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Calcutta High Court

Malvika Foundation & Ors vs Eiilm Foundation & Ors on 19 September, 2016

Author: Sanjib Banerjee

Bench: Sanjib Banerjee

OD-5

                                 CS No. 251 of 2013
                                 GA No. 2176 of 2013
                                 GA No. 3063 of 2013
                                 GA No. 3536 of 2013
                                 GA No. 52 of 2014
                                 GA No. 2479 of 2014
                                 GA No. 3807 of 2014

                           IN THE HIGH COURT AT CALCUTTA
                            Ordinary Original Civil Jurisdiction
                                     ORIGINAL SIDE


                                        MALVIKA FOUNDATION & ORS.
                                               Versus
                                        EIILM FOUNDATION & ORS.

 BEFORE:

 The Hon'ble JUSTICE SANJIB BANERJEE

Date : September 19, 2016.

Mr. Surojit Nath Mitra, Sr. Adv. Mr. Arindam Mukherjee, Adv.

Mr. Mainak Bose, Adv.

Mr. Deepak Jain, Adv.

...for the plaintiffs Mr. Pradip Kr. Ghosh, Sr. Adv.

Mr. Debjyoti Dutta, Adv.

Mr. Ganesh P. Shaw, Adv.

Ms. Vijaya Bhatia, Adv.

...for defendant nos. 1,4 & 5 Mr. Tilak Kr. Bose, Sr. Adv.

Mr. Debjyoti Dutta, Adv.

Ms. Vijaya Bhatia, Adv.

...for defendant no. 2 Mr. R.L. Mitra, Adv.

...for defendant no.6 Mr. Nirmalya Dasgupta, Ms. Priyanka Dhar, Advs.

... defendant no. 7 Mr. Jayanta Mitra, Ld. Advocate-General Mr. Paritosh Sinha, Adv.

Mr. Hiranmay Bhattacharya, Adv. Mr. Arindam Mandal, Adv.

... State The Court : The State of West Bengal is added as the defendant no. 8.

Learned Advocate-General is represented pursuant to the order dated September 5, 2016. The original parties submit that all the papers have been reached to the office of learned Advocate-General.

Let the matter now appear as an adjourned motion on November 21, 2016.

The State will be at liberty to use an affidavit, if it is so advised, to be filed by November 16, 2016 so that any of the original parties interested in dealing with such affidavit may file a reply thereto before the matter is taken up.

Pursuant to the order dated September 5, 2016, a report has been filed by the Special Officer appointed in the matter. Reports have also been filed by two of the members of the committee appointed to oversee the operations at the EIILM Institute at its three branches in the city. Copies of such reports should be circulated to all who seek them and copies thereof should also be served on the State.

(SANJIB BANERJEE, J.) sg.