Surendra Singh Bengani vs Sudha Kankaria
2023 Latest Caselaw 2691 Cal/2

OD-2                          ORDER SHEET


                            IA No.GA 3 of 2023
                                    In
                              CS 142 of 2021
                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                       SURENDRA SINGH BENGANI
                                VS.
                           SUDHA KANKARIA


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 25th September, 2023.

                               Mr. Virendra Singh Bengani, Advocate for the plaintiff.




       The Court : It appears from the affidavit of service affirmed on 18th

September, 2023 that the defendant/respondent and her Advocate have

been put on notice about this application.

This is an application inter alia for judgment on admission under the

provisions of Order XII Rule 6 of the Code of Civil Procedure, 1908. The

matter requires to be heard on affidavits. Since the matter is required to be

heard on affidavits, even in the absence of the defendant the application is

taken up for consideration.

Let affidavit-in-opposition be filed by 17th October, 2023; reply

thereto, if any, be filed by 20th November, 2023. Let this matter appear in

the monthly list of December, 2023 under the heading 'Adjourned Motion'.

The plaintiff/petitioner is directed to serve a copy of this order upon

the defendant/respondent and her Advocate immediately and shall file an

affidavit of service on the next date.

(ARINDAM MUKHERJEE, J.)

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