Calcutta High Court
Rumi Sein And Others vs Sanjay Sureka And Others on 26 February, 2021
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
OD-7, 12 & 13
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IA NO: GA/6/2021
IN
CS/41/2011
RUMI SEIN AND OTHERS
VERSUS
SANJAY SUREKA AND OTHERS
AND
IA NO: GA/5/2020
IN
CS/41/2011
RUMI SEIN AND OTHERS
VERSUS
SANJAY SUREKA AND OTHERS
AND
IA NO: GA/4/2020
IN
CS/143/2013
SANJAY SUREKA & ORS.
VERSUS
RATAN LAL NAHATA
BEFORE :
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 26th February, 2021
Appearance:
Mr. Rupak Ghosh, Adv.
Mr. Rajesh Upadhyay, Adv.
Mr. Surabita Biswas, Adv.
Mr. Ratul Das, Adv.
... for respondent no. 1 & 2 in CS 41 of 2011
and petitioner in CS 143 of 2013 Mr. Ayan Dutta, Adv.
Mr. Ranajit Roy, Adv.
Mr. Tapan Sil, Adv.
... for the petitioner in CS 41 of 2011 and respondent no.3 in CS 143 of 2013 2 Mr. Farhan Ghaffar, Adv.
Mr. Tanvir Alam, Adv.
... for the plaintiff no.3 in CS 41 of 2011 The Court : This application under Section 340 of The Code of Civil Procedure has been filed by the defendant no.3 in respect of certificate of marriage annexed to an application for substitution taken out by the plaintiff no.3. Since the charges relate to forgery and fabrication, let affidavits be filed to the application before the matter is taken up for hearing.
It is also prayed for on behalf of the defendant no.3 that a supplementary affidavit may be filed to bring on record certain other documents. Such leave is granted.
List this matter after three weeks, as prayed for. Replies in the meantime.
It is has been submitted by counsel appearing for the parties that the applications, IA No.GA/5/2020 in CS/41/2011 and IA No.GA/4/2020 in CS/143/2013 are connected to this matter, let all these applications appear on the returnable date. The defendant nos.1, 2, 3 and the plaintiffs are given leave to file their respective affidavits in the connected matters in Court today.
(MOUSHUMI BHATTACHARYA, J.) bp.