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Calcutta High Court

Mr. Sailendra Nath Bhattacharjee vs Woodburn Park Co-Operative Housing ... on 22 November, 2017

Author: I. P. Mukerji

Bench: I. P. Mukerji, Md. Mumtaz Khan

OD - 7
                                  ORDER SHEET
                              G. A. No. 3618 of 2011
                                        With
                            A. P. O. T. No. 572 of 2011
                              G. A. No. 3619 of 2011
                               W. P. No. 395 of 2009
                        IN THE HIGH COURT AT CALCUTTA
                            Civil Appellate Jurisdiction
                                  ORIGINAL SIDE



                             In the matter of:
                  MR. SAILENDRA NATH BHATTACHARJEE
                                  Versus
         WOODBURN PARK CO-OPERATIVE HOUSING SOCIETY LTD & ORS.


  BEFORE:
  The Hon'ble JUSTICE I. P. MUKERJI
  The Hon'ble JUSTICE MD. MUMTAZ KHAN
  Date : 22nd November, 2017.



                                                                         Appearance:
                                                      Mr. Sorvopriya Mukherjee, Adv.
                                                                Mr. B. N. Joshi, Adv.
                                                                  Ms. F. Nasim, Adv.
                                                                    For the appellant

                                                        Ms. Suparna Mukherjee, Adv.
                                                           Mr. Suman Kr. Dutt, Adv.
                                                               Mr. Atish Ghosh, Adv.
                                                   Mr. Dipanjan Mukhopadhyay, Adv.
                                                                 For the respondent

The Court : Sufficient cause is shown. Delay is condoned. The application for condonation of delay (G. A. No. 3618 of 2011) is hereby allowed.

We are of the view that the appeal should be heard out along with the connected appeal/appeals. We dispose of the stay application (G. A. No. 3619 of 2011).

We direct the advocate on record for the appellant to prepare informal paper books by 27th November, 2017 serving at least two copies thereof on the advocate on record for the respondents or each of the respondents. Service of the notice of appeal is dispensed with. All other formalities are also dispensed with.

List the appeal being item no. 16 of today's list (A. P. O. No. 331 of 2011 with W. P. No. 395 of 2009 in the matter of Sri Kamlesh Phumbra & Ors. Versus Woodburn Park Co-operative Housing Society Ltd. & Ors) and the appeal being Item No. 3 (G. A. 108 of 2013 with A. P. O. No. 394 of 2011, W. P. No. 395 of 2009 in the matter of Sri Subhas Kumar Khajanchjee Versus Woodburn Park Co-operative Housing Society Ltd. & Ors.) along with this appeal on 29th November, 2017 as the first three appeals in our list.

Mr. Atish Ghosh, advocate will inform the parties in A. P. O. 394 of 2011 about the gist of this order.

(I. P. MUKERJI, J.) (MD. MUMTAZ KHAN, J.) A Dey