Calcutta High Court (Appellete Side)
Paromita Dutta & Anr vs Gazebo Conclave (P) Ltd. & Ors on 3 February, 2026
03.2.2026
Ct. no. 9
SL. 29
Samarpita
FMA 613 of 2025
with
CAN 1 of 2025, CAN 2 of 2025
Paromita Dutta & Anr.
VS
Gazebo Conclave (P) Ltd. & ors.
Mr. Chayan Gupta,
Mr. Uday Sharma (Through Virtual Mode)
... for the Appellants
Mr. Rajesh Singh
.... For the Respondent No. 2
1. Learned advocates for the parties are present.
2. Heard learned advocates. As Mr. Gupta, learned advocate for the appellants, intends to move this application CAN 1 of 2025 under Order 41 Rule 27 of the Code of Civil Procedure let the said application be made a part of the supplementary paper book.
3. Mr. Singh, learned advocate for the respondent no. 2/Insurance Company may file an affidavit to the said application. Upon receiving the copy of the said opposition the same should be incorporated in the supplementary paper book.
4. Let this matter appear under the heading "To Be Mentioned" on 18.2.2026.
5. The affidavits must be filed in the meantime.
(Biswaroop Chowdhury, J.)