Usha Martin Limited vs Hema Springs Private Limited
2023 Latest Caselaw 2885 Cal/2

OCD-10
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE
                              (COMMERCIAL DIVISION)
                                IA NO. GA 2 OF 2023
                                         IN
                                  CS 135 OF 2022
                                IN THE MATTER OF:
                               USHA MARTIN LIMITED
                                        VS
                          HEMA SPRINGS PRIVATE LIMITED

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 10th October, 2023.

Appearance:-

Mr. Arif Ali, Adv.

Mr. Sarban Bhattacharjee, Adv.

For petitioner

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

The publication in the newspaper for the purpose of substituted service as

directed by the order dated 20th September, 2023 filed in Court today is taken on

record. The defendant remains unrepresented. There is, as such, no embargo in

proceeding with the matter at the present.

The application is for judgment on admission. The matter requires to be

heard on affidavits.

The affidavit-in-opposition be filed by 17th November, 2023; reply, if any,

thereto be filed by 30th November, 2023.

Let this matter appear in the monthly list of December 2023.

The plaintiff shall communicate this order to the defendant.

(ARINDAM MUKHERJEE, J.)

sb/