Vedic Tracom Private Limited vs Jyote Properties & Ors
2025 Latest Caselaw 3100 Cal/2

Calcutta High Court

Vedic Tracom Private Limited vs Jyote Properties & Ors on 19 November, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-15
                               ORDER SHEET


                          IA No.GA/1/2025
                                 IN
                             CS/7/2025
                  IN THE HIGH COURT AT CALCUTTA
                ORDINARY ORIGINAL CIVIL JURISDICTION
                           ORIGINAL SIDE


                     VEDIC TRACOM PRIVATE LIMITED
                               VERSUS
                       JYOTE PROPERTIES & ORS.


BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 19th November, 2025.

Mr. Sujit Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Ms. Sunanda Samanta, Adv.

for the plaintiff.

Mr. Shuvanil Chakraborty, Adv.

.. . for defendants.

The Court : Affidavit of service filed in Court today is taken on record.

Mr. Shuvanil Chakraborty, learned Advocate appears and submits

that he has the instruction to represent all the defendants. Mr. Chakraborty

undertakes to file the Vakalatnama within the shortest possible time.

Mr. Chakraborty is permitted to file the Vakalatnama on behalf of the

defendants by 26th November, 2025.

Although in this application for summary judgment filed by the

plaintiff under the provisions of Chapter XIIIA of the Original Side Rules of

this Court, direction for filing affidavits had been given long back but

neither the defendants appeared nor had filed any opposition despite being

made known about such fact by the plaintiff. Considering the application to

be one of Chapter XIIIA of the Original Side Rules of this Court wherein a

decree will follow if the application is allowed, a peremptory opportunity is

granted to the defendants to use an affidavit.

Let affidavit-in-opposition be filed by 8th December, 2025; reply

thereto, if any, be filed by 23rd December, 2025. Matter to appear in the

monthly list of January, 2026.

It is made clear that in the event the defendants do not file their

Vakalatnama or the affidavit as directed, no further time will be granted for

the same.

(ARINDAM MUKHERJEE, J.)

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