Smt. Bharati Mondal & Ors vs Smt. Subhadra Mondal & Anr
2023 Latest Caselaw 680 Cal

      01.
20.01.2023.
Ct. No. 655.
     F.B.

                                 S.A. 48 of 2015
                                       with
                              IA No. CAN 4 of 2016)
                           (Old No. CAN 1257 of 2016)


                           Smt. Bharati Mondal & Ors.
                                      -Vs.-
                          Smt. Subhadra Mondal & Anr.


                       Mr. Rabindranath Mahato,
                       Mr. Aritra Shankar Ray
                                  ..... For the Appellants.

                       Ms. Rini Bhattacharyya
                                 ..... For the Respondents.

Party/Parties is/are represented in the order of

their name/names as printed above in the cause title.

Mr. Mahato, Learned Counsel appearing on

behalf of the appellants, prays for allowing him to

produce a judgment in support of his contentions which

he had completed earlier.

The prayer is allowed as submission on behalf of

the respondents has not commenced.

Mr. Mahato, Learned Counsel, furnishes the

judgement published in (2007) 15 Supreme Court

Cases 387 in support of his contention.

Ms. Bhattacharyya, Learned Counsel appearing

on behalf of the respondents, prays for accommodation.

The said prayer is allowed.

Let the matter be listed under the same heading

"Part Heard Matters".

All parties to act in terms of the copy of the

order downloaded from the official website of this Court.

(Supratim Bhattacharya, J.)