Skipper Limited vs Prabir Kumar Sasmal
2024 Latest Caselaw 1737 Cal/2

Calcutta High Court

Skipper Limited vs Prabir Kumar Sasmal on 10 May, 2024

OCD-16
                               ORDER SHEET

                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE

                          [COMMERCIAL DIVISION]

                           IA No. GA-COM/1/2024
                             In CS-COM/11/2024

                             SKIPPER LIMITED
                                   VS
                          PRABIR KUMAR SASMAL

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : May 10, 2024.

Appearance :

Mr. Shounak Mukhopadhyay, Adv.

Ms. Ankita Choudhury, Adv.

Mr. Sayantan Bose, Adv.

... for the plaintiff

The Court: Mr. Shounak Mukhopadhyay, learned advocate, is

appearing for the plaintiff.

None appears on behalf of the defendant.

The plaintiff has filed the service report showing that writ of

summons was duly served upon the defendant on 1st April, 2024.

Counsel for the plaintiff has also handed over the certificate

issued by the Deputy Registrar, Legal dated 30th April, 2024 wherein it

reveals that defendant has not entered appearance either in person or

through the advocate. Let both the reports be kept with the record.

In view of the above CS-COM/11/2024 be listed under the list of

'Undefended Suit'.

Counsel for the plaintiff submits that the plaintiff has also filed

an application for judgment upon admission and prays for hearing of the

said application.

Counsel for the plaintiff further submits that earlier occasion this

Court has passed interim order which is going to be expired today and

prayed for extension of interim order.

Considered the submission made by the counsel for the plaintiff,

the interim order granted earlier is extended till 9th July, 2024.

List the matter on 9th July, 2024 under the list of 'Undefended

Suit'.

The plaintiff is directed to file the Judge's Brief Documents and to

file affidavit of evidence on behalf of the plaintiff's witness in the meantime.

(KRISHNA RAO, J.)

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