Mohammed Samin & Anr vs Mahabir Shaw
2023 Latest Caselaw 4546 Cal

                        IN THE HIGH COURT AT CALUTTA
                           Civil Appellate Jurisdiction
 28.07.2023
SL No. 38
Court No. 551
   Ali


                          SA 416 of 1988


                       Mohammed Samin & Anr.
                                 Versus
                              Mahabir Shaw


                        The instant Second Appeal is preferred

                against the judgment and decree dated August 24,

                1985 passed by learned Additional District Judge,

                Seventh Court at Alipore District:24-Parganas in

                Title Appeal No 1053 of 1981 affirming the judgment

                and decree dated August 31, 1981 passed by

                learned Subordinate Judge, Tenth Court at Alipore,

                District: 24-Parganas in Title Suit No. 86 of 1978.

                        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.)