Ar vs Narayan Chandra Das & Ors
2023 Latest Caselaw 4994 Cal

01
        11.8.2023                FMA 393 of 2023
Ct-08
                                          with
                                  I.A No. CAN 1 of 2023

                                 Biswanath Das & Ors.
ar                                       Vs.
                              Narayan Chandra Das & Ors.


                    Mr. Tapas Kumar Dey
                    Mrs. Saswati Ghosh
                                     ... For the Appellants



                    1.

We are unable to consider the prayer of

the learned counsel representing the

appellants as the certified copy of the

impugned order annexed to the

memorandum of appeal is incomplete.

2. The matter shall appear before the regular

bench.

3. Leave is granted to file certified copy of

the judgment with all pages.

(Uday Kumar, J.) (Soumen Sen, J.)