Calcutta High Court
Sharmila Shetty & Anr vs Hemen Barooah Benevolent And Family ... on 10 May, 2016
Author: Harish Tandon
Bench: Harish Tandon
ORDER
GA No.1016 of 2016
CS No.175 of 2014
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHARMILA SHETTY & ANR.
Versus
HEMEN BAROOAH BENEVOLENT AND FAMILY TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE HARISH TANDON
Date : 10th May, 2016.
Appearance:
Mr. D. N. Sharma, Advocate.
Mr. Anunoy Basu, Advocate.
The court:-Time to carry out the correction in terms of the order dated 20th April, 2016 is extended by ten days from date subject to the deposit of costs assessed at Rs.5,000/- with the West Bengal State Legal Services Authority on or before 13th May, 2016. West Bengal State Legal Services Authority shall keep the said amount in an account earmarked for juvenile.
( HARISH TANDON, J. ) nm