. GA 2 OF 2021
                                       IN
                                 CS 32 OF 2021
                       IN THE HIGH COURT AT CALCUTTA
                     ORDINARY ORIGINAL CIVIL JURISDICTION
                                 ORIGINAL SIDE
                              IN THE MATTER OF :
                                PIYUSH BHARTIA
                                      VS
                             ARUN KUMAR KEDIA

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 4th July, 2023.

Appearance:

Mr. Rudrajit Sarkar, Adv.

Mrs. Debangshee Dinda, Adv.

Ms. Mayuri Ghosh, Adv.

For plaintiff

The Court : This is an application for summary judgment. The sole

defendant remains unrepresented. The sole defendant has been found to be

remain unrepresented even on previous occasions.

Considering the nature of the application one further opportunity be

granted to the defendant.

Let a notice be served directly on the defendant along with the learned

advocate representing the defendant indicating them about the next date.

Let this matter appear in the list on 25th July, 2023 when the plaintiff shall

file an affidavit to demonstrate service on the defendant and the learned advocate

for the defendant.

It is made clear that in the event the defendant remains unrepresented

despite service on the next date, the matter will be proceeded with in the absence

of the defendant.

(ARINDAM MUKHERJEE, J.)

sb/