Rita Naskar vs M/S. B.P. Mallik
2024 Latest Caselaw 4507 Cal

Calcutta High Court (Appellete Side)

Rita Naskar vs M/S. B.P. Mallik on 3 September, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

03.09.2024 (D/L-14) Ct.-19 (Susanta) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION

C.O. 2255 of 2023 Rita Naskar

-Vs-

M/s. B.P. Mallik Mr. Tanmay Mukherjee, Mr. Gazi Faruqe Hossain, Mr. Souvik Das, Ms. Varsha Roy, ... For the Petitioner.

Certified copy of the order of the learned Trial Judge

filed on behalf of the petitioner be kept with the record.

Whether the Appeal Court below is justified in reversing

the judgment and order of the learned Trial Judge granting

injunction in favour the plaintiff is the issue falls for

consideration in the present revisional application.

The issue requires further consideration upon notice.

The petitioner is directed to give a notice

communicating this order along with a copy of the revisional

application to the opposite party by Speed Post with

Acknowledgement Due intimating that the matter will come

up in the Combined Monthly List of October, 2024.

Similar notice be also given to the learned advocate

representing the opposite party in the Court below.

The petitioner to file affidavit-of-service on the next

date of hearing.

Parties to act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent Photostat certified copy of this order, if applied

for, be supplied to the parties subject to compliance with all

requisite formalities.

(Biswajit Basu, J.)