Snighdha Chakraborty And Anr vs Mrinmay Chakraborty And Anr
2021 Latest Caselaw 5589 Cal

08.10.2021
 KC(8)
                               F.M.A.T. 558 of 2021
                          Snighdha Chakraborty and Anr.
                                     -versus-
                          Mrinmay Chakraborty and Anr.
                                       With
                                  CAN 1 of 2021
                              (Via Video Conference)


             Mr. Moloy Roy,
             Ms. Sutapa Upadhyay.................For the appellants.

             Mr. Sounak Bhattacharya,
             Mr. Sounak Mandal....................For the respondents.

According to the report of the department, this court has no pecuniary jurisdiction to entertain, try and determine the appeal.

Accordingly, on the prayer of their learned counsel leave is granted to the appellants to withdraw from this appeal and to file a fresh one on the self-same grounds before the competent court.

The registry of this court is directed to return the original certified copy of the judgment and order and/or decree to the advocate-on-record for the appellants upon his furnishing a photocopy of the same to be compared and retained by the department in the records of this court.

In the records of this court, this appeal and the connected application shall be treated as dismissed as withdrawn.

(I.P. MUKERJI, J.)

(ANIRUDDHA ROY, J.)