Anurag Agarwal And Anr vs Lakshman Prasad Agarwal
2023 Latest Caselaw 751 Cal/2

ORDER SHEET
                                                                            OD-32

                              IA No. GA/1/2022
                                      In
                                CS/257/2021
                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                        ANURAG AGARWAL AND ANR.
                                VERSUS
                        LAKSHMAN PRASAD AGARWAL

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date:21st March, 2023.
                                                                        Appearance:
                                                              Mr. Anuj Singh, Adv.
                                                       Mr. Sankarsan Sarkar, Adv.
                                                           Mr. Arka Banerjee, Adv.
                                                      For the plaintiffs/petitioners.

         The Court :- This is an application for judgment upon admission. The

 plaintiffs/petitioners while making submission say that the admission is such

 that the defendant/respondent cannot resile out of the same even if made in a

criminal proceeding. However, the argument could not be completed due to

paucity of time.

Let this matter remain in the list for being taken up as and when the

business of the Court permits.

(ARINDAM MUKHERJEE, J.)

snn.