Amarendra Nath Dhar And Ors vs Happy Homes And Hotels Pvt. Ltd
2021 Latest Caselaw 1637 Cal/2

                                ORDER SHEET
OD-6

                              IA NO: GA 1 OF 2021
                              IA NO: GA NO.2 OF 2021
                               APOT 145 OF 2021
                                      WITH
                              C.S. NO.867 OF 1990
                       IN THE HIGH COURT AT CALCUTTA
                        CIVIL APPELLATE JURISDICTION
                                 ORIGINAL SIDE


                     AMARENDRA NATH DHAR AND ORS.
                                  VS.
                    HAPPY HOMES AND HOTELS PVT. LTD.

BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
The Hon'ble JUSTICE ANIRUDDHA ROY
 Date : 16th December, 2021

                                                        Appearance:
                                                     Mr.Farhan Ghaffar, Adv.
                                                    Mr.Abhishek Gupta, Adv.
                                                   Ms. Bristi Chowdhury, Adv.
                                                                For appellants
                                                       Mr. Kuldip Mallik, Adv.
                                                               For respondent

The Court : There is no scope of any interim order. In fact none is prayed

for. The impugned judgment and order dated 9th July, 2021 holds that the suit

has abated as against the deceased appellants. The intervenor's application

has been dismissed.

Let affidavits be exchanged in each of the applications according to the

following direction.

Affidavit-in-opposition by 7th January, 2022. Affidavit-in-reply by 17th

January, 2022. List the appeal (APOT 145 of 2021) and the connected

applications (IA NO: GA 1 of 2021 and IA NO: GA 2 of 2021) on 20th January,

2022.

(I. P. MUKERJI, J)

(ANIRUDDHA ROY , J) sb.