Calcutta High Court
Harsh Vardhan Lodha & Ors vs Arvind Kumar Newar & Ors on 19 December, 2019
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
GA 1735 of 2019
In
TS 6 of 2004
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF:
PRIYAMVADA DEVI BIRLA (SINCE DECEASED)
AND
IN THE MATTER OF:
HARSH VARDHAN LODHA & ORS.
VERSUS
ARVIND KUMAR NEWAR & ORS.
BEFORE:
The Hon'ble JUSTICE SAHIDULLAH MUNSHI
Date : 19th December, 2019.
Appearance:
Mr. Anindya Mitra, Sr. Adv.
Mr.Partha Sarathi Sengupta, Sr. Adv.
Mr.J.Mitra, Sr. Adv.
Mr. Dhruba Ghosh,Sr.Adv.
Mr. Ramesh Sharma,Adv.
Mr. Debanjan Mandal, Adv.
Mr. Sanjiv Kumar Trivedi, Adv. Mr. Jishnu Chowdhury, Adv.
Mr. Sarvapriya Mukherjee, Adv. Mr. Soumya Roy Chowdhury, Adv.
..for petitioners.
Mr. S.K. Kapur, Sr. Adv.
Mr.S.N. Mookherjee, Sr. Adv.
Mr.Ratnanko Banerjee,Sr. Adv.
Ms. Vineeta Meharia, Adv.
Mr. Anuj Singh, Adv.
Mr.Aakash Bajaj, Adv.
Mr. Pratik Mukhopadhyay, Adv.2
..for defendant nos.1 (b) & 1(c).
Mr. Hirak Mitra,Sr. Adv.
Mr. Swarnendu Ghosh, Adv.
Mr. Debdutta Sen, Adv.
Ms. Suchismita Ghosh, Adv.
Mr.Malay Seal, Adv.
..for defendant nos.1(d) & 2.
Mr. D.N.Sharma, Adv.
Mr. Kaushik Choudhury, Adv.
Ms. Vaibhavi Pandey, Adv.
.. for defendant no.3(a) Mr. Saptangshu Basu,Sr. Adv.
Mr. Joy Saha, Sr. Adv.
Mr. Yash Vardhan Deora,Adv.
Ms. Asmita Ray Chaudhuri,Adv. .........for Majority APL Committee The Court :- Supplementary affidavit affirmed on behalf of Defendant no.
1(b) and 1(c) is being filed today in court bringing it to the Court's notice that this Court's earlier order passed on 2nd August, 2019 is attempted to be interfered with and seeks a further order of restraint. The supplementary affidavit may be taken on record. This Court, however, is not inclined to pass an order on the supplementary affidavit at this stage unless hearing of the applications is concluded.
The petitioner will, however, be at liberty to make appropriate prayer by way of an independent application, if so advised.
Copies of supplementary affidavit be circulated to the parties. Leave is also granted to the opposite parties to file affidavit-in-opposition to the supplementary 3 affidavit within a week after the vacation; reply thereto, if any, by three days thereafter.
Let the matter appear tomorrow, i.e. 20th December, 2019.
(SAHIDULLAH MUNSHI, J.) S.Chandra