Calcutta High Court (Appellete Side)
Koushik Ghose vs Kuntala Ghose & Ors on 28 April, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
28.04.2022 Item No.23 Ct. No.7 CHC C.O.950 of 2022 (Physical Hearing) Koushik Ghose Vs. Kuntala Ghose & ors.
Mr. Sounak Bhattacharya, Mr. Sounak Mandal ...for the petitioner The subject-matter of challenge is against the rejection of a prayer for discovery and inspection under Order 11 Rules 1, 12 and 13 of C.P.C. From the order impugned, it appears that some personal documents read with some other documents of opposite parties have been sought to be produced, and inspected by the petitioner for the fair adjudication of the matter in controversy between the parties, which has been rejected by the order impugned. In order to address the issue now raises, presence of the opposite parties may be of useful assistance. Petitioner is directed to serve copy of this application upon the opposite parties and their learned advocate appearing in the court below, by Speed Post with Acknowledgement Due and furnish affidavit-of- service on the next returnable date. Matter to appear in the list under the heading "Adjourned Motion" in the second week of June, 2022.
(Subhasis Dasgupta, J.) 2