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Smt. Asha Rao vs Sri Ashoke Kumar Bhotika And Ors
2021 Latest Caselaw 1289 Cal/2

Citation : 2021 Latest Caselaw 1289 Cal/2
Judgement Date : 4 October, 2021

Calcutta High Court
Smt. Asha Rao vs Sri Ashoke Kumar Bhotika And Ors on 4 October, 2021
OD-59

                                  ORDER SHEET
                        IN THE HIGH COURT AT CALCUTTA
                                 ORIGINAL SIDE
                              [Via Video Conference]

                                     ALP/6/2020

                              SMT. ASHA RAO
                                  Versus
                    SRI ASHOKE KUMAR BHOTIKA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR
  Date : 4th October, 2021


                                                                           Appearance:
                                                              Mr. Priyankar Saha, Adv.
                                                                Mrs. Sormi Dutta, Adv.
                                                               Ms. Sanjana Basu, Adv.
                                                                     ...for the petitioner

                                                             Mr. Aniruddha Mitra, Adv.
                                                                  Ms. M. Khaitan, Adv.
                                                                 ...for the respondents

The Court:- It is submitted on behalf of the defendant no. 1 that

subsequent to the order dated 1 st October, 2021, the matter has been reserved

for judgment by the Trial Court.

In view of subsequent events which have transpired after the filing of this

application and the diverse order which have been passed in this proceeding,

ALP/6/2020 is disposed of as infructuous.

(RAVI KRISHAN KAPUR, J.) S.Bag

 
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