Calcutta High Court
Abhiram Lall Seal & Anr vs Trustees To The Trust Estate Of Mutty ... on 26 June, 2008
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
ATA No. 3 of 2008
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ABHIRAM LALL SEAL & ANR.
Versus
TRUSTEES TO THE TRUST ESTATE OF MUTTY LALL SEAL & ORS.
For Petitioners : Mr. D.K. Basu, Sr. Advocate
Mr. L.R. Mondal, Advocate
For Respondents : Mr. Sakya Sen, Advocate
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE Date : 26th June, 2008.
The Court : Without prejudice to the challenge as to the maintainability of the proceedings, affidavit-in-opposition may be filed within three weeks from date. Reply thereto, if any, may be filed within two weeks thereafter. The matter will appear as an adjourned motion in the monthly list of August, 2008.
No interim order is called for as the respondent trustees have made a statement that they are not changing the nature or character of any of the immovable properties of the Trust nor carrying out any construction at any of the immovable properties.
Urgent certified photostat copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) sg.