Rajeev Swaika vs Suneel Swaika And Ors
2022 Latest Caselaw 2744 Cal/2

OD 1

                              ORDER SHEET
                               EC/494/2019
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                               RAJEEV SWAIKA
                                    VS
                           SUNEEL SWAIKA AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF
  Date: 15th November, 2022.



                                                                          Appearance:
                                                          Mr. Jishnu Chowdhury, Adv.
                                                              Mr. Shaunak Mitra, Adv.
                                                                    ...for the petitioner

                                                     Mr. Dhirendra Nath Sharma, Adv.
                                                               Mr. Paritosh Sinha, Adv.
                                                         Mr. Saubhik Chowdhury, Adv.
                                                              Mr. Tirthankar Das, Adv.
                                               ...for the respondents/judgment-debtors

The Court: Till date neither the affidavit-in-opposition nor the reply has

been filed in Court. Parties pray for extension of time to file the same.

Accordingly, let affidavit-in-opposition be filed within a period of three weeks

from date; reply thereto, if any, within one week thereafter.

Counsel appearing on behalf of the respondents seeks time to file a

supplementary affidavit in this matter. The supplementary affidavit be filed

along with the main affidavit within three weeks and reply to the same, if any, be

filed within one week thereafter.

Let this matter appear four weeks hence.

(SHEKHAR B. SARAF, J.) B.Pal