SRI BHASKAR ADITYA Vs. SRI TARUN KUMAR SARKAR

JUDGEMENT

(1.) This is an application for recalling/modifying/vacating of the orders dated 27th June, 2000 and 5th of July, 2000. This aforesaid prayer was made in addition to leave to add the applicants as party respondents in the proceeding.

(2.) The application was made with a supporting affidavit of one Sri Sunil Kumar Sarkar. According to him, this application is made on his behalf as well on behalf of one Srimati Minati Majumdar and Srimati Rina Roye as their constituted Attorney. However, no copy of the power of Attorney has been annexed to the petition or poduced before this Court. Therefore, the competency of Sri Sarkar to appear on their behalf is under challenge.

(3.) According to him, the aforesaid persons are separately holding 2/30th share in the property in question. A partition suit was instituted by various parties including Applicants No. 1 and 2 herein (on whose behalf said Sri Sunil Kumar Sarkar is representing) in the appropriate Court of Civil Judge, Senior Division, Barasat, Calcutta-700 080. The deponent is one of the defendants therein alongwith one Sri Bhaskar Aditya, Proprietor of M/s. Aditya Propriety and Developer, 182, Jessore Road, Calcutta-700 074.