Sg Ct. 8 Chandranath Dutta vs Smt. Dhira Mazumder & Ors
2022 Latest Caselaw 2807 Cal

                                                  FAT 70 of 2022
Item-12   12-05-2022                              CAN 1 of 2022

  sg        Ct. 8                              Chandranath Dutta
                                                      Versus
                                           Smt. Dhira Mazumder & Ors.


                               Mr. Adhip Chandra Kar, Adv.
                               Mr. Manoj Kumar Ray, Adv.
                                                         ...for the appellant


                               The appeal is arising out of a judgment and decree dated

                       18th December, 2021 in Title Suit No. 615 of 2016 (Sl. No. 39 of

                       2003). The suit, filed by the plaintiff for specific performance of

                       the agreement for sale, was dismissed on the ground of

                       misrepresentation and non-registration of the agreement.

                               The appellant is directed to service copies of the

                       memorandum of appeal and the stay petition upon the

                       respondent by speed post with acknowledgment due within one

week from date with an intimation that this application shall be

listed on 15th June, 2022 and in the event the respondents are not

represented on the adjourned date, the application may be heard

in their absence.

An affidavit of service shall be filed on the adjourned

date.

The defects have been removed by the appellant.

(Sugato Majumdar, J.) (Soumen Sen, J.)