M/S. Anubandh Financial Services ... vs M/S Amit Vanijya Pvt Ltd And Ors
2025 Latest Caselaw 930 Cal/2

Calcutta High Court

M/S. Anubandh Financial Services ... vs M/S Amit Vanijya Pvt Ltd And Ors on 21 January, 2025

OCD-13
                                  ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                              ORIGINAL SIDE
                          COMMERCIAL DIVISION

                            IA NO. GA-COM/2/2025
                                      IN
                              CS-COM/717/2024

         M/S. ANUBANDH FINANCIAL SERVICES PRIVATE LIMITED
                                VS
                 M/S AMIT VANIJYA PVT LTD AND ORS

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : January 21, 2025 Appearance :

Mr. Rudraman Bhattacharyya, Sr. Adv. Mr. Deepnath Roy Chowdhury, Adv.

Mr. Debraj Sahu, Adv.

Mr. Akash Munshi, Adv.

Mr. Bhaskar Dwivedi, Adv.

Ms. Jyoti Rauth, Adv.

Mr. Souvik Kundu, Adv.

...for the plaintiff.

Ms. Soni Ojha, Adv.

Ms. Sambrita B. Chatterjee, Adv.

...for the defendants.

The Court: Mr. Rudraman Bhattacharyya, learned Senior Counsel,

is appearing for the plaintiff.

Ms. Soni Ojha, learned Counsel, is appearing for the defendant.

Counsel for the plaintiff has filed an application under Order XII

Rule 6 of the Code of Civil Procedure for judgment upon admission.

Counsel for the plaintiff submits that from the record shows that

the defendants have admitted the claim and cheque issued by the

defendants have already been dishonoured. He submits that there is no

defence of the defendants and as per the record it is clear that the

defendants have admitted the claim of the plaintiff.

Counsel for the defendant prays for time to affidavit in opposition.

Defendants are directed to file affidavit in opposition by two weeks;

reply thereto, if any, be filed within one week thereafter.

List the matter on 25th February, 2025 under the heading

'Adjourned Motion'.

(KRISHNA RAO, J.)

gb/Sbghosh