Calcutta High Court
Narendra Kumar Berlia & Ors vs Om Prakash Berlia & Ors on 12 May, 2011
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA No. 1177 of 2011
CS No. 12 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
NARENDRA KUMAR BERLIA & ORS.
Versus
OM PRAKASH BERLIA & ORS.
Appearance
Mr. Sarvapriya Mukherjee, Advocate
Mr. Samit Talukdar, Sr. Advocate
Mr. Ratnanko Banerjee, Advocate
Mr. A.K. Dey, Advocate
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 12th May, 2011.
The Court : The plaintiffs seek to abandon some of the reliefs claimed in the suit. By an order dated April 25, 2011 passed on G.A. No. 1177 of 2011, the plaintiffs were directed to issue advertisements in the same newspapers where earlier advertisements under Order 1 Rule 8 of the Code had been published. The plaintiffs have obtained quotations from the newspapers and say that the total costs would be in the range of Rs.8 lakh. The plaintiffs seek liberty to publish the advertisements in the same newspapers where the earlier advertisements had been carried in respect of the leave granted under Order 1 Rule 8 of the Code but by only 2 indicating the reliefs which are sought to be abandoned and by referring to the previous advertisements under Order 1 Rule 8 of the Code.
The plaintiffs are permitted to publish the advertisements in the same newspapers but in the abridged form as suggested. Such exercise should be completed within the period permitted by the order dated April 25, 2011.
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) sg.