Satkari Ghoshal vs Pradip Kr. Chatterjee & Anr
2022 Latest Caselaw 4684 Cal

                                 C.O. 126 of 2019
             Satkari Ghoshal Vs- Pradip Kr. Chatterjee & Anr.
 Ct.No. 33
 Item 10
 Sk          Mr. Shyamal Chakraborty
22.7.2022

Mr. Diptyendu Kr. Pal .....for the opposite parties..

Learned Advocate on behalf of the opposite

parties appears.

It is submitted that the original revisional

application was filed with regard to occupational charge

in respect of premises-in-question arising out of T.A. 91

of 2017.

It is further submitted that the appeal has already

been dismissed on contest on 28th August, 2019.

In the aforesaid view of the matter, the instant

revisional application stand dismissed being infructuous.

All interim orders stand vacated.

Learned lawyer files Vakalatnama along with one

certified copy of the judgment in Title Appeal No. 91 of

2017 which is taken on record.

(Bibhas Ranjan De, J.)