Calcutta High Court (Appellete Side)
Akb Sk. Kashem Ali & Ors vs Sk. Liaquat Ali & Anr on 14 June, 2017
Author: Mir Dara Sheko
Bench: Mir Dara Sheko
1 14 14.6.17
C.O. 3994 of 2016 akb Sk. Kashem Ali & Ors.
-Versus-
Sk. Liaquat Ali & Anr.
Mr. P.S. Bose Mr. Anjan Kumar Paul ...For the Petitioners Though none appears on behalf of the opposite party No. 1, Mr. P.S. Bose, learned Senior Advocate, being assisted by Mr. Anjan Kumar Paul, learned Advocate representing the petitioners sought for accommodation since without obtaining certified copy of the documents exhibited before the learned Trial Court, he is not in a position to apprise the Court about the merit of the case of his client.
Mr. Bose also submitted that an application has already been filed in the concerned department for obtaining certified copy of the exhibited documents in the preemption miscellaneous case, being Pre.M.C. 54 of 2006 yesterday.
It is obvious that since all exhibited documents are lying with the record of the preemption miscellaneous case, without leave of this Court, the concerned department would not prepare and hand- over the certified copy of the documents lying with the lower Court records.
Therefore, taking into consideration, as submitted that Mr. Bose is dealing with the case as a changed brief, leave is granted to obtain the certified copy of the documents and the concerned department is permitted to handle the lower Court records with due care and caution in preparing and supplying the xerox certified copy of the exhibited documents only within a period of 15 days to the learned Counsel for the petitioner subject to receipt of proper application with requisite fees.
Let the matter be listed in the monthly combined list of cases for the month of July, 2017 under the same heading.
2( Mir Dara Sheko, J.)