Calcutta High Court (Appellete Side)
(Dilip Chakraborty vs Union Bank Of India & Ors.) on 29 March, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 05 29.03.2016
W.P.2608(W) of 2016 Pg (Dilip Chakraborty vs. Union Bank of India & Ors.) Mr. Subir Kr. Bhattacharya......for the petitioner Mr. V. Raja Rao Ms. Aparajita Rao.............for the Union Bank of India Mr. R.C. Prusti Mr. Sanjib Das.................for the Corporation Bank The documents produced by Mr. Prusti, learned advocate for the Corporation Bank are not sufficient to refuse the prayer of the petitioner for a direction on the Union Bank of India to return the title deed. However, this Bench wishes to invite the Corporation Bank to file an affidavit pleading its case.
Let an affidavit be filed by Corporation Bank by April 06, 2016. Copies of such affidavit shall be made over to Ms. Rao, learned advocate for the Union Bank of India and Mr. Bhattacharya, learned advocate for the petitioner.
Union Bank of India shall be at liberty to deal with the affidavit of the Corporation Bank by April 15, 2016.
Copy of the affidavit of Union Bank of India shall be made over to Mr. Bhattacharya, whereupon the petitioner shall be at liberty to deal with both the affidavits by filing a reply affidavit within April 22, 2016.
Put up this writ petition on April 25, 2016 under ACO the heading 'To Be Mentioned' when this Bench is likely to dispose of the writ petition.
2(DIPANKAR DATTA,J.)