Swapan Loke Vyapaar Private Limited vs Msp Infrastructures Ltd
2025 Latest Caselaw 2096 Cal/2

Calcutta High Court

Swapan Loke Vyapaar Private Limited vs Msp Infrastructures Ltd on 8 April, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-19
                                                        ORDER SHEET


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                            CS No. 147 of 2024
                     IA No. GA 2 of 2024, GA 3 of 2024
                  SWAPAN LOKE VYAPAAR PRIVATE LIMITED
                                 VERSUS
                       MSP INFRASTRUCTURES LTD.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 8th April, 2025.

Appearance:

Mr. Satadeep Bhattacharyya, Adv.

Ms. Sriparna Mitra, Adv.

Ms. Pritha Basu, Adv.

Ms. Nairanjana Ghosh, Adv.

Mr. Debartha Chakraborty, Adv.

Re: IA No. GA/3/2024 in CS No. 147 of 2024

The Court: IA No. GA/3/2024 is an application under the provisions of

Chapter XIIIA of the Original Side Rules of this Court, inter alia, for summary

judgment.

After hearing the parties, it appears that the matter is required to be

heard on affidavits.

Affidavit-in-opposition be filed by 2 nd May, 2025. Affidavit-in-reply

thereto, if any, be filed by 22nd May, 2025.

Let this matter appear in the monthly list of June, 2025.

Re: IA No. GA/2/2024 in CS No. 147 of 2024

This is an application by the sole defendant for extension of time to file

the written statement. The time to file the written statement has expired on 7 th

December, 2024.

After hearing the parties and considering the materials on record, I find

that for the ends of justice the time to file the written statement be extended

without prejudice to the rights of the plaintiff in its application under the

provisions of Chapter XIIIA of the Original Side Rules of this Court subject to

payment of cost.

Let the written statement be filed by 28 th April, 2025 subject to payment

of cost assessed at 150 GMs payable to the High Court Legal Services

Committee.

The written statement will be accepted only after ascertaining payment of

costs provided the same is in order and proper form and filed within the

extended period of time. A legible copy of the written statement be served on

the learned Advocate for the plaintiff/petitioner.

The application being IA No. GA/2/2024 in CS No. 147 of 2024 is,

accordingly, disposed of.

The suit is directed to go out of the list for the time being with liberty to

the parties to mention for inclusion of the suit as and when required.

(ARINDAM MUKHERJEE, J.)

snn.