Aradhana Investments Limited vs Vivek Kumar Kathotia
2025 Latest Caselaw 1646 Cal/2

Calcutta High Court

Aradhana Investments Limited vs Vivek Kumar Kathotia on 22 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/1/2024
                                     IN
                               CS/236/2023
                      ARADHANA INVESTMENTS LIMITED
                                     VS
                          VIVEK KUMAR KATHOTIA

  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 22nd May, 2025 Appearance:

Ms. Suchismita Ghosh, Adv.

Mr. Pradip Kumar Sarwagi, Adv.

For plaintiff Mrs. Manju Agarwal, Sr. Adv.

Ms. Anju Manot, Adv.

For defendant

The Court :- Short notes submitted by the defendant in respect of

this application being inter alia for judgment upon admission is taken on

record. This matter is, however, adjourned and shall appear in the monthly

list of July 2025 since the application for rejection of plaint and dismissal of

suit filed by the sole defendant has been directed to appear in the monthly

list of July 2025 after completion of affidavit.

The interim order which is in subsistence till 23 rd May, 2025 is

extended till 30th July, 2025 subject to the rights and contentions of the

defendant in the application for rejection of plaint and dismissal of the suit.

(ARINDAM MUKHERJEE, J.)

Sb/