Smt. Minati Dey vs Sri Rajan Dey & Anr
2022 Latest Caselaw 5511 Cal

16.08.2022 Item No.186 ML Ct. No.7 CHC

C.O.1822 of 2022

Smt. Minati Dey Vs.

Sri Rajan Dey & anr.

Ms. Deblina Lahiri, Mr. Mrinmoy Chatterjee ...for the petitioner

Petitioner assails order dated 15th September,

2021, passed by learned Civil Judge (Senior Division),

at Kalyani, Nadia, in Title Execution Case No.15 of

2014, giving rise to Misc. Case No.13 of 2017 granting

an opportunity of hearing to judgment-debtor no.2

upon recalling its order.

The core issue raised in this case may be best

addressed upon securing presence of the opposite

parties.

Petitioner is directed to serve copy of this revisional

application upon the opposite parties and their learned

advocate appearing in the court below, by Speed Post

with Acknowledgement Due and furnish affidavit-of-

service on the next returnable date.

Matter to appear in the list three weeks after under

the heading "Adjourned Motion".

(Subhasis Dasgupta, J.)