Calcutta High Court
Sree Sree Radha Raman Jew Debutter ... vs Pashupati Roy & Ors on 18 March, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET
GA No.790 of 2014
With
ACR No.4 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
IN THE MATTER OF :
SREE SREE RADHA RAMAN JEW DEBUTTER ESTATE
AND
PASHUPATI ROY & ORS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 18th March, 2014.
Mr.Saumyan Datta, Mr.Debsoumya Basak for the applicant.
Mr. Nirmalya Dasgupta for the trustee.
The Court : The order dated 7th October, 2013 is clear but the only reason for filing of this application is that no specific direction has been given by the said order upon the registering authorities to treat the sale price as the consideration for registration purpose. Accordingly, let the registering authorities treat the sale price as the consideration for registration purposes.
In view of the aforesaid this application is disposed of. As no affidavit-in-opposition has been filed, the allegation contained in the application is not admitted.
Urgent certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
( PATHERYA, J.) pa