Sri Pradip Majhi vs Sri Shankar Majhi & Ors
2021 Latest Caselaw 4660 Cal

 (23)
07.09.2021

(p.jana)

IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION

(Via Video Conference)

CO No. 740 of 2020

Sri Pradip Majhi

-versus-

Sri Shankar Majhi & ors.

Mr. Debjit Mukherjee, Ms. Susmita Chatterjee, Ms. D. Ganguly, Mr. K. Bhattacharya,

... for the petitioner.

Affidavit of service filed on behalf of the petitioner be

kept with the record.

None appears on behalf of the judgment-

debtors/opposite parties in spite of service.

However, to give a final chance to contest the present

revisional application, the petitioner is directed to serve a

notice upon the learned advocate representing the judgment-

debtors/opposite parties in the Executing Court intimating that

the matter will be listed for final disposal one week hence.

The petitioner to file affidavit of service on the next

date of hearing.

(Biswajit Basu, J.)