Sri Somesh Ch. Bhattacharyya vs Prosun Kumar Bhattacharyya And ...
2023 Latest Caselaw 47 Cal/2

OD-1
                               EC/171/2014
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE



                      SRI SOMESH CH. BHATTACHARYYA
                                   VS
                  PROSUN KUMAR BHATTACHARYYA AND ORS.




BEFORE:
The Hon'ble JUSTICE BIBHAS RANJAN DE
Date : 5th January, 2023.


                                                                                 Appearance:
                                                                   Mr. Pratik Bhattacharya
                                                                    ... in person def no.1(b).
                                                       Mr. Deep Narayan Mukherjee, Adv.
                                                                      Mr. Subrata Das, Adv.
                                                                Mr. Debayan Ghosh, Adv.
                                                                    ... for the decree holder.
                                                                   Mr. Swaraj Shaw, Adv.
                                                                            .....for def no.1(c).
                                                                Mr. Shaunak Ghosh, Adv.
                                                                          Mr. J. Mandal, Adv.
                                                                ... for def nos. 2(a), (b), (c).
                                                              Mrs. Chama Mookerji, Adv.
                                                               Mr. Anujit Mookherji, Adv.
                                                                 ... for respondent no.1(a).

The Court:- Heard both the learned Advocate appearing on behalf of the

parties to this execution case. Hearing of the case is concluded.

One letter alongwith annexed 3 pages tentative reply filed on behalf of the

defendant no. 1b in Court today be taken on record.

Notes of Argument filed on behalf of the defendant no. 2(a), 2(b), and 2(c) is

also taken on record. That a part on behalf of the defendant no. 1(b) one short

Notes of Argument alongwith list of dates also filed. Notes of Submission has

been filed by defendant no. 1(b).

Written Notes of Submission filed on behalf of the plaintiff/ decree-holder

is taken on record.

It is submitted on behalf of the defendant no. 1(b) that he has sent a copy

of the letter and the reply through e-mail but hard copy has not been received by

the plaintiff/ decree-holder.

It is submitted on behalf of the defendant no. 1(b) who is appearing

personally that the matter was heard earlier on two days and plaintiff has

concluded his argument but the matter was appearing in the list under the

heading of hearing instead of further hearing, presumably due to absence of that

order to that effect.

Judgment is reserved.

(BIBHAS RANJAN DE, J.)

SK