Calcutta High Court (Appellete Side)
Sm. Kamala Devi And Others vs Sri Milan Mukherjee And Others on 2 April, 2019
1 S/l.
13.
Bpg April 2, 2019 In the High Court at Calcutta Civil Revisional Jurisdiction C.O. No.2347 of 2008 With C.A.N. 5359 of 2018 With C.A.N.2849 of 2018 With C.A.N.4016 of 2013 Sm. Kamala Devi and others Versus Sri Milan Mukherjee and others Mr. Debanjan Mukherjee.
...for the petitioners.
Mr. Prasanta Banerjee.
...for the opposite parties. In Re: C.A.N.5359 of 2018.
In view of sufficient reasons having been shown for the delay in filing CAN 2849 of 2018, CAN 5359 of 2018 is allowed on contest, thereby condoning the delay in filing CAN 2849 of 2018, on condition of payment of costs of Rs.2,000/- by the petitioners to the opposite parties within a week from date.
In Re: C.A.N.2849 of 2018 2 In view of sufficient reasons for the absence of the petitioners on the relevant date having been shown, CAN 2849 of 2018 is allowed, thereby recalling the order dated May 6, 2016 passed in C.O. No.2347 of 2008 and restoring the said revisional application to its original file and number.
There will be no order as to costs. The revisional application along with CAN 4016 of 2013 will appear as a "Listed Motion" in the monthly list of May, 2019.
Urgent certified website copies of this order, if applied for, be given to the parties upon compliance of all requisite formalities.
(Sabyasachi Bhattacharyya, J. )