Gita Nayek vs State Of West Bengal & Ors
2021 Latest Caselaw 2768 Cal

12.04.2021
 Mithun
 Sl. No.01.
    D/L.
 Ct.No.30.

                        IA No.CAN/1/2020, CAN/2/2020, CAN/3/2020
                                             in
                                        RVW/85/2020
                                         Gita Nayek
                                             Vs.
                                State of West Bengal & Ors.
                                             With
                          IA No: CAN/1/2012 (Old No: CAN/7550/2012),
                             CAN/2/2014 ( Old No.CAN/6093/2014)
                                              in
                                       FMA/1205/2012

                                Durga Pada Karmakar & Ors.
                                           Vs.
                                     Gita Nayek & Anr.

              Mr.Pratip Mukherjee, Adv.
                                                            ... for the petitioner.

              Mr.Kushal Chatterjee, Adv.
                                                           ...for the respondent.

The learned Advocvate for the petitioner has prayed for

adjournment for a period of fortnight on the ground that the

Advocate-on-record is suffering from COVID-19.

It is submitted by Mr. Kushal Chatterjee, learned Advocate

for the opposite party that the petitioner has made an averment

in her application under Section 5 of the Limitation Act that the

petitioner came to know about the judgment passed by this

Court in F>M.A.1205 of 2012 only where the private opposite

party was taking step for letting out the suit property.

Mr.Chatterjee want to file an affidavit-in-opposition

converting the said factual aspect.

Therefore, the private opposite party is at liberty to file the

affidavit-in-opposition by 20th April, 2021 and serve a copy of

the same to the learned Advocate for the petitioner.

The petitioner is at liberty to file affidavit-in-reply before

the date of hearing of the instant application.

Matter be listed on 27.04.2021.

(Bibek Chaudhuri, J)