Smt Bijaya Nundy And Ors vs Sri Prosanto Nundy & Ors
2024 Latest Caselaw 1592 Cal/2

Calcutta High Court

Smt Bijaya Nundy And Ors vs Sri Prosanto Nundy & Ors on 1 May, 2024

OD-8
                                ORDER SHEET

                               CS/91/2013
                  IA No. GA/2/2013 (Old No.GA3408/2013)

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                       SMT BIJAYA NUNDY AND ORS.
                                  -VS-
                       SRI PROSANTO NUNDY & ORS.


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO

Date : May 1, 2024.

The Court: The matter is listed as "To Be Mentioned" on receipt of

the office report from the Master in Charge and Official Referee of the Original

Side dated 24th April, 2024.

This Court has disposed of the suit by a judgment dated 29th

November, 2023 wherein it was directed that the proposed plan for partition

being Annexure - 'L' in the Commissioner's Report and the deed of

conveyance dated 5th August, 2023 be made as part of the decree.

The department has submitted report stating the fact that the

department is facing difficulties for engrossing the decree as the Annexure -

'L' which is the Commissioner's report and the deed of conveyance dated 5th

August, 2023 are volumnious and will take sufficient quantity of time for

completion and to make the same as part of the decree and prayed for leave to

attach the said document by making the copy of the said document as part of

the decree.

Considered the report submitted by the office.

The report which is to be treated as part of the decree is

voluminious, the department is directed to make xerox copy of the said

document duly attested by the concerned officer and to make the same as

part of the decree but is made clear that the said practice shall not be treated

as precedent in future.

(KRISHNA RAO, J.)

RS