DEBANGSU BASAK,J. - (1.) Three applications are taken up for analogous hearing as they are in the same suit. Old GA No.781 of 2019, New GA No.4 of 2019 is an application of the defendant for rejection and/or dismissal of the instant suit. For the sake of convenience, the application is referred to as the demurrer application. GA No.3191 of 2018 is an application of the plaintiff for judgment on admission. There is another application at the behest of the defendant being Old GA No.613 of 2019, New GA No.3 of 2019 for extension of time to file affidavit-in-opposition in GA No.3191 of 2018.
(2.) Learned advocate appearing for the defendant submits that Old GA No.613 of 2019, New GA No.3 of 2019 has become infructuous since, affidavits in GA No.3191 of 2018 are complete.
(3.) In such circumstances, Old GA No.613 of 2019, New GA No.3 of 2019 in CS No.212 of 2018 is dismissed as infructuous.;