Calcutta High Court
Surendra Singh Bengani vs Sudha Kankaria on 8 April, 2022
OD-53
ORDER SHEET
CS/142/2021
IA NO: GA/1/2021
GA/2/2022
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
SURENDRA SINGH BENGANI
VS
SUDHA KANKARIA
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date: 8TH APRIL, 2022.
Appearance:
Mr. Rohit Banerjee, Adv.
Mr. Virendra Singh Begnani, Adv.
...For the Plaintiff Mr. Subrata Goswami, Adv.
Mr. Debrup Bhattacharya, Adv.
...For the Defendant The Court: Counsel for the plaintiff submits that the Summons of notice is served upon the defendant but in stead of the service of Summons the defendant did not enter into the suit nor had filed any written statement.
Counsel appearing for the defendant submits that they have already filed an application for extension of time for filing the written statement being GA No.2 of 2022. Counsel for the plaintiff raised an objection and submits that as per the Original Side Rules no extension can granted as the defendant had not entered appearance in the suit though the defendants have filed an application being GA No.2 of 2022 which is to be heard by the concern Court having determination. 2
For the ends of Justice, the case is adjourned for two weeks. List the matter on 21st April, 2022.
(KRISHNA RAO, J.) S.De