Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court

Hemanta Kumar Bhotica & Anr vs Satyanarayan Berlia on 8 March, 2011

Author: Maharaj Sinha

Bench: Maharaj Sinha

                          CS No.905 of 1981
                         GA No.1691 of 2010
                    IN THE HIGH COURT AT CALCUTTA
                Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE



IN THE MATTER OF:
HEMANTA KUMAR BHOTICA & ANR
Versus
SATYANARAYAN BERLIA
                                                           Appearance:-
                                            Ms.Manju Agarwal, Advocate.
                                                   ..for the Plaintiff.
                                           Mr.Dilip Kr.Kadel, Advocate.
                                                   ..for the Defendant.


       BEFORE:
     The Hon'ble JUSTICE MAHARAJ SINHA

Date : 8 March 2011.

The Court:-Since Ms.Manju Agarwal, learned Counsel appearing on behalf of the plaintiff submits that the application of the plaintiff, G.A.No.1691 of 2010 should be heard first before the hearing of the suit, the following direction is given for filing of affidavits to hear the application on merits.

Let affidavit in opposition be used by 22 March 2011, affidavit in reply, if any, 28 March 2011. Let the suit with the application appear in the list on 29 March 2011.

All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.

(MAHARAJ SINHA, J.) nm