Calcutta High Court
Narendra Kumar Berlia vs Om Prakash Berlia & Ors on 11 December, 2019
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 : 11th December, 2019.
Mr. Sarvopriya Mukherjee, Mr. Arif Ali, Mr. R. Das, Mr. Arnab Sardar, Advocates for plaintiff. Ms. H. Chakraborty, Mr. S. Kakrania, Advocates for defendant nos.1, 2 13 and 14.
Mr. Chayan Gupta, Mr. A.K.Dey, Advocates for defendant nos.7, 14,21 & 22.
Mr. Rohit Banerjee, Ms. Anindita Mukherjee, Advocates for defendant nos.3, 4, 15 and 16.
The Court : It is submitted on behalf of the defendant no.1, 2, 13 and 14 that the father-in-law of the defendant no.1 has expired and an adjournment is prayed for.
Let this matter on 18th December, 2019 for cross-
examination of the second witness of the plaintiff. It is made clear that no further adjournment on the ground of the death of the father-
in-law of the defendant no.1 shall be granted on the next date fixed.
(ARINDAM MUKHERJEE, J.) pa