Calcutta High Court
Deoki Hosiery Pvt. Ltd vs Primus Retail Pvt. Ltd on 24 February, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.191 of 2011
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
DEOKI HOSIERY PVT. LTD.
Versus
PRIMUS RETAIL PVT. LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 24th February, 2014.
Appearance:
Mr. S.K. Tiwari, Adv.
Mr. S.K. Kundu, Adv.
The Court : It is submitted on behalf of the plaintiff that the suit has been partly decreed in terms of an order passed on 18th of June, 2012. The suit is to be heard for the balance claim. It is submitted that the defendant has not filed any written statement. The learned counsel for the plaintiff is directed to serve an appropriate notice upon Mr. Sanat Chawdhury informing that the suit shall appear under the heading 'To Be Mentioned' two weeks hence and in the event, the said defendant fails to take any steps in the matter, the suit shall be transferred to the 'undefended suit' list and shall be heard as an undefended suit. Such notice shall be served upon Mr. Sanat Chawdhury in course of this week and a copy of affidavit of service shall be filed on the returnable date.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) B.Pal