Aradhana Investments Limited vs Vivek Kumar Kathotia
2025 Latest Caselaw 2064 Cal/2

Calcutta High Court

Aradhana Investments Limited vs Vivek Kumar Kathotia on 2 April, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-17

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

                               IA NO. GA/1/2024
                                In CS/236/2023

                      ARADHANA INVESTMENTS LIMITED
                                   Vs
                          VIVEK KUMAR KATHOTIA

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 2nd April, 2025.

Appearance:

Ms. Suchismita Ghosh, Adv.

Mr. Pradip Kr. Saraogi, Adv.

Ms. Debolina Dey, Adv.

...for the petitioner.

Ms. Manju Agarwal, Sr. Adv.

Ms. Anju Manot, Adv.

..for defendant

The Court:- Affidavit-in-reply filed on behalf of the plaintiff/petitioner is

taken on record.

This is an application, inter alia, for judgment upon admission filed by the

plaintiff in the suit for recovery of money. Substantial arguments have been

advanced by the parties in support of and against the reliefs claimed in this

application, but paucity of time does not permit the arguments to be

concluded.

Let the matter appear tomorrow i.e. on 3 rd April, 2025 under the heading

"Adjourned Motion".

(ARINDAM MUKHERJEE, J.)

Arsad, AR(CR)