Calcutta High Court
In The Goods Of: Priyamvada Devi Birla ... vs Ajay Kumar Newar & Ors on 9 September, 2010
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
GA No. 2909 OF 2010
WITH
TS 6 of 2004
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY & INTESTASTE JURISDICTION
ORIGINAL SIDE
IN THE GOODS OF: PRIYAMVADA DEVI BIRLA (D) HARSH VARDHAN LODHA
Versus
AJAY KUMAR NEWAR & ORS.
BEFORE:
The Hon'ble JUSTICE KALYAN JYOTI SENGUPTA
Date : 9th September, 2010.
The Court :- The respondents are at liberty to file affidavit-in-opposition
by 20.9.2010; the petitioners are at liberty to file affidavit-in-reply by 30.9.2010.
It is placed on record that the time frame as aforesaid is mandatory and peremptory.
This matter is adjourned till 1.10.2010. It is made clear in the event of failure of filing of any affidavit by any of the parties the matter will be dealt with in absence of the affidavit of defaulting party.
All parties are to act on a signed photostat copy of this order on the usual undertakings.
(KALYAN JYOTI SENGUPTA, J.) GH.