(Ad) vs Prahlad Rao Bhandari & Ors
2022 Latest Caselaw 7210 Cal

S/L No.27                        CO 601 of 2022
29.09.2022

Ct-29 Sri Swapan Nath @ Swapan Kumar Nath (AD) Vs. Prahlad Rao Bhandari & Ors.

Mr. P.K. Pandey Mr. Tulsi Kanan Shaw

...for the opposite parties.

None appears for the petitioner.

Opposite parties are represented on the basis of

the caveat filed on their behalf. They have been served

with the copy of the application.

It is submitted on behalf of the learned Advocate

appearing for the opposite parties that the learned Trial

Court has already passed the judgment and decree in

Title Suit No.159 of 2010. Accordingly, the opposite

parties pray for dismissal of the instant civil revisional

application.

However, for the ends of justice, let the matter be

heard in presence of both the parties after reopening of

the Court after the ensuing Puja Vacation.

(Md. Shabbar Rashidi, J.)