Smt. Tani Biswaas And Anr vs Smt. Lila Mukul Biswas And Ors
2021 Latest Caselaw 191 Cal/2

OD-3

                    IN THE HIGH COURT AT CALCUTTA

                    Civil Appellate Jurisdiction

                             ORIGINAL SIDE




                              APOT/7/2021
                           WITH CS/227/1974
                            IA NO:GA/1/2021
                      SMT. TANI BISWAAS AND ANR.
                                  VS.
                   SMT. LILA MUKUL BISWAS AND ORS.
                                  ............

BEFORE:

    The Hon'ble    JUSTICE I. P. MUKERJI
          AND
    The Hon'ble    JUSTICE MD. NIZAMUDDIN
    Date : 23rd    February, 2021.
     [VIA VIDEO    CONFERENCE]

Mr. Mainak Bose, Mr. M. Dutta, Mr. S. Rudra, Advs...for appellants.

Mr. S. N. Mitra, Sr. Adv., Mr. R. Dutta, Mr. Sayantan Bose, Advs...for respondents.

The Court : This appeal from a judgment and decree dated

20th January, 2021 of a learned single judge of this Court, is

formally admitted.

The appeal has to be heard out.

As all the parties are represented by learned counsel we

dispense with issuance and service of the notice of appeal.

All other formalities are also dispensed with.

As suggested by Mr. Mitra, learned senior counsel

appearing for the respondent no.7, we direct his advocate on

record to prepare an informal paper book and file the same in

this Court by 9th March, 2021, serving a copy thereof on each

of the contesting parties, on usual terms at least three days

before the date of hearing of the appeal.

The application, GA/1/2021 is disposed of.

Mr. Mitra assures the Court that his client will not take

any further step in execution without informing the Court and

the appellants.

List the appeal for hearing on 15th March, 2021 fairly at

the top.

(I. P. MUKERJI, J.)

( MD. NIZAMUDDIN, J. ) pkd.