Calcutta High Court
Sharmila Shetty & Anr vs Hemendra Barooah Benevolent And Family ... on 21 January, 2016
Author: Harish Tandon
Bench: Harish Tandon
ORDER SHEET
GA No.1578 of 2014
CS No.175 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHARMILA SHETTY & ANR.
Versus
HEMENDRA BAROOAH BENEVOLENT AND FAMILY TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date : 21st January, 2016.
Appearance:
Mr. D.N. Sharma, Adv.
Mr. S. Ghosh, Adv.
The Court :-Pursuant to the leave granted to the
respondents supplementary affidavit is filed today. Let the same
be kept on record.
Learned Advocate for the plaintiff prays for an opportunity to file counter affidavit. Let such counter affidavit be filed within two weeks from date.
Let the matter appear after two weeks under the same heading in the supplementary list.
(HARISH TANDON, J.) nm