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Calcutta High Court

Narendra Kumar Berlia & Ors vs Om Prakash Berlia & Ors on 8 December, 2022

Author: I. P. Mukerji

Bench: I. P. Mukerji

              IN THE HIGH COURT AT CALCUTTA
                      In appeal from its
            ORDINARY ORIGINAL CIVIL JURISDICTION
               CIVIL APPELLATE JURISDICTION



                       IA No. GA 1 of 2022
                      APO No. 102 of 2022
                               with
                        CS No. 12 of 2009
                  Narendra Kumar Berlia & Ors.
                              Versus
                    Om Prakash Berlia & Ors.

                      APO No. 52 of 2022
                      Vijay Kumar Berlia
                            Versus
                    OM Prakash Berlia & Ors.




Before:
The Hon'ble Justice I. P. MUKERJI
            And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 8th December 2022


                                                                Appearance:
                                            Mr. Abhrajit Mitra, Sr. Advocate
                                          Mr. Jishnu Chowdhury, Advocate
                                        Mr. Sarvapriya Mukherjee, Advocate
                                                       Mr. Arif Ali, Advocate
                                                Mr. Arnab Sardar, Advocate
                                          for the appellant in APO 52/2022
                                          Mr. Ahin Choudhury, Sr. Advocate
                                     for respondent no. 3 in APO 102/2022

Mr. Sagar Bandopadhyay, Advocate Mr. Lalit Baid, Advocate Mr. M. P. Sahay, Advocate Mr. Tamoghna Saha, Advocate Mr. Satyaki Mukherjee, Advocate Ms. Saberi Saha, Advocate Ms. Moumita Dhar, Advocate for the appellant in APO 52/2022 & respondent no. 3 in APO 102/2022 Mr. S. N. Mookherjee, Sr. Advocate Mr. Ratnanko Banerjee, Sr. Advocate Mr. S. E. Huda, Advocate Mr. Varun Kedia, Advocate for respondent no. 3 in APO 52/2022 & respondent no. 15 in APO 102/2022 Mr. Sakya Sen, Advocate Mr. Shiv Ratan Kakrania, Advocate for respondent nos. 1 & 2 in APO 52/2022 & APO 102/2022 Ms. Reshmi Ghosh, Advocate Mr. Soumya Sankar Chini, Advocate for respondent no. 9 Mr. Vikram Wadehra, Advocate 2 Mr. Raunak Bose, Advocate for the purchaser The Court: Further hearing of these appeals is fixed on 13th December 2022.

The bone of contention between the parties is the immovable property at Thane, transferred to a purchaser, as submitted before us.

We proposed an interim order restraining the purchaser from making any further transfer which submission was very seriously opposed by Mr. Ratnanko Banerjee, learned senior advocate and learned advocate for the purchaser. This question amongst others will be considered on the next date of hearing.

(I. P. MUKERJI, J.) (BISWAROOP CHOWDHURY, J.) R. Bose