Calcutta High Court
Sumit Sarkar vs Soma Agarwala on 3 February, 2020
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD 19
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY AND INTESTATE JURISDICTION
ORIGINAL SIDE
TS 11 OF 2018
IN THE GOODS OF :
ARUNODOY SARKAR (DECEASED)
AND
SUMIT SARKAR
VS.
SOMA AGARWALA
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 3rd February, 2020.
Mr. Partha Chakraborty, Advocate Ms. Sulogna Chowdhury, Advocate Ms. Salini Mukherjee, Advocate ...for plaintiff Mr. A. Mitra, Advocate Mr. Dhilon Sengupta, Advocate Mr. Dhiman Kr. Sengupta, Advocate ...for defendant The Court :-The Judge's Brief of Documents filed on behalf of the plaintiff including therein the documents disclosed by the parties is taken on record.
The examination-in-chief of the applicant for grant of Letters of Administration commenced but could not be concluded. 2
Let this suit appear on 18th March, 2020. It is made clear, that any further disclosure, admission and denial of documents shall be completed in the meantime. Parties, if intend to have the issues reframed or any additional issue to be framed should exchange their respective suggested issues before hand and bring such suggested issues on the next date fixed.
Let the witness on oath shall be present on the next date fixed for being further examined.
(ARINDAM MUKHERJEE, J.) GH .