Surendra Singh Bengani vs Madhukar Nowlakha
2023 Latest Caselaw 1426 Cal/2

OD-8

                       IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                              IA NO. GA 1 OF 2022
                                       IN
                                CS NO.7 OF 2022

                               IN THE MATTER OF:
                            SURENDRA SINGH BENGANI
                                       VS
                              MADHUKAR NOWLAKHA


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 19th June, 2023.

Appearance:

Mr. Virendra Singh Bengani, Adv.

For plaintiff/petitioner

The Court : In this application by the plaintiff, inter alia, for attachment

before judgment arguments were advanced and concluded by the plaintiff. The

argument on behalf of the defendant had commenced on 19th April, 2023 but

thereafter no one has appeared to further proceed with the matter despite the

same having appeared in the list and called on several occasions. Today also the

defendant remains unrepresented.

In this facts and circumstances, let the plaintiff serve a notice to the

advocate-on-record for the defendant as also to the defendant directly and file an

affidavit of service on the next date.

Let this matter appear on 28th June, 2023.

It is also made clear that the defendant if remains unrepresented despite

service on the next date, appropriate orders including order of attachment may

be passed in his absence.

(ARINDAM MUKHERJEE, J.)

sb