Calcutta High Court
Debjyoti Gupta vs Indiabulls Ventures Ltd on 25 August, 2025
Author: Sugato Majumdar
Bench: Sugato Majumdar
OD-15
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL DIVISION
ORIGINAL SIDE
IA NO. GA/5/2025
In CS/122/2016
DEBJYOTI GUPTA
Vs
INDIABULLS VENTURES LTD
BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date : 25th August, 2025.
APPEARANCE:
Mr. Shaunak Ghosh,Adv.
Mr. Saptarshi Dutt,Adv.
...for the plaintiff.
Mr. Deva Nand Misra,Adv.
Mr. Prashant Kumar Singh,Adv.
..for the defendant The Court:-Affidavit-in-opposition as well as affidavit-in-reply filed in Court be kept in the record.
GA No. 5 of 2025 is filed by the defendant praying for recalling the order dated 21.11.2024 whereby this Court marked the suit as "undefended" against the defendant. It was noted that in spite of service of summons on the defendant on 22.10.2018, the defendant did not appear to contest the suit.
The learned Counsel for the defendant submitted that written statement is ready. Learned Counsel for the plaintiff strongly objected to the application. On perusal of application, I find some explanation is there on delay.
Let GA No. 5 of 2025 be allowed subject to payment of cost assessed at Rs. 50,000/- to the High Court Services Committee within 15 days from date. 2 Written statement shall be filed also within 15 days from date, in case of default either of which, order shall stand vacated.
Let the matter appear in the list for further order on 16 th September, 2025. GA No. 5 of 2025 stands disposed of accordingly.
(SUGATO MAJUMDAR, J.) s.chandra