Newever Vincom Private Limited vs Debabrata Ghosh
2025 Latest Caselaw 709 Cal/2

Calcutta High Court

Newever Vincom Private Limited vs Debabrata Ghosh on 6 January, 2025

OC-12
                                ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                            IA NO. GA-COM/2/2024
                            [OLD NO CS/238/2023]
                             In CS-COM/670/2024

                    NEWEVER VINCOM PRIVATE LIMITED
                                 Vs
                          DEBABRATA GHOSH

BEFORE:
The Hon'ble JUSTICE KRISHNA RAO

Date: January 06, 2025.

Appearance :

Mr. Arnab Chakraborty, Adv.

Ms. Pragya Bhowmik, Adv.

Ms. Moumita Roy, Adv.

...for plaintiff.

Mr. K. C. Garg, Adv.

...For the defendant

The Court: Mr. Arnab Chakraborty, learned Counsel, is appearing for

the plaintiff.

Mr. K. C. Garg, learned Counsel, is appearing for the defendant.

Counsel for the defendant has filed an application being GA-

COM/3/2024 under Order XI Rule 13 of the Code of Civil Procedure for

recalling of the ex-parte judgment and decree dated 27 th August, 2024, as

modified by an order dated 6th December, 2024.

Counsel for the defendant has also filed an application being GA-

COM/2/2024 for condoning the delay for filing an application under Order XI

Rule 13 of the Code of Civil Procedure. Though GA-COM/3/2024 is on record

but is not reflected in the cause list.

Accordingly, GA-COM/3/2024 is taken up treating it as in the daily

list.

Counsel for the plaintiff prays for time to file affidavit in opposition in

connection with both applications.

Let affidavit in opposition be filed within three weeks from date; reply

thereto, if any, be filed within a week thereafter.

List the matter on 28th February, 2025.

(KRISHNA RAO, J.)

S.De