Calcutta High Court
Jyotsana Investment Co. Ltd vs Dipak Kumar Himatsingka & Anr on 30 July, 2009
Author: Patherya
Bench: Patherya
GA No. 2009 of 2009
CS No. 196 of 1999
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
JYOTSANA INVESTMENT CO. LTD.
Versus
DIPAK KUMAR HIMATSINGKA & ANR.
For Plaintiff : Ms. N. Dey
For Defendant : Mr. Jishnu Chowdhury
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 30th July, 2009.
The Court : The plaintiff will file its affidavit of documents within a fortnight. Such affidavit of documents be filed by the defendants within a week thereafter. In default of filing of such affidavit by the plaintiff the application will be treated as dismissed. In default of filing of such affidavit by the defendants within the time specified hereinabove the defence of the defendants be struck off. Cross-order for discovery within four weeks thereafter; inspection within two weeks thereafter. Parties will be at liberty to mention for early hearing of the suit.
With the aforesaid direction this application is disposed of.
As no affidavit-in-opposition has been filed, the allegation contained in the application is not admitted.
All parties concerned to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) pa 2