Calcutta High Court
Indira Ray vs Raikishori Seal & Ors on 20 February, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER
CSOS No. 1 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
INDIRA RAY
Versus
RAIKISHORI SEAL & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 20th February 2015.
Appearance:
Mr. Abijit Roy, Advocate Mr. Sobhan Kumar Pathak, Advocate Ms. Shalu Gupta, Advocate ...for plaintiff/petitioner.
Mr. Dhruba Ghosh, Advocate Mr. Soumyajit Ghosh, Advocate Mr. Sarathi Dasgupta, Advocate Mr. Rohit Banerjee, Advocate Mr. Ashoke Basu, Advocate ...for defendant Nos.2, 4 & 5.
Mr. Aniruddha Mitra, Advocate Mr. Gautam Kr. Gorai, Advocate ...for defendant Nos. 1 & 3.
Ms. Somali Mukhopadhyay, Advocate ...for ... ....
Mr. Kaushik Dey, Advocate ...for Mohitlal Seal.
The plaintiff has filed a supplementary affidavit formulating three questions out of which there is no disagreement between the parties that Question (A) can be answered in the affirmative.
Learned counsel for the plaintiff concedes that in view of the affirmative answer in respect of Question (A), Question (C) becomes irrelevant. He further submitted that although in paragraph 9 of the supplementary affidavit it is stated that the 2 plaintiff seeks an order in the affirmative to Questions (A) and (B), in fact the answer to Question (B) should be in the negative.
The plaintiff wants to file a supplementary affidavit rectifying such mistake. Such supplementary affidavit shall be filed by the plaintiff by 24th February 2015. The appearing parties shall file their affidavits in opposition by 6th March 2015; Replies thereto, if any, by 12th March 2015.
The matter stands adjourned till 13th March 2015.
( SOUMEN SEN, J. ) S. Kumar A.R.(CR)