Calcutta High Court
Ia No.:Ga/2/2020 (Old ... vs Ia No.:Ga/1/2020 (Old ... on 13 October, 2020
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
PLA No. 110 of 2020
IA No.:GA/2/2020 (Old No:GA/1241/2020)
And
IA No.:GA/1/2020 (Old No:GA/1239/2020)
IN THE HIGH COURT AT CALCUTTA
Testamentary & Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF :
PUSHPA DOSHI
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 13th October, 2020.
(Via Video Conference)
Mr. Dhrubo Ghosh, Sr. Adv.
Mr. Ayan Boral, Adv.
Mr. Dipendra Nath Chunder, Adv.
Mr. Sitikanta Mitra, Adv.
... for Petitioner
Mr. Rudraman Bhattacharyya, Adv.
Mr. Dwaipayan Basu Mullick, Adv.
Mr. Arkaprava Sen, Adv.
Mr. Subhankar Das, Adv.
... for Respondents
The Court : By order dated September 16, 2020, the respondents were directed to file their affidavit-in-opposition within two weeks. The respondents did not approach this Court earlier for obtaining any extension of time to file their 2 affidavit-in-opposition. It is only today when the application is taken up for hearing, the respondents pray for an extension to file their affidavit-in-opposition.
Let the respondents file their affidavit-in-opposition positively within October 15, 2020. The application will appear under the same heading on October 19, 2020.
It is, however, clarified that if the respondents do not file their affidavit-in- opposition within the time stipulated above, they shall be deemed to have waived their right to file affidavit-in-opposition and the petitioner will be entitled to press for hearing of this application without any affidavits from the respondents.
With the above direction, the urgency application GA 1241 of 2020 is disposed of.
(ASHIS KUMAR CHAKRABORTY, J.) SN/SM.
AR(CR)