Calcutta High Court
Smt.Shakuntala Pandiya & Anr vs Russel Estate Corporation on 26 November, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.3772 of 2007
With
CS No.128 of 1982
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SMT.SHAKUNTALA PANDIYA & ANR.
Versus
RUSSEL ESTATE CORPORATION
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 26th November, 2013.
The Court : The suit was filed in the year 1982. The parties, however, are yet to disclose their documents. There shall be an order for discovery and inspection of documents by both the parties within a period of two weeks from date and shall file affidavit of documents within a week thereafter. The plaintiff shall prepare and filed the Judge's Brief of Documents on or before the returnable date.
Let the suit appear under the heading "For Hearing (Old Suit)" in the monthly list of January, 2014.
It is made clear that no further extension shall be given to either of the parties if they fail to comply with direction, the consequence of law shall follow.
The parties are directed to come ready with the suggested issues on the returnable date the matter is taken up for hearing.
This suit shall appear along with GA No.3772 of 2013. All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) B.Pal