- (1.) The plaintiff no.1 appears in person on video conferencing. The added defendant no.3 is represented by Mr. Megnath Datta, Advocate via video conferencing.
(2.) It is the allegation of the appearing plaintiff that the principal property involved in this partition and administration suit is under serious threat and trespassers are seeking to enter upon the same. Such position is denied on behalf of the appearing defendant. A Receiver had previously been appointed but it appears from an order dated August 5, 2019 that there may not be any Receiver over and in respect of the property at the moment. Given the present situation, there is no question of immediately appointing any Receiver before any degree of normalcy returns.
(3.) The appearing plaintiff complains of threat and distress but she has not been able to narrate any recent incident of any nature with any particulars.;