Calcutta High Court
Sharmila Shetty & Anr vs Hemendra Barooah Benevolent & Family ... on 10 November, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.1578 of 2014
With
CS No.175 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHARMILA SHETTY & ANR.
Versus
HEMENDRA BAROOAH BENEVOLENT & FAMILY TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 10th November, 2014.
Appearance:
Mr. Ratnanko Banerjee, Adv.
Mr. D.N. Sharma, Adv.
Mr. Jishnu Saha, Adv.
The Court: The time to file affidavit in reply is extended by ten days from date. The matter shall appear as a "Motion Adjourned" fortnight hence.
Urgent certified website copies of this order, if applied for, be urgently supplied to the parties subject to compliance with all requisite formalities.
(SOUMEN SEN, J.) sp/