Meenakshi Goenka vs Manoj Kumar Bhagat
2025 Latest Caselaw 1348 Cal/2

Calcutta High Court

Meenakshi Goenka vs Manoj Kumar Bhagat on 4 March, 2025

Author: Soumen Sen

Bench: Soumen Sen

od 8

                        IN THE HIGH COURT AT CALCUTTA
                         CIVIL APPELLATE JURISDICTION
                                 ORIGINAL SIDE

                                APOT/43/2025
                                    WITH
                                 CS/121/2023
                              IA NO: GA/1/2025
                             MEENAKSHI GOENKA
                                      VS
                            MANOJ KUMAR BHAGAT

BEFORE :
HON'BLE JUSTICE SOUMEN SEN
       -A N D-
HON'BLE JUSTICE BISWAROOP CHOWDHURY
DATE : March 04, 2025

                                                                                Appearance :
                                                            Mr. Jishnu Chowdhury, Sr. Adv.
                                                             Mr. Suchismita Ghosh, Sr. Adv.
                                                                  Mr. Chitresh Saraogi, Adv.
                                                                        Mr. T. Agarwal, Adv.
                                                                              ...for appellant
                                                            Mr. Ratnanko Banerjee, Sr. Adv.
                                                             Mr. Krishnaraj Thaker, Sr. Adv.
                                                                 Mr. Soumabho Ghose, Adv.
                                                                 Mr. Souvik Majumdar, Adv.
                                                              Mr. Anyapurba Banerjee, Adv.
                                                                   Mr. Utpal Majumder, Adv.
                                                                Ms. Sristi Barman Roy, Adv.
                                                                           ...for respondents

       1. There shall be an order in terms of prayer (a).

       2. Leave is given to file the application for additional evidence to bring on

          record the supplementary affidavit intended to be filed by the plaintiff

          in answer to the supplementary affidavit filed by the respondents in

          the application for judgment upon admission.

       3. The appellant shall file requisite number of informal paper books

          prepared out of Court including therein all relevant materials used

          before the learned Court below within four weeks from date and serve

          copies thereof upon the learned advocate for the respondent.
                                          2


       4. Settlement of index and all other formalities are dispensed with.

       5. Mr. Utpal Majumder, learned Advocate waives service of notice of

          appeal upon the respondents.

       6. The appeal is otherwise ready as regards service.

       7. Liberty to mention after the paper books are filed.

       8. In the event any such application is filed for additional evidence it

          shall be heard along with the appeal subject to any objection that may

          be raised by the respondent at the time of hearing of the appeal.

       9. The appeal is admitted.

       10.   The application being GA/1/2025 stands disposed of.

      11. Liberty to mention.



                                         .

(SOUMEN SEN, J.)

(BISWAROOP CHOWDHURY, J.) GH.