Md. Mofazzular Rahman & Ors vs Md. Sarfaraz Alam & Ors on 6 January, 2020

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Calcutta High Court

Md. Mofazzular Rahman & Ors vs Md. Sarfaraz Alam & Ors on 6 January, 2020

Bench: Debangsu Basak

                            ORDER SHEET


                       GA No. 2082 of 2019
                     GA No. 2627 of 2019 with
                        CS No. 174 of 2019
                IN THE HIGH COURT AT CALCUTTA
                 Ordinary Original Civil Jurisdiction
                          ORIGINAL SIDE

               MD. MOFAZZULAR RAHMAN & ORS.
                          Versus
                 MD. SARFARAZ ALAM & ORS.

BEFORE:

The Hon'ble JUSTICE DEBANGSU BASAK

Date : 6th January, 2020.
                                    Mr. S.K. Kapur, Sr. Adv.
                                    Mr. Rudraman Bhattacharya, Adv.
                                    Mr. Sorjya Ganguli, Adv.
                                    Ms. Pooja Chakrabarti, Adv.
                                    Mr. Somdutta Bhattacharyya, Adv.
                                    Ms. Priyanka Prasad, Adv.
                                    Ms. Radhika Misra, Adv.
                                    Mr. Debjyoti Saha, Adv.
                                          ...for the petitioners
                                    Mr. Anindya Kumar Mitra, Sr. Adv.
                                    Mr. Abhrajit Mitra, Sr. Adv.
                                    Mr. Jishnu Chowdhury, Adv.
                                    Mr. Aritra Basu, Adv.
                                    Mr. Ratul Das, Adv.
                                    Mr. Amitabh Ray, Adv.
                                    Mr. Anurag Bagaria, Adv.
                                          ...for respondent no. 1

Mr. Ranjan Bachwat, Sr. Adv.

Mr. D.N. Sharma, Adv.

Mr. Ankan Rai, Adv.

Mr. Ratnesh Rai, Adv.

Mr. Anunoy Basu, Adv.

...for respondent nos. 2 & 3 2 The Court : Affidavit-in-opposition filed in Court in GA 2082 of 2019 be taken on record. Time to file affidavit in reply thereto is extended for a period of seven days from date.

Learned Senior Advocate appearing for the plaintiff seeks extension of time to file the affidavit in opposition by a day as his client was out of station. Learned Senior Advocate appearing for the defendant Nos. 2 and 3 seeks extension of time to file affidavit. He submits that the affidavit could not be made ready due to his personal difficulties.

Learned Senior Advocate appearing for the defendant No. 1 opposes the prayer for extension of time to file affidavit. He makes various submissions on the merits of the matter and seeks interim reliefs.

In the facts of the present case it would be appropriate to consider the prayers for further reliefs after completion of affidavits. It would be appropriate to grant one more opportunity to the parties to complete the affidavits.

Affidavit-in-opposition be filed in GA 2627 of 2019 by January 7, 2020; reply if any thereto, within January 13, 2020 with advance copy to the other side.

List the applications under the same heading on January 13, 2020.

(DEBANGSU BASAK, J.) TR/ 3

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