Citation : 2023 Latest Caselaw 5137 Cal
Judgement Date : 17 August, 2023
17.08.2023 SAT 35 of 2022
CAN 1 of 2023
Court : 04
Item : 06
Matter
Status
: SAT
: OP Aloo Rani Talukdar & Ors.
Bench ID
Transcriber
: 266147
: NANDY Vs.
Arun Talukdar
Mr. Anil Kumar Chattopadhyay, Advocate
......for the Appellant
1. After perusing the judgment and decree of both the
Courts below and in order to dispense justice to the
parties, we feel that a notice is required to be
served upon the respondents before we proceed to
admit the appeal under Order XLI Rule 11 of the Code.
2. This exception is carved out for the simple reason as we believe that the matter would have been conveniently dealt with in presence of the defendant/respondent at the stage of admission.
3. List the matter on Thursday i.e. 24.08.2023 under Order XLI Rule 11 of the Code.
(Harish Tandon, J.)
(Ajay Kumar Gupta, J.)
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