Kb Smt. Rina Bandopadhyay & Anr vs Ct Sri Chanchal Mondal & Ors
2023 Latest Caselaw 22 Cal

16 02.01. C.O. 2369 of 2022 AG 2023 M/R KB Smt. Rina Bandopadhyay & Anr Vs Ct Sri Chanchal Mondal & Ors

Mrs. Sohini Chakraborty, ... For the petitioners.

The prayer for amendment is submitted to have

been allowed without taking into account the mischief

contained in Order 6 Rule 17 CPC proviso, as the suit

has already been set for argument stage, wherein the

proposed amendment has been allowed making

deletion of a prayer for mandatory injuunction.

The arguable point thus raised needs to be

addressed touching upon the merits of the case.

In the meantime, judgment may not be delivered

till the end of February, 2023.

Petitioners are directed to serve the copy of

application upon the opposite parties and their learned

advocate appearing in the Court below, by speed post

with A/D, and furnish affidavit of service on the next

returnable date.

List the matter in the third week of February,

2023.

(Subhasis Dasgupta, J)