Calcutta High Court (Appellete Side)
Partha Pratim Das Gupta & Anr vs Samar Roy & Ors on 28 July, 2014
Author: Arindam Sinha
Bench: Arindam Sinha
1 12 28.07.2014
CO 3137 of 2013 ddas Partha Pratim Das Gupta & Anr, vs Samar Roy & Ors.
Mr. Gopal Chandra Ghash, Mr. Sanjib Kr. Mukhopadhyay, Mr. Sunirmal Khanra, Ms. Kalpita Paul .........for the petitioners In the morning the matter was mentioned for adjournment being granted. The learned advocate had submitted he would be unable to be present at the time of call.
The matter has been called. Learned counsel for the petitioners are represented. Learned counsel for the opposite party is not represented. It is, thus, clear that the matter was mentioned on behalf of the opposite party.
Let the interim order be extended till 18th August, 2014. Let the matter be listed next Monday.
(Arindam Sinha, J.) 2