Calcutta High Court
Messrs Madhav Mukund Finance Pvt. Ltd vs Messrs Exterior Interior Limited on 3 January, 2020
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-7
C.S. No. 88 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MESSRS MADHAV MUKUND FINANCE PVT. LTD.
VERSUS
MESSRS EXTERIOR INTERIOR LIMITED
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 3rd January, 2020.
Appearance:
Mr. Jayanta Sengupta, Adv.
Mr. Abhijit Sarkar, Adv.
Mrs. Debarati Das, Adv.
...for the plaintiff The Court: The suit is appearing in the list as an Undefended Suit at the instance of the plaintiff. The plaintiff's witness was directed to be present today for being examined but the said witness is absent. It is submitted on behalf of the plaintiff that the witness has undergone surgery and the matter should be adjourned till the third week of January, 2020. No document in support of the surgery said to have been undergone by the witness has been produced before this Court today.
In such circumstances, it is difficult to appreciate whether the said witness is actually unable to come for hasty undertaken surgery or not and the matter requires to be adjourned on that ground. Subject to payment of cost assessed at 100 GMs to be paid to the State Legal Services Authority, the suit is adjourned and will appear on 7th February, 2020. Payment of cost is a precondition for 2 taking up the suit on the next date when it will appear. Needless to mention that on the next date the witness to be examined by the plaintiff should be present.
(ARINDAM MUKHERJEE, J.) S.Bag