Calcutta High Court
Malvika Foundation And Ors vs Eiilm Foundation And Ors on 12 November, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
CS No.251 of 2013
GA No.2176 of 2013
GA No.3063 of 2013
GA No.3536 of 2013
GA No.52 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MALVIKA FOUNDATION AND ORS.
Versus
EIILM FOUNDATION AND ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 12th November, 2014.
Appearance:
Mr. Arindam Mukherjee, Adv.
Mr. Deepak Jain, Adv.
Mr. R. L. Mitra, Adv.
Mr. Nirmalya Dasgupta, Adv.
Ms. Priyanka Dhar, Adv.
Mr. Debojyoti Dutta, Adv.
Mr. Ganesh Prasad Shaw, Adv.
The Court: There has been some delay in filing the affidavit in opposition in GA No.3063 of 2013 as it appears that twice extension has been granted to file affidavit in opposition. Time to file affidavit in opposition is extended till Monday peremptorily upon payment of cost of 400 GMs. to be paid to Ramkrishna Vivekananda Mission 7, River Side Road Barrakpore P.O. Vivekananda Math failing which the said application shall be heard without any affidavit. In the 2 event opposition is filed, the petitioner shall be entitled to file a reply within ten days thereafter.
The matter is made returnable three weeks hence as "Adjourned Motion". The aforesaid directions are peremptory.
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/