Calcutta High Court
Shib Krishna Debutter Estate vs Janab Jalauddin Ahmed Siddique on 8 March, 2010
Author: Patherya
Bench: Patherya
ORDER SHEET
G.A.No.3239 of 2009
C.S.No.224 of 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHIB KRISHNA DEBUTTER ESTATE
-Versus-
JANAB JALAUDDIN AHMED SIDDIQUE
& ORS.
Appearance:
Mr. Pradip Kumar Dutta, Sr. Adv.
Mr. Swarnendu Ghosh, Adv.
Before:
The Hon'ble Justice PATHERYA.
Date: 8th March, 2010.
The Court: Directions are given for filing affidavits.
Affidavit-in-opposition be filed within a fortnight;
affidavit-in-reply thereto within a fortnight hence. Matter to appear
in the list five weeks hence.
Counsel for the respondent No.7 seeks vacation of the
order dated 11th December, 2009 on the ground that one of the terms of the agreement allows her to sub-let the said premises. As no payment has been made by the respondent No.7 in respect of her share of the municipal rates and taxes, the order passed on 11th December, 2009 need not be vacated at present. Mr. Sudip Deb, 2 Advocate, appointed as special officer by the order dated 11th December, 2009 is appointed special officer in terms of prayer (f) of the notice of motion at an initial remuneration of 300 Gms. as the respondent No.7 has submitted through counsel that she is ready and willing to make payment of the rent which have fallen into arrears and also the proportionate share of the municipal rates and taxes as mentioned above.
The Special Officer and all parties concerned to act on a photostat signed copy of this order on the usual undertakings.
(Patherya, J.) A/s.