Vedic Tracom Private Limited vs Jyote Properties & Ors
2026 Latest Caselaw 1280 Cal/2

Calcutta High Court

Vedic Tracom Private Limited vs Jyote Properties & Ors on 23 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-20
                                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: 23rd February, 2026.

Mr. Sujit Banerjee, Adv.

Mr. Nilay Sengupta, Adv.

Ms. Sunanda Samanta, Adv.

Mr. M. Gupta, Adv.

. . . .for the plaintiff.

Mr. Shuvanil Chakraborty, Adv.

.. . for defendants.

The Court : The time to file affidavit-in-opposition expired on 8th

December, 2025. The defendants till now have not filed their affidavit-in-

opposition. No extension was even sought for by the defendants prior to this

date as on two occasions, last of which was on 4th February, 2026 when the

defendants remained unrepresented. The suit is as per the statements

contained in the plaint one for recovery of money lent and advanced. The

delay on the part of the defendants in filing the opposition amounts to delay

in putting-forth their stand.

In the aforesaid facts and circumstances, following the principles laid

down in Rahul S. Shah Vs. Jinendra Kumar Gandhi reported in (2021) 6

SCC 418 the defendants are directed in their affidavit-in-opposition to

provide particulars of their assets and properties. The time to file affidavit-

in-opposition is peremptorily extended till 10th March, 2026. Reply thereto,

if any, be filed by 30th March, 2026. Let this matter appear in the monthly

list of April, 2026.

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

affidavit-in-opposition within the extended period of time, the matter will be

heard without such affidavit and consequences will follow.

(ARINDAM MUKHERJEE, J.)

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