Calcutta High Court
Sharmila Shetty & Anr vs Hemendra Barooah Benevolent And Family ... on 3 March, 2016
Author: Harish Tandon
Bench: Harish Tandon
ORDER
GA No. 1578 of 2014
CS No. 175 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
SHARMILA SHETTY & ANR.
Versus
HEMENDRA BAROOAH BENEVOLENT AND FAMILY TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date : 3rd March, 2016.
Appearance:
Mr. Jishnu Saha, Senior Advocate Ms. Arpita Saha, Advocate ...for the plaintiffs.
Mr. D. N. Sharma, Advocate Mr. Ratnesh Kumar Rai, Advocate Mr. Anunoy Basu, Advocate ...for the defendants.
There is a delay of four days in affirming the affidavit in opposition. The delay is condoned. A copy of the affidavit in opposition has already been served upon the learned advocate on record of the plaintiffs. The time to file reply is extended by two weeks from date.
Let this matter appear after two weeks.
( HARISH TANDON, J. ) S. Kumar