LAWS(CAL)-2026-1-50

JAGANNATH HEIGHTS PVT. LTD. Vs. SAMMAAN CAPITAL LIMITED

Decided On January 09, 2026
Jagannath Heights Pvt. Ltd. Appellant
V/S
Sammaan Capital Limited Respondents

JUDGEMENT

(1.) The defendant is the applicant herein.

(2.) Through the Master 's Summons taken out by the defendant, the defendant has prayed for following reliefs:

(3.) In support of the Master 's Summons, the defendant has filed its affidavit, to which the plaintiff has filed its affidavit in opposition and the defendant again filed its affidavit in reply.