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Calcutta High Court

Babita Khaitan vs Makhan Lall Saraff And Ors on 13 September, 2022

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

                              ORDER SHEET

OD-15,16,17 & 18


                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                          IA NO.GA 1 OF 2021
                                  IN
                           CS NO.30 OF 2021
                          IN THE MATTER OF:
                            BABITA KHAITAN
                                  VS
                      MAKHAN LALL SARAFF AND ORS.

                          IA NO.GA 2 OF 2021
                                  IN
                           CS NO.30 OF 2021
                          IN THE MATTER OF:
                            BABITA KHAITAN
                                  VS
                      MAKHAN LALL SARAFF AND ORS.


                          IA NO.GA 3 OF 2021
                                  IN
                           CS NO.30 OF 2021
                          IN THE MATTER OF:
                            BABITA KHAITAN
                                  VS
                      MAKHAN LALL SARAFF AND ORS.

                          IA NO.GA 5 OF 2021
                                  IN
                           CS NO.30 OF 2021
                          IN THE MATTER OF:
                            BABITA KHAITAN
                                  VS
                      MAKHAN LALL SARAFF AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 13th September, 2022 Appearance:

Mr.Jishnu Saha, Sr. Adv.
Ms. Swati Kedia, Adv.
Mr. Ishaan Saha, Adv.
For plaintiff Mr. A.P.Agarwalla, Adv.
For defendant nos.1 to 7 Mr. Kuldip Mallik, Adv.
2
Mr. A.K.Upadhyay, Adv.
Mr. Diptomoy Talukder, Adv.
For defendant nos. 22,27,28,29 and 30 Mr. Debangshu Dinda, Adv.
Defendant nos.43,44,45,54 and 55 Ms. Noelle Banerjee, Adv.
Mr. Dipok Dey, Adv.
Mr. Dipanjan Dey, Adv.
For defendant nos.57,58 & 59 Re: GA 1 of 2021 The Court : This is an application filed by the plaintiff, inter alia, for injunction.
Affidavits in this application are complete. Since this Bench will not be available on and from 19th September, 2022, the application cannot be finally heard and disposed of prior to the vacation.
In the aforesaid facts and circumstances, the interim order which is to expire on 15th September, 2022 is extended till 30th November, 2022.
Let this matter appear in the list on 7th November, 2022 under the heading "Adjourned Motion".
Re: GA 2 of 2021, GA 3 of 2021 Let GA 2 of 2021 and GA 3 of 2021 appear in the list under the heading "Adjourned Motion" on 7th November, 2022 along with GA 1 of 2021.
Re: GA 5 of 2021 This is an application by the plaintiff for extension of the interim order. Since the interim order is extended till 30th November, 2022, GA 5 of 2021 is disposed of.
(ARINDAM MUKHERJEE, J.) sb.