Bimla Devi Halwasiya vs Bhavin Jayant Soni
2024 Latest Caselaw 137 Cal/2

Calcutta High Court

Bimla Devi Halwasiya vs Bhavin Jayant Soni on 17 January, 2024

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                         OD-17 & 18


                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION


                              IA No. GA/1/2024
                                      In
                                CS/202/2023
                           BIMLA DEVI HALWASIYA
                                   VERSUS
                            BHAVIN JAYANT SONI

                              IA No. GA/2/2024
                                      In
                                CS/202/2023
                           BIMLA DEVI HALWASIYA
                                   VERSUS
                            BHAVIN JAYANT SONI


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE
  Date: 17th January, 2024.

                                                                          Appearance:
                                                     Mr. Reetobroto Kumar Mitra, Adv.
                                                                 Mr. Ayan Dutta, Adv.
                                                               Ms. Debolina Dey, Adv.
                                                                      For the plaintiff.

                                                           Mr. Mayank Kakrania, Adv.
                                                               Ms. Tanmoy Sett, Adv.
                                                                  For the respondent.

Re: IA No. GA/1/2024 in CS/202/2023:

The Court :- Affidavit of service filed in Court today is taken on

record.

Two applications have been filed by the plaintiff.

IA No. GA/1/2024 in CS/202/2023 is an application, inter alia, for

judgment on admission.

After hearing the parties, I find that this application being IA No.

GA/1/2024 in CS/202/2023 is required to be heard on affidavits after hearing

the respondent an opportunity to deal with the petition.

Let affidavit-in-opposition be filed by 12th February, 2024. Affidavit-

in-Reply thereto, if any, be filed by 28th February, 2024.

Let this application being IA No. GA/1/2024 in CS/202/2023 appear

in the monthly list of March, 2024 under the heading "Adjourned Motion".

Re: IA No. GA/2/2024 in CS/202/2023:

Affidavit of service filed in Court today is taken on record.

IA No. GA/2/2024 in CS/202/2023 is an application wherein the

plaintiff seeks certain interim protection by citing the conduct of the defendant.

The learned advocate for the defendant seeks an adjournment to scrutinize the

papers and documents for getting himself ready in the matter.

Let this application being IA No. GA/2/2024 in CS/202/2023 appear

under the same heading on 24th January, 2024.

(ARINDAM MUKHERJEE, J.)

snn