Zenith Enterprises Limited vs Vivek Kumar Kathotia
2025 Latest Caselaw 664 Cal/2

Calcutta High Court

Zenith Enterprises Limited vs Vivek Kumar Kathotia on 30 July, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-3 & 18                                               ORDER SHEET




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

                                IA NO. GA/1/2024
                                        IN
                                   CS/239/2023
                           ZENITH ENTERPRISES LIMITED
                                        VS
                             VIVEK KUMAR KATHOTIA

                                IA NO. GA/2/2025
                                        IN
                                   CS/239/2023
                           ZENITH ENTERPRISES LIMITED
                                        VS
                             VIVEK KUMAR KATHOTIA



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 30th July, 2025.

APPEARANCE:

Mr. Pradip Kr. Sarawagi, Adv.

Ms. Debolina Dey, Adv.

. . .For the plaintiff.

Ms. Manju Agarwal, Sr. Adv.

Ms. Anju Manot, Adv.

Ms. Ruchi Hallen, Adv.

Ms. Hritashree Biswas, Adv.

. . .For defendant.

GA 2 of 2025

The Court : After hearing the parties it appears that this application filed

by the defendant under the provisions of Order VII Rule 11 of the Code of Civil

Procedure, 1908 ( in short 'CPC') is required to be heard on affidavits.

Let affidavit-in-opposition be filed by 12th August, 2025; reply thereto, if

any, be filed by 26th August, 2025. Let this matter appear in the monthly list of

September, 2025.

GA 1 of 2024

GA 1 of 2024 being the plaintiff's application for judgment upon

admission shall also appear in the monthly list of September, 2025 under the

appropriate heading.

The interim order which is in subsistence till 29 th August, 2025 is

extended till 26th September, 2025 or until further orders whichever is earlier.

(ARINDAM MUKHERJEE, J.)

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