Calcutta High Court
Rumi Sein And Another vs Sanjay Sureka & Others on 5 April, 2011
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
GA No. 778 of 2011
CS No. 41 of 2011
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
RUMI SEIN AND ANOTHER
Versus
SANJAY SUREKA & OTHERS
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : 5th April, 2011.
Appearance:
Mr. P. K. Das, Sr. Adv.
Mr. Ajay Krishna Chatterjee, Sr. Adv.
Mr. Ahin Chowdhury, Sr. Adv.
The Court : The defendants are permitted time till April 11, 2011 to file supplementary affidavits to incorporate certain matters that they claim had not been referred to in their affidavits-in- opposition. The plaintiff will use an affidavit-in-reply to the oppositions already filed and to the supplementary affidavits now to be filed. Such reply will be filed before the matter is taken up on April 20, 2011.2
Urgent certified photocopies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(SANJIB BANERJEE, J.) bp.
A.R(C.R)