Citation : 2023 Latest Caselaw 3568 Cal
Judgement Date : 18 May, 2023
18.05. 2023 Item No.15 Ali Ct. no. 551 CRR 2199 of 2018
Seema Agarwal Vs.
Sudarshan Agarwal & Anr.
Md. Sabir Ahmed Md. Abdur Rakib ...for the Opposite Party.
Learned advocate appearing on behalf of opposite party
submits that the written notes of argument is not readily available
with his brief so he prayed for some accommodation. Accordingly,
the matter is adjourned today.
List the matter on June 5, 2023 for submission of written
notes of argument and judgment.
( Subhendu Samanta, J.)
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