Calcutta High Court
Narendra Kumar Berlia vs Om Prakash Berlia & Ors on 6 January, 2020
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
ORDER SHEET
CS 79 of 2011
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
NARENDRA KUMAR BERLIA
Versus
OM PRAKASH BERLIA & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 6th January, 2020.
Mr. Ratul Das, Mr. Arnab Sardar, Advocates for plaintiff. Ms. H. Chakraborty, Mr. Sanjeeb Seni, Mr. Aviroop Mitra, Advocates for defendant nos.1 and 2.
Mr. A. K. Dey, Adv. for defendant nos.7, 14, 21 and 22. Mr. Varun Kedia, Ms. U. Mitra, Advocates for defendant no.6 Mr. Rohit Banerjee, Ms. A. Mukherjee, Advocates for defendant nos.3, 5 and 16.
Mr. Iti Dutta, Adv. for defendant no.4.
The Court : The plaintiff's witness on oath is absent. As such the cross-examination cannot commence. It is submitted on behalf of the plaintiff that the suit be adjourned for a period of two weeks to enable the witness to recover from his ailment. The documents as to the ailment of the plaintiff has been produced but are not convincing. Purely in the interest of justice the suit is adjourned subject to payment of costs assessed at 100 GMs payable to the State Legal Services Authority. The suit stands adjourned for a period of two weeks and will appear on 21st January, 2020 for cross- examination of the plaintiff's second witness.
(ARINDAM MUKHERJEE, J.) pa