Jayanta Lall Seal vs Trust Estate Mutty Lall Seal
2025 Latest Caselaw 897 Cal/2

Calcutta High Court

Jayanta Lall Seal vs Trust Estate Mutty Lall Seal on 16 January, 2025

OD-1

                              ORDER SHEET

                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                                ATA/4/2023

                         JAYANTA LALL SEAL
                                 VS
                    TRUST ESTATE MUTTY LALL SEAL




BEFORE: The Hon'ble JUSTICE KRISHNA RAO
Date : January 16, 2025.

                                                                    Appearance:
                                                      Mr. Debmalya Ghosal, Adv.
                                             Mr. Deepranjan Mukhopadhyay, Adv.
                                                            Mr. Arnab Dutt, Adv.
                                                          Mr. Indra Prasad, Adv.
                                                                  ... for plaintiff.

                                                         Mr, Sandip Ghose, Adv.
                                                         Mr. Sudarson Roy, Adv.
                                                       Mr. Debayan Ghosh, Adv.
                                                             Mr. Aziz Amim, Adv.
                                                    Mr. Diptarka Majumder, Adv.
                                                              ...for the defendant

       The Court: Mr. Debmalya Ghosal, learned Counsel is appearing for

the plaintiff.

       Mr. Sandip Ghose, learned Counsel, is appearing for the defendant.

       Counsel for the petitioner has brought to the notice of this Court to

the order passed by the Appellate Court in APOT/299/2024 in GA/1/2024

with ATA/3/2023 dated 18th September, 2024 wherein the Appellate Court

has modified the judgment passed by this Court dated 12th July, 2024 by

directing the application in ATA/4/2023 be kept pending and the decision

of the Board shall be placed before this Court for consideration and after

hearing learned counsel for the parties this Court can disposed of the

application filed by the petitioner being ATA/4/2023.
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      Counsel for the respondent submits that he is having resolution of

the meeting and if this Court gives liberty, he will submit the resolution of

the meeting dated 9th August, 2024.

In view of the submission made by the counsel for the respondent,

respondent is granted liberty to file the resolution dated 9 th August, 2024

by way supplementary affidavit within a week from date after serving the

copy to the petitioner.

The respondent is directed to supply the supplementary affidavit to

the learned Counsel for the petitioner within a week from date and the

petitioner is at liberty to take exception to the supplementary affidavit, if

required.

Let the matter appear on 6th February, 2025 under the heading

"Orders".

(KRISHNA RAO, J.)

DB