Mandira Hazra And Anr vs Mantu Hazra
2022 Latest Caselaw 8442 Cal

16.12.2022
 KC(10)
                               S.A.T. 79 of 2020
                             Mandira Hazra and Anr.
                                    -versus-
                                 Mantu Hazra
                                      With
                                 CAN 1 of 2020



             Mr. Tanmoy Mukherjee,
             Mr. Souvik Das,
             Mr. K. Raihan Ahamed.................For the appellants.

             Mr. Tarak Nath Halder..................For the respondent.

We are admitting this second appeal on the

following substantial questions of law.

I. Whether the claim of the respondent to title

over a part of the suit property was in issue

before the learned courts below?

II. Whether and to what extent that issue was

determined by the said courts?

III. What is the impact of the impugned

judgment and order on Title Suit No. 893 of

2017, pending before learned Civil Judge

(Junior Division), 6th Court, Howrah?

Since the respondent has appeared, service of the

notice of appeal is dispensed with.

Transmission of lower court record is dispensed

with for the time being. We may call for those records if

required at the time of hearing of the appeal.

Advocate-on-record for the appellants will

prepare an informal paper book and file the same

in this Court by 31st January, 2023. A copy of the

paper book shall be served on the advocate-on-

record for the respondents at least seven days before

the date fixed for hearing of the appeal.

The application (CAN 1 of 2020) is disposed of.

List the appeal before the appropriate bench on

14th February, 2023, subject to its convenience.

(I.P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)