Calcutta High Court
Malvika Foundation & Ors vs Eiilm Foundation & Ors on 21 November, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-10
CS No. 251 of 2013
GA No. 2176 of 2013
GA No. 3063 of 2013
GA No. 3536 of 2013
GA No. 52 of 2014
GA No. 2479 of 2014
GA No. 3807 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MALVIKA FOUNDATION & ORS.
Versus
EIILM FOUNDATION & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : November 21, 2016.
Mr. Surojit Nath Mitra, Sr. Adv. Mr. Arindam Mukherjee, Adv.
Mr. Mainak Bose, Adv.
Mr. Deepak Jain, Adv.
...for the plaintiffs Mr. Debjyoti Dutta, Adv.
Mr. Ganesh P. Shaw, Adv.
...for defendant nos. 1,4 & 5 Mr. R.L. Mitra, Adv.
...for defendant no.6 Mr. Nirmalya Dasgupta, Ms. Priyanka Dhar, Advs.
... defendant no. 7 Mr. Hiranmay Bhattacharya, Adv. Mr. Paritosh Sinha, Adv.
Mr. Arindam Mandal, Adv.
... State The Court : The time for the State to file its affidavit is extended by a week from date; reply thereto, if any, may be filed within four days thereafter. The matter will appear as an adjourned motion in the monthly list of December, 2016.
2The report of the plaintiffs' nominee on the three-member committee appointed by Court is filed today. Copies of similar reports of the other members of the committee have already been filed. Such reports should immediately be exchanged and copies of all reports made over to Advocate for the State in course of the day.
(SANJIB BANERJEE, J.) sg.