Calcutta High Court
Narendra Kumar Berlia & Ors vs Om Prakash Berlia & Ors on 8 July, 2009
Author: Patherya
Bench: Patherya
GA No. 1778 of 2009
CS NO.12 OF 2009
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
NARENDRA KUMAR BERLIA & ORS. Plaintiff/Petitioner/Applicant
Versus
OM PRAKASH BERLIA & ORS. Defendant/Respondent
BEFORE:
The Hon'ble JUSTICE PATHERYA Date : 8th July, 2009.
MR.S.MUKHERJEE,ADVOCATE FOR THE PLAINTIFFS MR.TILAK BOSE,ADVOCATE FOR THE RESPONDENTS The Court : Pursuant to the advertisements published in "The Indian Express" Mumbai Edition on 11th April, 2009, this application has been filed for being added as a party. The plaintiffs have no objection to addition of the applicant as the party. Accordingly, the applicant be added as a party and the amendments be carried out within a week from the date of receipt of this order.
With the aforesaid direction, this application is disposed of.
As no affidavit-in-opposition has been filed, the allegations contained in the petition are not admitted.
In view of the order passed this day, the plaintiffs are directed to serve copy of this application upon the added respondent.
All parties concerned are to act on a xerox signed copy of this order on the usual undertakings.
( PATHERYA, J.) S.Bhattacharyya Assistant Registrar(C.R.)