Citation : 2025 Latest Caselaw 3242 Cal/2
Judgement Date : 1 December, 2025
O-25 ORDER SHEET
IA No.GA 2 of 2025
In
CS 176 of 2023
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
EKTA LOHIA ALIAS EKTA TIBREWALA
VS.
M/S STELLAR & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 1st December, 2025.
Ms. Vedika Sureka, Advocate for the plaintiff.
Mr. Ritoban Sarkar, Mr. Barnik Ghosh, Advocates for the defendants.
The Court : It is submitted by the plaintiff that the plaintiff does not
wish to file any affidavit-in-reply in their application for judgment on
admission and seeks an adjournment for the matter to be placed on another
date for hearing of the application.
Although, the Court is reluctant in adjourning the matter, yet for the
ends of justice, the matter is adjourned and shall appear on 10th December,
2025.
(ARINDAM MUKHERJEE, J.)
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