Calcutta High Court
Sharmila Shetty & Anr vs Hemen Barooah Benevolent & Family Trust ... on 18 November, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA 1578 of 2014
CS 175 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHARMILA SHETTY & ANR.
Versus
HEMEN BAROOAH BENEVOLENT & FAMILY TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 18th November, 2015.
Appearance:
Mr. Pratap Chatterjee, Sr. Adv.
Mr. Jishnu Saha, Sr. Adv.
Mr. Sakya Sen, Adv.
Mr. Ratnanko Banerjee, Sr. Adv.
Mr. D.N. Sharma, Adv.
The Court : During the course of hearing it is submitted on behalf of the
defendants that the defendant no.6, one of the daughters of late Hemendra Prasad
Barooah, was inducted as a trustee after obtaining necessary permission from the
Reserve Bank of India. This fact, however, was not brought on record and included in
the affidavit-in-opposition filed by the respondents.
Leave is given to the respondents to file a supplementary affidavit to bring on record the present constitution of the Board of Trustees of the defendant no.1.
The affidavit shall be filed on or before 2nd December, 2015; reply thereto, if any, be filed on or before 11th December, 2015. The matter shall appear in the monthly list of January, 2016.
(SOUMEN SEN, J.) sp2.