KARNANI PROPERTIES LIMITED Vs. KARNANI MANSION RESIDENTS ASSOCIATION

JUDGEMENT

(1.) The plaintiff has filed the present suit for declaration of the Circular dtd. 24/12/2015 issued by the defendant no.2 and Circular dtd. 31/12/2015 issued by the defendant no.3 are illegal, null and void and other allied reliefs.

(2.) On receipt of writ of summons, defendants entered appearance in the suit but have not filed written statement. The defendants have filed an application being G.A. No. 6 of 2022 praying for extension of time to file Written Statement. This Court by an order dtd. 1/9/2023, disposed of the said application by extending time to file written statement within a week from the date of the order, subject to payment of Rs.20,000.00 but the defendants have neither paid the cost nor have filed any written statement. Therefore, by an order dtd. 9/2/2024, this Court fixed the matter as undefended suit.

(3.) The plaintiff is the owner of Premises Nos. 21, 23, 25A, 25B, 27A, 27B, 29, 31, 33, 35, 37, 39, 43, 45, 47, 55 and 57, Park Street, Kolkata which comprise approximately 160 cottahs of land. All the premises are adjacent to each other which comprises of 5 buildings commonly known as "Karnani Mansion".