Smt. Pushpa Devi Mohata & Ors vs Sri Bijoy Kumar Jalan & Ors
2021 Latest Caselaw 3683 Cal

Item No.18,

09.07.2021 C.O. 3517 of 2018 (Via Video Conference)

Smt. Pushpa Devi Mohata & Ors.

Vs.

Sri Bijoy Kumar Jalan & Ors.

Mr. Sanjib Seth, Mr. Amit Singh.

... For the petitioners.

Mr. Arnab Dutt.

....For the opposite parties.

Learned advocate appearing on behalf of the

petitioners submits that the revisional application is

now infructuous.

It appears that the petitioners challenged an

order dated 21st June, 2018 passed by the learned

Civil Judge, Senior Division, 1st Court, Howrah in Title

Appeal No. 71 of 1998. The judgment and decree

dated 30th September, 1999 passed by the learned

Civil Judge, Senior Division, 1st Court, Howrah arising

out of the judgment and decree dated 27th February,

1998 in Title Suit No. 187 of 1994 was decided.

The second appeal being S.A. 211 of 2000 was

preferred challenging the judgments and the decree of

the appeal Court below. Now it is pointed out that the

second appeal has been disposed of and this

revisional application becomes infructuous.

On submission, the revisional application being

C.O. 3517 of 2018 is dismissed as infructuous.

All parties shall act on the server copy of this

order duly downloaded from the official website of this

Court.

(Shivakant Prasad, J.)