AJAY KUMAR KAJARIA Vs. BIJAY KUMAR KAJARIA

JUDGEMENT

(1.) THIS application being GA No. 908 of 2009 has been taken out by Mr. Chatterjee's clients being the plaintiffs. At one point of time, there had been an interim order operating in favour of the plaintiffs. There were considerable developments in the matter in various forums and now Mr. S. N. Mookherjee on instructions informs me that there is no interim order operating at present. In that view of the matter, this application can be disposed of even without any interim order.

(2.) THE application for vacating the interim order being GA No. 1079 of 2009 in true sense has now become infructuous, but I will not allow it to be rendered infructuous. Rather I will treat the same as affidavit in opposition to the application taken out by the plaintiffs. Mr. Chatterjee's clients will file affidavit dealing with the allegations/averments contained in the application for vacating the interim order on or before the next adjourned date and the same will be treated as affidavit in reply. The matter is adjourned for a fortnight. All concerned are to act on a xeroxed signed copy of this order to be supplied to the parties on the usual undertakings.