Calcutta High Court
Shristi Infrastructure Development ... vs The Lakshmi Vilas Bank Limited on 31 July, 2019
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
OD-41 ORDER SHEET
T.A. No. 9 OF 2019
WITH
C.S. No. 145 OF 2019
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHRISTI INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.
Versus
THE LAKSHMI VILAS BANK LIMITED
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 31st July, 2019.
Appearance:
Mr. Jayanta Kr. Mitra, Sr. Adv.
Mr. Utpal Bose, Sr. Adv.
Mr. Aniruddha Roy, Adv.
Ms. Sudeshna Bagchi, Adv.
Mr. Subhojit Roy, Adv.
Ms. Labanyasree Sinha, Adv.
... for petitioner.
The Court : The supplementary affidavit filed by the petitioner is taken on record. Considering the facts of the case, it appears that the actions of the defendant bank which have been challenged in the suit have been taken at their branch at Salt Lake.
Accordingly, the petitioner is directed to forthwith serve a copy of this application together with the copy of this order on the defendant bank at its Salt Lake branch, at premises No. AC 16 Ground Floor, Sector-1, Salt Lake, Kolkata-700064, by way of personal service.2
This application will be taken up for hearing tomorrow at 3.00 p.m. It is made clear that in spite of the service of the applicant and communication of the orders if the defendant bank remains unrepresented tomorrow, the petitioner will be entitled to press for exparte interim orders against them.
The petitioner shall file an affidavit of service on the next date of hearing.
(ASHIS KUMAR CHAKRABORTY, J.) mg