Aradhana Investments Limited vs Vivek Kumar Kathotia
2025 Latest Caselaw 1630 Cal/2

Citation : 2025 Latest Caselaw 1630 Cal/2
Judgement Date : 21 May, 2025

Calcutta High Court

Aradhana Investments Limited vs Vivek Kumar Kathotia on 21 May, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-14
                                                  ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION


                              IA NO. GA/2/2025
                                      IN
                                CS/236/2023

                    ARADHANA INVESTMENTS LIMITED
                                 VS
                        VIVEK KUMAR KATHOTIA



 BEFORE:
 The Hon'ble JUSTICE ARINDAM MUKHERJEE
 Date: 21st May, 2025
                                                                      Appearance:
                                                            Miss Anju Manot, Adv.
                                                           For defendant/applicant

                                                       Mr. Suchismita Ghosh, Adv.
                                                      Mr. Pradip Kr. Sarawagi, Adv.
                                                           For plaintiff/respondent

The Court :- This is an application made by the defendant for

rejection of plaint and/or dismissal of the suit.

This application has been, however, filed after the plaintiff's

application being GA/1/2024 inter alia under the provisions of Order XII

Rule 6 of the Code of Civil Procedure, 1908 has been substantially heard.

Since this is an application for rejection of plaint and/or dismissal of

the suit which goes to the root of the matter, this application is to be heard

either prior to or along with the plaintiff's application for judgment upon

admission.

Let affidavits be filed in this application.

Affidavit-in-application be filed by 20th June, 2025; reply thereto, if

any, be filed by 2nd July, 2025.