Calcutta High Court
Narendra Kumar Berlia & Ors vs Om Prakash Berlia & Ors on 24 February, 2011
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
ORDER SHEET G.A.No.367 of 2011 C.S.No.12 of 2009 IN THE HIGH COURT AT CALCUTTA Ordinary Original Civil Jurisdiction ORIGINAL SIDE NARENDRA KUMAR BERLIA & ORS.
-Versus-
OM PRAKASH BERLIA & ORS.
Appearance:
Mr. Abhrajit Mitra, Adv.
...For the plaintiff.
Mr. Shuvankar Nag, Adv. ...For the defendant Nos.3-6.
Mr. T. Aich, Adv.
...For the applicant/defendant No.15.
Mr. A. K. Dey, Adv.
...For the defendant Nos.16 & 18.
Before:
The Hon'ble Justice SANJIB BANERJEE Date: February 24, 2011.
The Court: This is an application by the defendant No.15 for extension of time to file the written statement. Written statements may be filed by such of the defendants who have not already filed the same, within a period of six weeks from date. The plaintiff will inform all other defendants of this direction so that they can avail of the extension. G.A.No.376 of 2011 is disposed of without any order as to costs.2
In the event warrants of attorney have not been filed by the defendants, the time to file the same is extended by a period of a fortnight from date. In view of this order and since the defendant Nos.3 to 7, 16 and 18 are represented in addition to the applicant 15th defendant, the appearing defendants waive formal service of the writ of summons.
Urgent certified photocopies of this order, if applied for, be given to the parties subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) A/s.