CO/1045/2020
2022 Latest Caselaw 2824 Cal

Dl.    May 13,
1 to    2022
6.
                                       C.O. 1045 of 2020
                                             With
                                       C.O. 1745 of 2016
                                             With
                                       C.O. 2015 of 2015
                                             With
                                       C.O. 2037 of 2015
                                             With
                                       C.O. 3423 of 2016
                                             With
                                       C.O. 3424 of 2016

Mr. Surya Prosad Chattopadhyay, Mr. Arjun Samanta, Mr. Ankit Chatterjee, ...for the petitioners in C.O. 3423 and 3424 of 2016.

Mr. N. Dhali, ...for the petitioner in C.O. 1745 of 2016.

Mr. Sounak Bhattacharya, ...for the petitioners in other matters.

Mr. Partha Sarathi Bhattacharya, Mr. Arunava Maity, Mr. Raju Bhattacharya, ...for the opposite parties no. 1 and 2 in C.O. 1745 of 2016.

Mr. Partha Pratim Roy, ...for the opposite party in C.O. 2015 of 2015 and C.O. 3423 and 3424 of 2016.

The learned advocate appearing on behalf of the

petitioner in C.O. 1745 of 2016 submits that during the pendency of

the reference, the parties have settled their disputes out of Court and

the preemptor has purchased the suit property.

As such, C.O. 1745 of 2016 is detagged from the list of

the assigned matters and stands disposed off as withdrawn.

In respect of other matters, the parties were directed to

file their Law Notes along with the judgments to be relied upon

within three weeks from April 13, 2022. The parties are not

prepared with their Law Notes.

The time to file the Law Notes along with the relevant

judgments shall be filed on or before July 8, 2022, when the matter

shall be listed under the same heading at 1-00 p.m.

( Soumen Sen, J. )

dns ( Ravi Krishan Kapur, J. )