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Calcutta High Court

Ruchi Singh Deo Alias Ishvari Raje Singh ... vs Shakuntala Sharma & Ors on 2 May, 2017

Author: Nishita Mhatre

Bench: Nishita Mhatre

ORDER SHEET

                         IN THE HIGH COURT AT CALCUTTA

                             Civil Appellate Jurisdiction

                                  ORIGINAL SIDE

                                  GA 234 of 2017
                                 APOT 20 of 2017
                                  CS 315 of 2012

              RUCHI SINGH DEO ALIAS ISHVARI RAJE SINGH DEO

                                       Versus

                          SHAKUNTALA SHARMA & ORS.

                                        AND

                                  GA 236 of 2017
                                 APOT 21 of 2017
                                  CS 315 of 2012

              RUCHI SINGH DEO ALIAS ISHVARI RAJE SINGH DEO

                                       Versus

                          SHAKUNTALA SHARMA & ORS.


 BEFORE:

 The Hon'ble ACTING CHIEF JUSTICE NISHITA MHATRE

 The Hon'ble JUSTICE TAPABRATA CHAKRABORTY

 Date : 2nd May, 2017.

                                                          Mr. Anubhav Sinha, Advocate
                                                       Mr. A. Zaman Mondal, Advocate
                                                       Mr. Jayanta Majumder, Advocate
                                                         Mr. Sunny Banerjee, Advocate
                                                                         ...for Appellant
                                                           Mr. Biswajit Konar, Advocate
                                              2




                                                         Mr. Siddartha Banerjee, Advocate
                                                              .. for Respondent nos. 1 to 6

The Court : These two applications, being GA 234 of 2017 and GA 236 of 2017, have been filed for condoning the delay in preferring the appeal. The delay is of 16 days. On perusing the reasons mentioned in the applications, we find that they are sufficient and plausible. The delay is, therefore, condoned. The applications are allowed.

These appeals [APOT 21 of 2017 and APOT 20 of 2017] arise from two orders both dated 9th December, 2016 passed in two applications respectively being GA No. 2845 of 2016 and GA No. 2846 of 2016 filed in CS No. 315 of 2012.

APOT 21 of 2017 has been filed against GA No.2845 of 2016 for appointing the appellant as the guardian of Jyoteshwar Prasad Singh Deo, who is mentally challenged. APOT 20 of 2017 has been filed against GA No.2846 of 2016 for appointing the appellant as guardian of Jairudra Prasad Singh Deo, who is a minor.

We have already permitted the appellant to be appointed as the guardian of her aforesaid two sons in the appeals, that is, APOT 24 of 2017 and APOT 25 of 2017. Therefore, these appeals, that is, APOT 20 of 2017 and APOT 21 of 2017, are also allowed. The order of the learned Single Judge is set aside.

(NISHITA MHATRE, ACJ.) (TAPABRATA CHAKRABORTY, J.) sm