Nalini Kanto Sardar vs Sm. Durgarani Mondal
2023 Latest Caselaw 4545 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 28.07.2023
SL No. 40
Court No. 551
   Ali


                        SA 240 of 1989
                IA No: CAN/1/2002 (Old No:CAN/1323/2002)
                       CAN/2/2012 (Old No:CAN/9937/2012)
                             Nalini Kanto Sardar
                                Versus
                         Sm. Durgarani Mondal


                        The instant Second Appeal is preferred

                against the judgment and decree dated 24th Day of

                September, 1986 passed by learned Additional

                District Judge, Diamond Harbour in Title Appeal No

                510 of 1986 affirming the judgment and decree

                dated 27th Day of February, 1986 passed by learned

                Munsif, 3rd Court, Diamond Harbour in Title Suit

                No. 72 of 1980.

                        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.)