Calcutta High Court
Ronendra Chowdhury & Ors vs Subodh Kumar Majumder & Anr on 29 April, 2025
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-1
ORDER SHEET
CSOS 5 of 2024
IA No.GA/1/2025, GA/2/2025, GA/3/2025
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
RONENDRA CHOWDHURY & ORS.
VS.
SUBODH KUMAR MAJUMDER & ANR.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 29th April, 2025.
Mr. Sudipto Sarkar, Sr. Adv.(VC), Mr. Jishnu Chowdhury, Sr. Adv., Mr.
Soumalya Ganguli, Advocate for the plaintiffs.
Mr. Supriyo Gole, Mr. Aishwarya Kr. Awasthi, Advocates for defendants.
Mr. Partha Sarathi Bhattacharyay, Sr. Adv., Mr. Jakir Hossain, Mr. Shahan Shah, Mr.
Soumen Barman, Mr. Sk. Abumusa, Advocates for applicants in GA/1/2025.
Mr. Sabyasachi Chatterjee, Mr. Pintu Karar, Mr. Akashdeep Mukherjee,
Advocates for applicants in GA/2/2025 & GA/3/2025.
Re : GA/1/2025
The Court : The petitioners are directed to deposit the deficit court
fees by 2nd May, 2025, failing which the application shall be treated to have
been filed only by the petitioner no.1.
The petitioners are granted leave to use a supplementary affidavit to
bring on record the documents to demonstrate that they were asked by their
employer to contribute to the trust fund, the dissolution of which is sought
for and that they had contributed to the same. Unless these documents are
being shown to Court, it is not possible to even prima facie ascertain that
the applicants who intend to be added as party respondents in the matter
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have any right of audience to object to the disposal of the trust fund as prayed for by the plaintiffs and are necessary and proper parties to the suit. Such supplementary affidavit should be filed by 2nd May, 2025, with an advance copy to the plaintiffs by 2nd May, 2025.
It is made clear that in the event supplementary affidavit is not filed within the period provided, the matter will be taken up without such supplementary affidavit and appropriate orders will be passed.
Let this matter appear on 6th May, 2025 as 'For Orders'. Re : GA/2/2025 The petitioners are directed to deposit the deficit court fees by 2nd May, 2025, failing which the application shall be treated to have been filed only by the petitioner no.1.
The petitioners are granted leave to use a supplementary affidavit to bring on record the documents to demonstrate that they were asked by their employer to contribute to the trust fund, the dissolution of which is sought for and that they had contributed to the same. Unless these documents are being shown to Court, it is not possible to even prima facie ascertain that the applicants who intend to be added as party respondents in the matter have any right of audience to object to the disposal of the trust fund as prayed for by the plaintiffs and are necessary and proper parties to the suit. Such supplementary affidavit should be filed by 2nd May, 2025, with an advance copy to the plaintiffs by 2nd May, 2025.
It is made clear that in the event supplementary affidavit is not filed within the period provided, the matter will be taken up without such supplementary affidavit and appropriate orders will be passed. 3
Let this matter appear on 6th May, 2025 as 'For Orders'. Re : GA/3/2025 The petitioners are directed to deposit the deficit court fees by 2nd May, 2025, failing which the application shall be treated to have been filed only by the petitioner no.1.
The petitioners are granted leave to use a supplementary affidavit to bring on record the documents to demonstrate that they were asked by their employer to contribute to the trust fund, the dissolution of which is sought for and that they had contributed to the same. Unless these documents are being shown to Court, it is not possible to even prima facie ascertain that the applicants who intend to be added as party respondents in the matter have any right of audience to object to the disposal of the trust fund as prayed for by the plaintiffs and are necessary and proper parties to the suit. Such supplementary affidavit should be filed by 2nd May, 2025, with an advance copy to the plaintiffs by 2nd May, 2025.
It is made clear that in the event supplementary affidavit is not filed within the period provided, the matter will be taken up without such supplementary affidavit and appropriate orders will be passed.
Let this matter appear on 6th May, 2025 as 'For Orders'.
(ARINDAM MUKHERJEE, J.) pa