Calcutta High Court
In The Goods Of Anil Kumar Basu (Dec) vs Suprotim Das on 31 August, 2009
Author: Sengupta
Bench: Sengupta
GA No. 3616 of 2008
PLA No. 108 of 2007
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF ANIL KUMAR BASU (DEC)
VERSUS
SUPROTIM DAS
VERSUS
SUJOY KUMAR BASU
BEFORE:
The Hon'ble JUSTICE SENGUPTA
Date : 31st August, 2009.
The Court : Leave is given to Mr.Das's client to file supplementary affidavit indicating only the matter number and the nature of the proceedings said to have been initiated before another Court. This shall be done by 3rd September, 2009 and affidavit of rejoinder to the supplementary affidavit may be filed by the parties on or before the matter is taken up for hearing. Advance copy of such affidavit-rejoinder shall be supplied to Mr.Das's client by 6th September, 2009.
Mr.Talukdar would be at liberty to file an affidavit, if so advised, by 3rd September, 2009 and affidavit-in-reply to this affidavit may be filed by Mr.Das's client on or before the matter is taken up for hearing and an advance copy of such affidavit 2 shall be supplied by 6th September, 2009 to the junior of Mr.Talukdar.
The matter is adjourned for one week. All parties concerned are to act on a signed xerox copy of this order on the usual undertakings.
(SENGUPTA, J.) Dictation taken down by me And transcribed by me.
S.Das AR[CR]