Suka Jagannath Rao vs Smt. Rina Dey
2021 Latest Caselaw 1813 Cal

09.03.2021
Ct. No.9
S/L No.1&2
 KS

                                      R.V.W. 107 of 2020
                                            With
                                     IA No. CAN 1 of 2021
                                             +
                                     IA No. CAN 2 of 2021

                                      Suka Jagannath Rao
                                             -Vs.-
                                        Smt. Rina Dey
                                             With
                                    S.A. 135 of 2017 (Not Found)
                                             With
              IA No. CAN 3 of 2015 (Old No. CAN 7699 of 2015)[Not Found]
                                                 +
              IA No. CAN 6 of 2017 (Old No. CAN 2545 of 2017)[Not Found]

                                     (Via Video Conference)



                                Mr. Haradhan Banerjee
                                Mr. Amitava Pain
                                Mr. Subhrangshu Dutta
                                         .....For the Appellant (S.A. 135 of 2017)
                                Mr. Haradhan Banerjee
                                Mr. Amitava Pain
                                Mr. Subhrangshu Dutta
                                         .....For the O.P. (R.V.W. 107 of 2020)
                                Ms. Baisali Ghoshal
                                       .....For the Appellant (R.V.W. 107 of 2020)
                                Ms. Baisali Ghoshal
                                      .....For the Respondent (S.A. 135 of 2017)

Ms. Baisali Ghoshal, learned advocate appearing for

the review petitioner files written instruction from his client,

Suka Jagannath Rao and submits that the review petitioner is

not willing to proceed with the matter. The written instruction

be kept on record.

Having heard learned advocates for both the parties, it

would appear from the report of Additional Stamp Reporters

dated 08.01.2021, regarding the sufficiency of the C.F.S.

would be furnished on receipt of the certified copy of the

judgment.

Since, the review petitioner is not pressing the review

application and submits for withdrawal of the case, the

review application being, R.V.W. 107 of 2020 and all other

connected applications being, IA No. CAN 1 of 2021 and IA

No. CAN 2 of 2021 are allowed to be withdrawn and treated

as dismissed for non-prosecution.

(Shivakant Prasad, J.)