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Pawan Kajaria Alias Pawan Kumar Kajaria ... vs Vishnu Jaiswal
2026 Latest Caselaw 2983 Cal/2

Citation : 2026 Latest Caselaw 2983 Cal/2
Judgement Date : 13 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Pawan Kajaria Alias Pawan Kumar Kajaria ... vs Vishnu Jaiswal on 13 April, 2026

Author: Aniruddha Roy
Bench: Aniruddha Roy
OCD-5

                      In The High Court at Calcutta
                          Commercial Division
                             Original Side

                              CS-COM/33/2025

        PAWAN KAJARIA ALIAS PAWAN KUMAR KAJARIA AND ANR
                               VS
                         VISHNU JAISWAL

BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : April 13, 2026.

                                                                       Appearance:
                                                      Mr. Madhu Sudan Sarkar, Adv.
                                                         Mr. Mousamjit Sarkar, Adv.
                                                                  ...for the plaintiff.

        The Court: This is a commercial suit.

        Mr. Madhu Sudan Sarkar, learned advocate appears for the plaintiff.

        Today, the matter has appeared pursuant to the report of the learned

Master dated March 16, 2026.

        Learned advocate on record for the plaintiff admits that there are

several defects in the plaint, which have duly been informed over e-mail to

the learned advocate on record. It is further submitted that, to correct the

defects, the plaint is required to be amended.

        In view of the above, the plaintiff shall be at liberty to take out

appropriate application.

        The matter is directed to go out of the list for the time being.

        Plaintiff shall be at liberty to mention the matter at the appropriate

stage. Unless the defects are removed, the department shall not serve Writ of

Summons upon the defendant. Once the defects are removed and the plaint
                                        2

stands in order, subject to satisfaction of the department, then the

department shall serve Writ of Summons.




                                               (ANIRUDDHA ROY, J.)



Arsad




                      CS-COM/33/2025
                          A.R., J.

 
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