Calcutta High Court
Vijay Kumar Berlia vs Om Prakash Berlia And Ors on 5 December, 2022
Author: I. P. Mukerji
Bench: I. P. Mukerji
O-2
ORDER SHEET
APO/52/2022
WITH
CS/12/2009
IA NO : GA/2/2022
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
VIJAY KUMAR BERLIA
VS
OM PRAKASH BERLIA AND ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 5TH DECEMBER, 2022.
Appearance:
Mr. Sagar Bandopadhyay, Adv.
Mr. L. Baid, Adv.
Mr. M. P. Sahay, Adv.
Mr. T. Saha, Adv.
Mr. S. Mukherjee, Adv.
Ms. S. Saha, Adv.
Ms. M. Dhar, Adv.
For the appellant
Mr. Sakya Sen, Adv.
Mr. S. R. Kakrania, Adv.
For the respondent No. 1 and 2
Mr. V. Whdehra, Adv. Mr. R. Bose, Adv. For the Purchaser Mr. Ratnanko Banerjee, Sr. Adv.
Mr. S. E. Huda, Adv. Mr. V. Kedia, Adv. Mr. Y. Singhvi, Adv. For the respondent No.3 Ms. Reshmi Ghosh, Adv. Mr. S. S. Chini, Adv. For the respondent No.9 GA No.2 of 2022 :
The Court : After hearing learned Counsel appearing for the parties, we dispose of this application by granting prayer (a) of the petition.
The advocate-on-record for the appellant is to furnish a copy of the amended cause title to the advocate-on-record for the respondents, after the amendment is carried out by the department within two weeks thereafter.
The application being GA No.2 of 2022 is disposed of accordingly.
(I. P. MUKERJI, J.) (BISWAROOP CHOWDHURY, J.) A Dey