Vedic Tracom Private Limited vs Jyote Properties And Ors
2025 Latest Caselaw 2208 Cal/2

Calcutta High Court

Vedic Tracom Private Limited vs Jyote Properties And Ors on 17 April, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-8                                                                  ORDER SHEET


                           IN THE HIGH COURT AT CALCUTTA
                         ORDINARY ORIGINAL CIVIL JURISDICTION

                                   IA NO. GA/1/2025
                                           In
                                       CS/7/2025
                            VEDIC TRACOM PRIVATE LIMITED
                                           Vs
                             JYOTE PROPERTIES AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 17th April, 2025.
                                                                                  APPEARANCE:
                                                                       Mr. D.N. Sharma, Sr, Adv.
                                                                           Mr. N. Sengupta, Adv.
                                                                           MR. S. Banerjee, Adv.
                                                                                     For plaintiff




       THE COURT: This is an application under the provisions of Chapter XIIIA

of the Original Side Rules of this Court for summary judgment in a suit for

money lent and advanced.

       The Notice of Motion and the affidavit of service filed in Court are taken

on record.

       No    one     appears    on    behalf   of    the    defendants/respondents.         The

application is, however, taken up in the absence of the

defendants/respondents as the same requires to be heard on affidavits.

The application for summary judgment under Chapter XIIIA of the

Original Side Rules of this Court is required to be made by way of Master's

Summons in view of the provisions of Chapter XIIIA Rule 4 of the said Rules

and not by way of Notice of Motion. The Notice of Motion is, for the ends of

justice, converted into Master's Summons and this application shall be treated

as a chamber business.

Let affidavits be filed.

Affidavit-in-opposition be filed by 5 th May, 2025; reply thereto, if any, be

filed by 22nd May, 2025.

Let this matter appear in the monthly list of June 2025 under the

heading "Chamber Application for Final Disposal".

Since the defendants/respondents remain unrepresented, the learned

advocate for the plaintiff/petitioner shall serve a copy of this order within 25 th

April, 2025 upon the defendants/respondents and their advocates.

(ARINDAM MUKHERJEE, J.)

Sb/