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Smt. Urmila Kumari Bothra vs Mr. Ashok Chaudhury
2023 Latest Caselaw 2740 Cal/2

Citation : 2023 Latest Caselaw 2740 Cal/2
Judgement Date : 29 September, 2023

Calcutta High Court
Smt. Urmila Kumari Bothra vs Mr. Ashok Chaudhury on 29 September, 2023
OD-24
                               ORDER SHEET

                                CS/163/2020
                              IA No.GA/1/2021

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                       SMT. URMILA KUMARI BOTHRA
                                  -VS-
                         MR. ASHOK CHAUDHURY
     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date : September 29, 2023.
                                                                          Appearance:
                                                           Mr. Rudrajit Sarkar, Adv.
                                                         Mr. Jai Kumar Surana, Adv.
                                                           Mr. Abhimanyu Roy, Adv.
                                                            Ms. Meera Agarwal, Adv.
                                                         ... for the plaintiff/petitioner

                                                                 Mr. Ayan Dutta, Adv.
                                                             Mr. Bimalendu Das, Adv.
                                                               Mr. Shomrik Das, Adv.
                                                      ... for the defendant/respondent

The Court: Mr. Rudrajit Sarkar, learned counsel, is appearing for

the plaintiff and Mr. Ayan Dutta, learned counsel, is appearing for the

defendant.

The plaintiff has filed an application being GA/1/2021 praying for

judgment on admission.

Counsel for the plaintiff has concluded his argument.

Counsel for the defendant prays for time.

Let the matter appear on 8th December, 2023 at 3:45 p.m.

Counsel for the plaintiff has already handed over the documents,

which the plaintiff has relied upon, to the counsel for the defendant for

consideration.

(KRISHNA RAO, J.)

RS

 
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