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 IN THE SUPREME COURT OF INDIA     CIVIL APPELLATE JURISDICTION

I.A.NO......

 IN    

        CIVIL  APPEAL No.1505   OF  2003                    

   STATE OF WEST BENGAL                                     

...   Appellant(s)

                     Versus    

ANIL NASKAR ...  Respondent(s)   

O R D E R

A minor controversy has arisen with regard to the filing of a fresh vakalatnama  

on behalf of the West Bengal Housing Board by Mr. Bijan Ghosh, learned advocate-

on-record, in the Supreme Court,  since Mr. H.K. Puri had been appearing as such  

advocate-on-record in the matter which has already been disposed of.  However, to put  

an end to the dispute, we exercise our powers under Order 47, Rule 1 of the Supreme  

Court Rules, and allow Mr. Bijan Ghosh to represent the Housing Board.

Civil Appeal No.1505 of 2003, which is on the board today, was finally disposed  

of on 6th November, 2008, along with 59 other matters, with a direction that the West  

Bengal Housing Board would file its written statements before the learned Reference

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Judge within three months from the date of the order.  The West Bengal Housing  

Board was also directed to file all other necessary documents, which were in its power  

and possession, within four weeks from the said date.   Leave was further granted to  

the parties if they wished to adduce any other or further evidences, to do so and in  

respect whereof a list of witnesses was to be filed before the Reference Court within six  

weeks  from date.  The learned Reference Judge was also directed to dispose of the  

matter expeditiously, but not later than 3 months from the date of the receipt of the  

copy of the order.

This application has been made for extension of the time granted by this Court  

for disposal of the Reference, which period had already been extended once before and  

is to expire on 6th May, 2009.

Having heard learned counsel for the parties and having seen the contents of  

the application, we allow the same and extend the time for disposal of the Reference by  

30th June, 2009.  The learned Reference Judge is also directed to allow the Housing  

Board  to  examine  Mr.  Nirupam,  B.,  Valuer,  whose  evidence-in-chief  had  been  

tendered  on  26th March,  2009,  and  such  other  witness  or  witnesses,  as  may  be  

considered relevant by the learned judge.  

The I.A. is disposed of in the above terms.

Let a copy of the order be made available to the parties as quickly as possible.    

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             .......................J.                           (ALTAMAS KABIR)   

              .......................J.                       (DR.MUKUNDAKAM SHARMA)           

New Delhi,      April, 27,  2009.