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M/S Mutton Mahal vs Climaxglobal Exim Pvt. Ltd. And Ors
2025 Latest Caselaw 584 Cal/2

Citation : 2025 Latest Caselaw 584 Cal/2
Judgement Date : 25 July, 2025

Calcutta High Court

M/S Mutton Mahal vs Climaxglobal Exim Pvt. Ltd. And Ors on 25 July, 2025

Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-20

                                   ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE



                                  IA No. GA/1/2025
                                          In
                                  CS No. 40 of 2025

                           M/S MUTTON MAHAL
                                VERSUS
                   CLIMAXGLOBAL EXIM PVT. LTD. AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 25th July, 2025.

                                                                            Appearance:
                                                            Mr. Shantanu Mishra, Adv.
                                                             For the plaintiff/petitioner


       The Court: In a suit for recovery of money, lent and advanced, the

plaintiff/petitioner has filed this application and seeks an ad interim order in the

form of attachment with judgment.

       After hearing the plaintiff/petitioner, I find that the orders prayed for by the

plaintiff/petitioner     should   be   considered     in   the    presence       of    the

defendants/respondents.       Although,   the   plaintiff/petitioner    expresses       an

apprehension that on the application being served the defendants/respondents

may take such step or further step to render this application infructuous yet

considering the suit be one for recovery of money, I am inclined to direct the

plaintiff to serve a copy of this application on the defendants/respondents.

Let this application appear in the list on 30 th July, 2025.

The plaintiff/petitioner shall file an affidavit of service to demonstrate the

service on the defendants/respondents.

(ARINDAM MUKHERJEE, J.)

snn.

 
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