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Calcutta High Court

Malvika Foundation And Ors vs Eiilm Foundation And Ors on 10 August, 2017

Author: Soumen Sen

Bench: Soumen Sen

                                 CS No.251 of 2013
                                        With
                                GA No.2176 of 2013
                                GA No.2479 of 2014
                                GA No.3063 of 2013
                                GA No.3536 of 2013
                                GA No.3807 of 2014
                                  GA No.52 of 2014

                      IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                              ORIGINAL SIDE


                                        MALVIKA FOUNDATION AND ORS.

                                                -Versus-

                                        EIILM FOUNDATION AND ORS.
                                                                           Appearance:
                                                               Mr. Debjyoti Dutta, Adv.

                                                    Mr. Surojit Nath Mitra, Sr. Adv.
                                                         Mr. Arindam Mukherjee, Adv.

                                                                   Mr. R.L. Mitra, Adv.
                                                            ...for the respondent no.6.

Mr. N. Dasgupta, Adv. Ms. Priyanka Dhar, Adv. ...for the respondent no.7. BEFORE:

The Hon'ble JUSTICE SOUMEN SEN Date : 10th August, 2017.
The Court: These applications were disposed of by an order dated 5th July, 2017. The said order was subsequently corrected by an order dated 21st July, 2017. The matter, however, was mentioned in view of the inability expressed by Justice Prabir Kumar Samanta (Retd.) to function as a supervisor. The communicated received from his Lordship dated 8th August, 2017 is produced before this Court. The said communication is kept with 2 the record. In place and stead of Justice Prabir Kumar Samanta (Retd.) this Court appoints Dr. Dhruboranjan Dandapat, Prof. Dean faculty council of PG Studies, Commerce Social Welfare & Business Management, University of Calcutta as the Supervisor on the same terms and conditions as mentioned in the order dated 5th July, 2017 as corrected on 21st July, 2017, save and except that the remuneration of the Supervisor shall be Rs.30,000/-.
Till the Supervisor assumes charge, the existing committee members may make payment of the statutory dues, if any, subject to verification and upon notice to the plaintiff. The salary of the staff members of the institute may also be disbursed in the meantime, subject to verification by the existing committee members.
Let it be recorded that all the applications were disposed of by the order dated 5th July, 2017 and the said applications shall not be shown as pending.
(SOUMEN SEN, J.) A/s.