Hasmukh K. Ganatra vs Anjali Pal @ Paul & Ors
2023 Latest Caselaw 4831 Cal

07.08.2023 Sl. No.1(ML) srm

C.O. No. 2622 of 2023

Hasmukh K. Ganatra

Versus

Anjali Pal @ Paul & Ors.

Mr. Chunky Agarwal ...for the Petitioner.

The petitioner is aggrieved by the judgment and decree

passed by the learned first appellate court in Ejectment Suit

No.69 of 2016.

The petitioner admittedly has not filed any second

appeal.

The revisional application is not maintainable.

The revisional application is dismissed.

The petitioner is at liberty to take back the certified copy

of the judgment and decree impugned, upon furnishing a

photocopy thereof.

There will be, however, no order as to costs.

(Shampa Sarkar, J.)