Calcutta High Court
Smt. Purnima Guha And Ors vs Rita Mondal And Ors on 28 November, 2016
Author: R.K.Bag
Bench: Ranjit Kumar Bag
IN THE HIGH COURT AT CALCUTTA
EXTRA ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
EOS 2 OF 2008
SMT. PURNIMA GUHA AND ORS.
VS.
RITA MONDAL AND ORS.
BEFORE:
THE HON'BLE JUSTICE
RANJIT KUMAR BAG November 28, 2016.
Mr. Pramit Kumar Ray, Sr. Advocate Ms. Lopita Banerjee, Advocate Mr. Shaunak Ghosh, Advocate Mr. Rajib Mullick, Advocate Ms. Mausam Noor, Advocate ...for plaintiffs The Court :- Mr. Ray, learned Senior Counsel appearing on behalf of the plaintiffs submits that the defendants no. 2 and 3 are married daughters of the original tenant and they have been residing in their respective matrimonial home instead of residing in the tenanted premises and as such the plaintiffs will file one formal application for deleting the names of the defendants 2 and 3 from the cause title of the plaint within a period of one week. The plaintiffs are at liberty to file appropriate application after service of copy of the said application on defendant nos. 1(a), 1(b) and 1(c). The plaintiffs will also file affidavit of service along with the application within a period of one week.
List the matter under the heading "To Be Mentioned" on 14.12.2016.
(R.K.Bag,J.) GH.