Maharshi Commerce Limited vs Sunanda Das And Anr
2024 Latest Caselaw 156 Cal/2

Calcutta High Court

Maharshi Commerce Limited vs Sunanda Das And Anr on 18 January, 2024

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                                OD-17

                             IA No. GA/1/2023
                                     In
                               CS/206/2023
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                        MAHARSHI COMMERCE LIMITED
                                  VERSUS
                           SUNANDA DAS AND ANR.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 18th January, 2024. .

Appearance:

Mr. Avinash Kankani, Adv.

Mrs. Arunima Lala Sengupta, Adv.

Mr. Suman Majumdar, Adv.

For the plaintiff.

Mr. Amber Nath Banerjee, Adv.

Ms. Amrita Panja Moulick, Adv.

Mr. Sourojit Dasgupta, Adv.

For the defendants.

The Court :- This is an application for summary judgment in an

eviction suit.

After hearing the parties, it appears that the matter can be more

effectively adjudicated after the defendants are afforded an opportunity to

disclose their stand on affidavit.

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

Reply thereto, if any, be filed by 29th February, 2024.

Let this matter appear in the monthly list of March, 2024 under the

heading "Chamber Applications For Final Disposal".

(ARINDAM MUKHERJEE, J.)

snn