Kabari Pvt. Ltd vs Shrimati Ila Basu
2024 Latest Caselaw 411 Cal/2

Calcutta High Court

Kabari Pvt. Ltd vs Shrimati Ila Basu on 2 February, 2024

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-16

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

                                   EOS/18/1991
                      IA NO: GA/4/1999(Old No:GA/4002/1999),
                          TA/7/2007(Old No:TA/421/2007),
                         GA/12/2011(Old No:GA/2315/2011),
                         GA/15/2011(Old No:GA/2464/2011),
                         GA/22/2018(Old No:GA/1040/2018),
                                   GA/23/2024

                                   KABARI PVT. LTD.
                                         VS
                                  SHRIMATI ILA BASU

    BEFORE:
    The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 2nd February, 2024.

Appearance:

Mr. Ram Niranjan Jhunjhunwalla, Adv.

Mr. Altamash Alim, Adv.

..for decree holder

Mr. Subhasish Sengupta, Adv.

..for judgment debtor

The Court:- Learned counsel for the plaintiff/decree holder craves leave to

file affidavit in opposition against GA/23/2024.

Leave is granted.

Affidavit in opposition shall be filed within 19th February, 2024, affidavit

in reply, if any, be filed one week thereafter.

Let the matter appear in the list on 28th February, 2024.

Liberty is given to the learned counsel for the plaintiff to file appropriate

application for mesne profit.

(SUGATO MAJUMDAR, J.) D.Ghosh