Calcutta High Court
Malvika Foundation And Ors vs Eiilm Foundation And Ors on 6 August, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA 523/2014; CS 251/2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MALVIKA FOUNDATION AND ORS
Versus
EIILM FOUNDATION AND ORS
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 6th August, 2015.
Mr. D.K. Jain, Adv. appears.
Mr. N. Dasgupta, Adv. appears.
Mr. R.L. Mitra, Adv. appears.
Mr. S.P. Shaw, Adv. appears.
The Court : The time to file the written statement by the defendants
nos.1, 2, 4 and 5 is peremptorily extended by one week from date, failing which
the suit shall be treated as an undefended suit against the defendants.
The application is accordingly disposed of. Since no affidavit in
opposition has been filed, the allegations made in the application are deemed
not to have been admitted by the respondents.
(SOUMEN SEN, J.) tk