Ltd vs Vaishali Gavhane And Ors
2025 Latest Caselaw 362 Cal/2

Calcutta High Court

Ltd vs Vaishali Gavhane And Ors on 10 July, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-5
                              IA No.GA/1/2025
                                 CS/18/2025

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                                       SWITCHING AVO ELECTRO POWER
                                       LTD.
                                               -VERSUS-

                                       VAISHALI GAVHANE AND ORS.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 10th July, 2025.

Appearance:

Mr. Jishnu Chowdhury, Sr. Adv.

Mr. M. S. Tiwari, Adv.

Mr. S. K. Tiwari, Adv.

Ms. Muskan Jalan, Adv.

...for the plaintiff.

The Court: Affidavit of service filed in Court today is taken on

record. Despite service the defendants remain unrepresented.

The plaintiff is seeking an order of attachment before judgment at

the ad interim stage in connection with a suit for recovery of money lent and

advanced wherein cheques issued by the defendant in discharge of its

liability, according to the plaintiff, has stood dishonoured. Although, non-

appearance of the defendants despite service at least twice gives rise to a

presumption that the defendants are avoiding the Court and/or is in an

attempt to remove themselves from the jurisdiction of this Court yet by way

of abundant caution and for the ends of justice a further opportunity is

granted to the defendants to represent themselves.

The plaintiff shall serve a further notice and file an affidavit of

service to that effect on the next date. It is made clear that in the event the

defendants remain unrepresented, despite service, this application shall be

taken up in the absence of the defendants and appropriate orders will be

passed.

Let this matter appear on 17th July, 2025.

(ARINDAM MUKHERJEE, J.)

A/s.