Usha Devi Lohia vs Tanay Agarwal
2025 Latest Caselaw 2097 Cal/2

Calcutta High Court

Usha Devi Lohia vs Tanay Agarwal on 8 April, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-9                                                           ORDER SHEET



                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION

                                  CS/182/2023
                          IA NO. GA/2/2024, GA/3/2025

                                 USHA DEVI LOHIA
                                       VS
                                 TANAY AGARWAL



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 8th April, 2025.
                                                                                 APPEARANCE:
                                                                   Ms. Priyanka Agarwal, Adv.
                                                                      Ms. Vedika Sureka, Adv.
                                                    For petitioner/plaintiff in GA/2/2024 and
                                                          Respondent/plaintiff in GA/3/2025

Mr. Varun Kothari, Adv.

Mr. Nikunj Berlia, Adv.

Mrs. Urvashi Jain, Adv.

For defendant/respondent

RE: GA/2/2024

This is an application under Chapter XIIIA of the Original Side Rules of

this Court inter alia for summary judgment.

After hearing the parties, I find that the respondent be given an

opportunity to disclose his stand on affidavit.

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

22nd May, 2025.

Let the application being GA/2/2024 appear in the monthly list of June

2025.

RE: GA/3/2025

Time to file written statement is extended till 28 th April, 2025 subject to

payment of cost assessed at 100GMs. to the State Legal Services Authority.

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 plaintiff and/or his advocate.

The application being GA/3/2025 is, accordingly, disposed of.

RE: CS/182/2023

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.)

Sb/