Utkarsh India Limited vs Kashyap Yantrique Private Limited
2025 Latest Caselaw 785 Cal/2

Calcutta High Court

Utkarsh India Limited vs Kashyap Yantrique Private Limited on 10 January, 2025

OCD-13
                                 ORDER SHEET

                       IN THE HIGH COURT AT CALCUTTA
                                ORIGINAL SIDE
                            COMMERCIAL DIVISION

                              IA No.GA-COM/1/2024
                               In CS-COM/800/2024

                           UTKARSH INDIA LIMITED
                                    VS
                     KASHYAP YANTRIQUE PRIVATE LIMITED


     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO

Date : January 10, 2025.

Appearance :

Mr. Souradeep Banerjee, Adv.

Mr. Dwip Raj Basu, Adv.

... for the plaintiff

The Court: Mr. Souradeep Banerjee, learned counsel, is appearing

for the plaintiff.

The plaintiff has filed the present application being GA-

COM/1/2024 praying for judgment upon admission.

The plaintiff has served the notice upon the defendant through

Speed Post in three addresses and out of three addresses, in one address,

notice has been duly served. The plaintiff has filed affidavit of service but in

spite of receipt of notice, none appears on behalf of the defendant. The

plaintiff also lodged the writ of summons.

In view of the above, this Court is of the view that this application

can be taken up for hearing after receipt of the report regarding the receipt

of writ of summons.

Let the matter appear on 21st February, 2025.

(KRISHNA RAO, J.)

RS