Laxmi Srijan Pvt Ltd vs Sri Narayan Chandra Dutta & Ors
2026 Latest Caselaw 1789 Cal/2

Calcutta High Court

Laxmi Srijan Pvt Ltd vs Sri Narayan Chandra Dutta & Ors on 11 March, 2026

OD- 13

                                  ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                               IA NO. GA/10/2026
                                       In
                                   CS/93/2014

                            LAXMI SRIJAN PVT LTD
                                     Vs
                     SRI NARAYAN CHANDRA DUTTA & ORS.


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 11th March, 2026

Appearance:

Mr. Amitava Mukherjee, Sr. Adv.

Ms. Arpita Saha, Adv.

Ms. Ankita Ghosh, Adv.

Ms. Munmun Dabey, Adv.

.... for the plaintiff/petitioner

Mr. Purna Chandra Paul Chowdhury, Adv.

Mr. Deep Narayan Mukherjee, Adv. .... for the defendant no.3/applicant

The Court:- The Learned Advocate representing the plaintiff seeks time

to file affidavit-in-opposition and the same is allowed.

Affidavit-of-service filed by the Learned Advocate representing the

applicant in GA/10/2026 be kept on record.

Despite service of notice none appeared to represent the defendant nos.

1 and 2.

The Registrar, Original Side is to instruct the concerned police station

to serve notice on all the defendants except defendant no. 3 intimating the

next date of hearing and file a compliance report to that effect.

Next date be fixed on 10th April, 2026.

Affidavit-in-opposition as aforesaid to be filed by 25th March, 2026. A

copy of the same is to be served upon the Learned Advocate representing the

applicant herein who is to file affidavit-in-reply to the affidavit in opposition

as aforesaid, if any, prior to the next date of hearing.

(ANANYA BANDYOPADHYAY, J.)

DB