Calcutta High Court
M/S. Kumar Brothers vs Stya Paul & Ors on 14 May, 2010
Author: Patherya
Bench: Patherya
ALP No. 17 of 2010
IN THE HIGH COURT AT CALCUTTA
Extra Ordinary Original Civil Jurisdiction
M/S. KUMAR BROTHERS
Versus
STYA PAUL & ORS.
For Petitioner: Mr.Anindya Mitra, Sr.Advocate, Mr.K.Pandey
For Respondent No.1: Mr. H. L. Tiku, Sr. Advocate, Mr. A. N.
Ganguly, Mr. R. Sarkar For Respondent No.4: Mr. Abhrajit Mitra BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 14th May, 2010.
The Court : As the next date of hearing fixed by the lower Court is 5th June, 2010 and no purpose will be served by transfer, let the applications filed before the Trial Court be heard on 5th June, 2010 and all applications disposed of within a reasonable time preferably within four weeks from 5th June, 2010.
This order is passed as although an application for Administrator pendente lite was filed on 30th October, 2009 it is not known why such application has not been heard to protect the estate of the deceased. In the event no such application has been filed, as disputed by Counsel for the respondent no.1, the question of hearing or disposal thereof will not arise.
With the aforesaid direction this application is disposed of. 2 As no affidavit-in-opposition has been filed, the allegation contained in the petition is not admitted.
All parties concerned to act on a photostat signed copy of this order on the usual undertakings.
( PATHERYA, J.) pa