Calcutta High Court
Estate Radha Kishan Jhunjhunwala vs Saha & Co on 13 November, 2018
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
O-75
ORDER SHEET
GA 1493 OF 2018
WITH
CS 156 OF 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
ESTATE RADHA KISHAN JHUNJHUNWALA
Versus
SAHA & CO.
BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 13th November, 2018.
Appearance:
Mr. Sarosij Dasgupta, Adv.
Ms. Sutapa Mitra, Adv.
...for the plaintiff
Mr. Rishad Medora, Adv.
Mr. Soumava Mukherjee, Adv.
...for the respondent
The Court : This is an application for amendment of the cause title to the plaint on the ground of a typographical error having occurred while the plaint was being drafted.
The proposed amendment is to the effect that 'Estate Radha Kishan Jhunjhunwala' should be substituted with 'Ram Nath Jhunjhunwala' acting as the executor of the Estate Radha Kishan Jhunjhunwala. This appears to be innocuous application.
However, Counsel appearing for the defendant submits that by the amendment sought for, wholly a new and different plaintiff and accordingly, seeks to file an affidavit.
Let affidavit in opposition be filed within ten days from date. Affidavit-in- Reply, if any, to be filed within a week thereafter.
List this matter after three weeks under the heading "chamber Application for Final Disposal".
(MOUSHUMI BHATTACHARYA, J.) Sbghosh