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7 Sri Nemai Mondal @ Nemai Chandra ... vs Tuhin Mondal & Ors
2022 Latest Caselaw 1443 Cal

Citation : 2022 Latest Caselaw 1443 Cal
Judgement Date : 23 March, 2022

Calcutta High Court (Appellete Side)
7 Sri Nemai Mondal @ Nemai Chandra ... vs Tuhin Mondal & Ors on 23 March, 2022
25     23.03.

AGM
/RKB
                                    C.O. 250 of 2022
 Ct
07                 Sri Nemai Mondal @ Nemai Chandra Mondal
                                      Vs
                              Tuhin Mondal & Ors

                Mr. Dhananjay Banerjee,           ... For the petitioner.
                Mr. Suddhadev Adak,
                Mrs. Arpita Mondal,


The revisional application is against the

appellate judgment passed in Miscellaneous appeal

No. 18 of 2019 affirming the order passed by the Trial

Court in connection with application for temporary

injunction.

The copy of the revisional application be served

upon the opposite parties by speed post with A/D

and furnish affidavit-of-service on the next returnable

date.

In the meantime, petitioner is directed to collect

and furnish latest status of the pending suit in the

Court below on the next date.

List the matter four weeks after under the

heading 'Adjourned Motion'.

(Subhasis Dasgupta, J)

 
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