Sri Amarendranath Roy vs Naba Kumar Bose
2023 Latest Caselaw 4544 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 28.07.2023
SL No. 39
Court No. 551
   Ali


                        SA 494 of 1988
                IA No: CAN/1/2005 (Old No:CAN/1164/2005)


                         Sri Amarendranath Roy
                                  Versus
                             Naba Kumar Bose


                        The instant Second Appeal is preferred

                against the judgment and decree dated 13th April,

                1987 passed by learned Additional District Judge,

                2nd Court at Howrah in Title Appeal No 397 of 1971

                affirming the judgment and decree dated 18th

                September, 1971 passed by learned Munsif, 2nd

                Court, Howrah in Title Suit No. 66 of 1970.

                        None appears on repeated call.

                        No    accommodation          is     sought    for.

                Considering the long pendency of the instant Second

                Appeal, it is necessary to pass specific direction.

                        Department       is      directed     to     serve

                Administrative Notice upon the appellants and

                respondents informing the parties that the matter

shall appear in the list on 1st September, 2023.

(Subhendu Samanta, J.)