Calcutta High Court
Ashok Kumar Gupta vs Ishwar Chand Gupta And Ors on 19 March, 2025
OD-115 with 116
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
CS/166/2024
IA NO: GA/2/2024
ASHOK KUMAR GUPTA
VS
ISHWAR CHAND GUPTA AND ORS
WITH
EOPLA/1/2025
IN THE GOODS OF: GYAN DEVI GUPTA (DEC)
BEFORE:
The Hon'ble JUSTICE KRISHNA RAO
Date : 19th March, 2025.
Appearance:
Mr. Nirmalya Dasgupta, Adv.
Mr. R.L. Mitra, Adv.
Ms. Priyanka Dhar, Adv.
...for the plaintiff in CS/166/2024
Re: CS/166/2024
1.Mr. Nirmalya Dasgupta, learned Advocate, is appearing for the plaintiff.
2. The plaintiff has filed the present application for amendment in the plaint.
3. Counsel for the plaintiff submitted that at the time of stitching the plaint and the proposed amended plaint, some wrong pagination has been made and the plaintiff prays for leave to correct the said pagination.
4. Accordingly, leave is granted to the plaintiff to correct the pagination of the proposed amendment within a week from date. 2
5. After the pagination is corrected, let the matter appear on 27th March, 2025 as "New Motion".
Re: EOPLA/1/2025
1. By an order dated 28th February, 2025 this Court has directed the plaintiff of EOPLA/1/2025 to file the original Will by way of supplementary affidavit and if it is not available, to disclose what steps have been taken by the plaintiff in EOPLA/1/2025, but neither any supplementary affidavit is filed nor any affidavit is filed disclosing what steps has been taken by the plaintiff EOPLA/1/2025.
2. For the interest of justice, the case is adjourned.
3. Let the matter appear on 27th March, 2025 as "New Motion".
(KRISHNA RAO, J.) gb.