Calcutta High Court
Priyamvada Devi Birla (Dec)-And-Harsh ... vs Arvind Kumar Newar & Ors on 27 August, 2018
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
OD-1
ORDER SHEET
GA 1424 OF 2018
WITH
TS 6 OF 2004
IN THE HIGH COURT AT CALCUTTA
Testamentary and Intestate Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF :
PRIYAMVADA DEVI BIRLA (DEC)-AND-HARSH VARDHAN LODHA & ORS.
Versus
ARVIND KUMAR NEWAR & ORS.
BEFORE:
The Hon'ble JUSTICE SAHIDULLAH MUNSHI
Date : 27th August, 2018.
Appearance:
Mr. Anindya Mitra, Sr. Advocate
Mr. A. Mitra, Sr. Advocate
M4r. R. sharma, Advocate
Mrs. M. Bhutia, Advocate
Mr. S. R. Chowdhury, Advocate
Mrs. V. Meharia, Advocate
Mr. P. Mukhopadhyay, Advocate
...for respondent Nos. 1(d) & 1 (c)
Mr. H. Mitra, Sr. Advocate Mr. S. Ghosh, Advocate Mr. D. Sen Advocate Mr. M. Seal, Advocate ...for respondent Nos. 1(d) & 2 Mr. K. Chowdhury, Advocate Mr. V. Pandey, Advocate ....for respondent Nos. 3(a) The Court : Since it has already been pointed out in my order dated 12th July, 2018 that identical issue is pending before the Hon'ble Division Bench, Judicial Propriety demands that the Single Bench, in order to avoid conflicting decision should refrain from taking up this G.A. 1424 of 2018 before the disposal of the matter pending before the Hon'ble Division Bench.
Accordingly, this G.A. 1424 of 2018 is adjourned for a period of four weeks.
(SAHIDULLAH MUNSHI, J.) S.Bag