Asha Bansal And Ors vs Chander Surekha
2024 Latest Caselaw 1599 Cal/2

Calcutta High Court

Asha Bansal And Ors vs Chander Surekha on 2 May, 2024

OD-13, 51, 52 & 53

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

                             IA NO: GA/2/2023
                                CS/250/2022

                          ASHA BANSAL AND ORS.
                                  VS
                           CHANDER SUREKHA

                                      &

                             IA NO: GA/1/2023
                                CS/249/2022

                          ASHA BANSAL AND ORS.
                                  VS
                           CHANDER SUREKHA

                                      &

                             IA NO: GA/2/2023
                                CS/249/2022

                          ASHA BANSAL AND ORS.
                                  VS
                           CHANDER SUREKHA

                                      &

                             IA NO: GA/1/2023
                                CS/250/2022

                          ASHA BANSAL AND ORS.
                                  VS
                           CHANDER SUREKHA

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : 2ND May, 2024.

Appearance :

Mr. Chayan Gupta, Adv.

Mr. Rajesh Upadhyay, Adv.

...for the plaintiff

Mr. Rajarshi Dutta, Adv.

Ms. Arpita Saha, Adv.

Ms. Rituparna Chatterjee, Adv.

Ms. Khushboo Choudhury, Adv.

...for the defendant

The Court: Mr. Chayan Gupta, learned Counsel, is appearing for the

Plaintiff. Mr. Rajarshi Dutta, learned Counsel, is appearing for the

defendant.

Counsel for the respective parties submits that one interlocutory

application filed by the plaintiff for judgment upon admission and another

filed by the defendant for rejection of plaint.

It is submitted by the learned Counsel for the respective parties, in all

the interlocutory applications pleadings have been completed.

In view of the submissions made by the Counsel for the respective

parties, list CS/250/2022 and CS/249/2022 along with all connected

application under heading "Adjourned Motion" on 25th June, 2024.

(KRISHNA RAO, J.)

S.De