Sri Gosai Das vs Swapan Kumar Das
2021 Latest Caselaw 4417 Cal

26.08.2021 (S/L-06) Ct.-18 (Susanta)

(Via Video Conference)

C.O. 964 of 2020

Sri Gosai Das

-Vs-

Swapan Kumar Das

Mr. Tarak Nath Haldar, ..... For the Opposite Party.

None appears on behalf of the petitioner

either virtually or physically on call.

Mr. Tarak Nath Haldar, learned advocate

appears on behalf of the Caveator/opposite party

and submits that the order under challenge is

arising out of Title Appeal No. 42 of 2019 which

since has already been dismissed by the

judgment and order dated March 3, 2020, the

revisional application has become infructuous.

He files photocopy of the said judgment of

the Appeal Court below which is taken on record.

In view of such development, the revisional

application being C.O. 964 of 2020 is dismissed

as infructuous without any order as to costs.

Urgent photostat certified copy of this order,

if applied for, be supplied to the parties subject

to compliance with all requisite formalities.

(Biswajit Basu, J.)