- (1.) AFTER the institution of the suit the Advocate-on-record of the plaintiff took out a Master's Summons dated 21 November, 2006 claiming the following relief :- a) A summary Judgement be passed as against the defendant No. 5 for Rs. 9,83,700/- with interest from 4 September, 2003 until realization on the amount @ 18% per annum ; b) Cost of the application be paid by the defendant No. 5; c) Leave to proceed with remaining claim in the suit as against other defendants.
(2.) NEEDLESS to mention that the case of the plaintiff in support of the summary judgement has been made out in the supporting affidavit of one Sujit mitra, the constituted attorney of the plaintiff.
(3.) THE case of: the plaintiff proceeds on the basis that the plaintiff company (shortly called the plaintiff) has its Jute Mill in the district of Howrah, west Bengal and the business of the plaintiff is to manufacture and sell various jute products. At present, the Jute Mill is run on the basis of a scheme approved by the Board of Industrial and Financial Reconstruction.;