7 Sree Sree Iswar Gopi Mohan Jew ... vs Sri Mukut Kumar Ghosh
2022 Latest Caselaw 1442 Cal

40     23.03.

AGM
/RKB
                                   C.O. 419 of 2022
 Ct
07                    Sree Sree Iswar Gopi Mohan Jew Estate
                                        Vs
                             Sri Mukut Kumar Ghosh


                Mr. Rahul Karmakar,

Mr. Pradip Kumar Kundu.

... For the petitioner.

The impugned order declining to pass any

decree under Order XII Rule 6, as judgment on

admission, is the subject matter of challenge in this

revisional application.

In view of the points raised in this case,

presence of opposite party may be of useful

assistance.

The petitioner is directed to serve a copy of the

application upon the opposite party, and his learned

advocate appearing in the court below, by speed post

with A/D, and furnish affidavit-of-service on the next

returnable date.

List the matter three weeks after under the

heading 'Adjourned Motion'.

(Subhasis Dasgupta, J)