Calcutta High Court
Pincon Educational Trust vs Suneha Education Society on 24 July, 2017
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.2383 of 2017
With
CS No.126 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
PINCON EDUCATIONAL TRUST
Versus
SUNEHA EDUCATION SOCIETY
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 24th July, 2017.
Appearance:
Mr. Rudraman Bhattacharya, Adv.
Mr. Piyush Agrawal, Adv.
Mr. Nirmalya Dasgupta, Adv.
Mr. Dibanath Dey, Adv.
The Court : The deed of assignment categorically said that all liabilities prior to
November 25, 2016, shall be borne by the assignee or solely, namely, the
respondent/defendant. The liability now sought to be enforced by the certificate officer is
related to a period prior to the deed of assignment. The respondent shall appear before the said certificate officer on that date fixed and produce relevant documents as may be required for proper adjudication of the said proceeding. The plaintiff shall also assist the defendant in this regard if required.
GA No.2383 of 2017, accordingly, stands disposed of.
(SOUMEN SEN, J.) B.Pal