Zenith Enterprises Limited vs Vivek Kumar Kathotia
2025 Latest Caselaw 3321 Cal/2

Calcutta High Court

Zenith Enterprises Limited vs Vivek Kumar Kathotia on 10 December, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-30 & 38                                                ORDER SHEET


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION
                             ORIGINAL SIDE

                            IA NO. GA/1/2024
                                    IN
                               CS/239/2023
                       ZENITH ENTERPRISES LIMITED
                                    VS
                         VIVEK KUMAR KATHOTIA

                            IA NO. GA/2/2025
                                    IN
                               CS/239/2023
                       ZENITH ENTERPRISES LIMITED
                                    VS
                         VIVEK KUMAR KATHOTIA



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 10th December, 2025.

APPEARANCE:

Ms. Suchishmita Ghosh, Adv.

Ms. Debolina Dey, Adv.

. . .For the plaintiff.

The Court : These matters appeared in the list on 9 th December, 2025

when no one was there on behalf of the defendant. The hearing of the

application made by the defendant for rejection of plaint and the application for

judgment on admission filed by the plaintiff had been concluded but the

matters were left for any clarification and/or supplemental or additional

arguments. The matters were adjourned yesterday.

The plaintiff has served a notice upon the learned Advocate for the

defendant. A photocopy of the notice is taken on record. The defendant remains

unrepresented.

The hearing of the two applications stands concluded. Let these

applications appear on 19th January, 2026.

The interim order passed in GA 1 of 2024 which is in subsistence till 24 th

December, 2025 is extended until further orders.

(ARINDAM MUKHERJEE, J.)

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