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Calcutta High Court

Santosh Kumar Bhadani vs Om Prakash Agarwala on 28 August, 2023

OD-12 & 13
                                 ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                     Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE

                                IA No.GA/1/2022
                                       In
                                   CS/28/2020

                         SANTOSH KUMAR BHADANI
                                   VS
                          OM PRAKASH AGARWALA

                                      AND

                                IA No.GA/2/2022
                                       In
                                   CS/28/2020

                         SANTOSH KUMAR BHADANI
                                   VS
                          OM PRAKASH AGARWALA


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : August 28, 2023.
                                                                      Appearance :
                                                   Mr. Debrup Bhattacharjee, Adv.
                                                     Mr. Pradeep Kr. Tulsian, Adv.
                                                             Mr. Vivek Basu, Adv.
                                                                ..for the petitioner

                                                            Mr. S. K. Singhi, Adv.
                                                               Mr. Riti Basu, Adv.
                                                             Mr. D. Acharjee, Adv.
                                                         Mr. Sayan Banerjee, Adv.
                                                               ..for the defendant.




         The Court: Counsel for the respective parties are present.

         Counsel   for   the    respondent/defendant   has   filed   affidavit   in

opposition to the supplementary affidavit filed in connection with GA No. 1 of 2022 after serving the copy same to the Counsel for the petitioner. Let the same be kept with the record.

2

As per the record, the matter is fixed as 'For Argument' on behalf of the respondent but when the matter is called Counsel for the respondent prays for time. The matter is specifically fixed for argument at 3.00 P.M. but without any reason the Counsel for the respondent prays for time only to delay the matter.

Thus, this Court is of the view that the case may be adjourned subject to payment of cost of Rs.25,000/-.

Let the matter appear on 17th November, 2023 at 3 P.M. The respondent is directed to pay the said amount within a week from date.

(KRISHNA RAO, J.) Sbghosh