Calcutta High Court
Hanuman Prasad Agarwal @ Hanuman Prosad ... vs Satyanarain Agarwal on 16 September, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
G.A. No. 3038 of 2015
With
P.L.A. No. 64 of 2015
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IN THE GOODS OF:
HANUMAN PRASAD AGARWAL @ HANUMAN PROSAD AGARWAL
And
SATYANARAIN AGARWAL
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date: 16th September, 2015.
Appearance:
Mr. Sakya Sen, Adv.
Mr. R. Bhattacharya, Adv.
Mr. N. Bhattacharya, Adv.
U. Mallick, Adv.
P. Basu, Adv.
... for the applicant Ms. Dipika Basu, Adv.
... for the executor The Court: Sufficient causes shown for not being able to file the affidavit in support of the caveat. The time to file affidavit in support of caveat is extended till 15th October, 2015. The aforesaid direction is peremptory. Since no affidavit-in-opposition is filed, allegations made in the petition are deemed to have been denied.
This application is accordingly dismissed. However, there shall no order as to costs.
(SOUMEN SEN, J.) sg2