Sri Soumik Mallick vs Sri Souvik Mallick
2022 Latest Caselaw 3662 Cal

27.06.2022 S/L No.14 KS C.O. 1443 of 2022 Sri Soumik Mallick

-Vs.-

Sri Souvik Mallick

Mr. M. Rahaman Mr. Sankar Pal Ms. Deblina Biswas .....For the Petitioner

The subject-matter of challenge in this revisional application

is against the rejection of a prayer, pertaining to granting

judgment on admission, under Order XII Rule 6 of the Code of

Civil Procedure, in a pending partition suit.

The point raises in this revisional application may be best

addressed upon securing presence of the opposite party.

Petitioner is directed to serve the copy of the application

upon the opposite party and his learned advocates appearing in

the Court today by Speed Post with acknowledgement due, and

furnish affidavit of service on the next returnable date.

List the matter under the heading "Adjourn Motion" after a

fortnight.

Pendency of this revisional application may be brought to

the notice of the Court below.

Liberty is given to that effect.

(Subhasis Dasgupta, J.)