Kushal Lohia vs Ravi Kant Agarwal Alias Ravi Agarwal
2025 Latest Caselaw 218 Cal/2

Calcutta High Court

Kushal Lohia vs Ravi Kant Agarwal Alias Ravi Agarwal on 1 July, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-12

                                                              ORDER SHEET

                               IA GA. NO. 2 OF 2025
                                        IN
                                CS NO. 180 OF 2023
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION

                                  KUSHAL LOHIA
                                      VS
                      RAVI KANT AGARWAL ALIAS RAVI AGARWAL

BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 1st July, 2025.

Appearance:

Ms. Priyanka Agarwal, Adv.(VC) For plaintiff/petitioner Mr. Ritoban Sarkar, Adv. Mr. Barnik Ghosh, Adv.

For defendant

The Court: This is an application for judgment on admission under the

provisions of Order XII Rule 6 of the Code of Civil Procedure, 1908 (in short CPC) filed

in a suit for recovery of money lent and advanced.

After hearing the parties, it appears that the matter can be more effectively

adjudicated after affording the defendant an opportunity to disclose his stand on

affidavit.

Let affidavit-in-opposition be filed by 18th July, 2025; reply, if any, be filed by

28th July, 2025.

Matter to appear in the monthly list of August 2025 under the heading

"Adjourned Motion".

(ARINDAM MUKHERJEE, J.)

Sb/