Amalgamated Fuels Limited vs Helen Alexina Rodgers Martin And Ors
2025 Latest Caselaw 1644 Cal/2

Calcutta High Court

Amalgamated Fuels Limited vs Helen Alexina Rodgers Martin And Ors on 22 May, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-16


                                APOT/142/2025
                                    WITH
                                 CS/14/2021

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE


                    AMALGAMATED FUELS LIMITED
                                -VS-
               HELEN ALEXINA RODGERS MARTIN AND ORS.


 BEFORE:
 The Hon'ble JUSTICE ARIJIT BANERJEE

 The Hon'ble JUSTICE OM NARAYAN RAI
 Date : 22nd May, 2025.


                                                                         Appearance:
                                                          Mr. Avinash Kankani, Adv.
                                                         Mr. Aurin Chakraborty, Adv.
                                                         Mr. Suman Majumdar, Adv.
                                                                   ...for the appellant

                                                    Mr. Subhashish Sengupta, Adv.
                                                          ...for the respondent no.1

                                                    Mr. Shayak Chakraborty, Adv.
                                                         Mr. Anirudhya Dutta, Adv.
                                                  ...for the respondent nos. 2 and 3


                       Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and order dated

March 6, 2025, whereby the appellant's application for judgment upon

admission filed in an eviction suit, being GA/4/2021, was dismissed by a

Learned Judge of this Court.

Mr. Kankani, learned advocate appearing for the appellant/plaintiff,

fairly says that there is no scope of passing any interim order. The appeal

should be heard out.

Let the requisite number of informal paper books be filed by the

appellant incorporating all papers that were available before the Learned

Single Judge within two weeks after the summer vacation (June 23, 2025).

All formalities are dispensed with. Since all the respondents are represented

through learned counsel, notice of appeal is deemed to be waived.

List the matter on June 25, 2025 under the appropriate heading.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

kc