Calcutta High Court
Sm.Pramila Devi Shaw & Anr vs Smt. Gita Devi Rathi & Ors on 29 April, 2011
Author: Maharaj Sinha
Bench: Maharaj Sinha
Order Sheet
CS No. 187 of 2000
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
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SM.PRAMILA DEVI SHAW & ANR.
Versus SMT. GITA DEVI RATHI & ORS.
BEFORE:
The Hon'ble JUSTICE MAHARAJ SINHA Date: 29 April 2011.
Appearance:
Ms. A. Sikdar, Advocate Mr. L. R. Mondal, Advocate After hearing the submissions of Mr. Mondal, learned advocate appearing for the defendant 1(d), the time to file the written statement by the said defendant is peremptorily extended till Monday next, i.e. 2 May 2011. A copy of the written statement is accepted by the learned counsel appearing on behalf of the plaintiffs in Court today since the written statement is otherwise ready to be filed.
The defendant 1(d), however, hands over the assessed costs of Rs. 3,400/- to the learned advocate on record of the plaintiffs and the learned advocate of the plaintiffs accepts the same. If, however, the written statement is not filed by Monday as ordered, the plaintiffs will be at liberty to proceed against the 2 defendant 1(d) treating the suit as uncontested or undefended as far as the said defendant is concerned.
If the written statement is filed by Monday, as ordered, the suit will not appear as an "undefended suit" thereafter.
Liberty to mention for early hearing of the suit. Department and all parties concerned are to act on a xeroxed signed copy of this order to be given on the usual undertakings.
(MAHARAJ SINHA, J.) S. Kumar A.R.(C.R.)