Kalpana Shaw & Ors vs Bratin Shaw
2023 Latest Caselaw 1544 Cal

                                                    FA 263 of 2014
Item-14.                                         [CAN 12103 of 2019]
           01-03-2023
                                                 [CAN 12104 of 2019]
  sg                                             [CAN 12105 of 2019]
             Ct. 8
                                                   CAN 14 of 2023


                                             Kalpana Shaw & Ors.
                                                      Versus
                                                   Bratin Shaw

                               Mr. Basab Shaw
                                                      ... appellant no.1(c)-in-person

                               Mr. Souradipta Banerjee, Adv.
                               Ms. Deblina Chatterjee, Adv.
                                                            ...for the respondent

Mr. Basab Shaw, the appellant no.1(c), appearing in person

has submitted that he has been served with the photostat copies of

the judgment of Justice Costello dated 24th July, 1931 passed in

Partition Suit No. 436 of 1929 and the order dated 27 th July, 1935

passed in Suit No. 1378 of 1929 in Court today. Accordingly, he is

unable to make any submission on the said two documents today.

We directed filing of the said documents in exercise of our

power under Order 41 Rule 27(1)(b) of the Code of Civil Procedure

in order to enable the Court to pronounce judgment on the issues

raised by the parties.

Mr. Shaw may file affidavit in rebuttal on or before 15 th

March, 2023 upon prior service to Mr. Souradipta Banerjee, learned

Counsel appearing on behalf of the respondent.

The matter stands adjourned till 22nd March, 2023.

The matter is adjourned only for the aforesaid purpose.

                             (Uday Kumar, J.)                            (Soumen Sen, J.)