Calcutta High Court
Sankar Prasad Dutta vs Unknown on 2 May, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.1510 of 2017
With
PLA No.25 of 2016
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
IN THE GOODS OF:
SANKAR PRASAD DUTTA, DECEASED
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 2nd May, 2017.
Appearance:
Mr. Aniruddha Mitra, Adv.
Mr. Anirban Ghosh, Adv.
The Court: In spite of service no one has appeared to oppose this application. The Court is satisfied with the explanation offered for not being able to file the affidavit in support of the caveat within time. The time to file affidavit in support of the caveat expired on 26th April, 2017. The application was taken out on that date itself.
Under such circumstance, the time to file affidavit in support of the caveat is extended by two weeks from date. The aforesaid order is peremptory. In default the matter shall be treated as a non-contentious cause.
(SOUMEN SEN, J.) sp/