Citation : 2025 Latest Caselaw 20 Cal/2
Judgement Date : 1 May, 2025
OD-3 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: 1st May, 2025.
APPEARANCE:
Ms. Suchismita Ghosh, Adv.
Mr. Pradip Kumar Sarawagi, Adv.
For plaintiff/petitioner
Mrs. Manju Agarwal, Sr. Adv.
Ms. Anju Manot, Adv.
Ms. Hritashree Biswas, Adv.
Ms. Sweta Tiwari, Adv.
For defendant/respondent
THE COURT: Learned advocate for the plaintiff has in reply cited few
judgments to counter the argument advanced by the defendant. Although,
substantial arguments in reply has been advanced but the same could not be
concluded.
Let this matter appear in the list on 14 th May, 2025.
The interim order still in subsistence is extended without prejudice to the
rights of the defendant as to the defence taken in this application till 23 rd May,
2025 or until further orders whichever is earlier.
(ARINDAM MUKHERJEE, J.)
Sb/
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!