Md. Israil & Anr vs J.C. Tigga
2024 Latest Caselaw 4918 Cal

Calcutta High Court (Appellete Side)

Md. Israil & Anr vs J.C. Tigga on 23 September, 2024

23.09.2024 Item No.10, DL Ct.19 A.J. IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION

C.O. 1467 of 2024

Md. Israil & Anr.

-Vs-

J.C. Tigga, since deceased, his legal heirs Alphonsa Bhengra Nee Tigga & Ors.

Mr. M.D. Moinuddin, Mr. Debabrata Roy.

.....for the petitioners. Mr. Fransics Samson Correa, Mr. Sunny Nandy, Mr. Tamal Singha Roy, Ms. Sneha Singh, Ms. Yamini Tiwary.

.....for the opposite party.

Mr. Correa, learned Advocate for the opposite party

no.8 submits that very soon, he would be in a position to

represent the other opposite parties.

Let the matter appear in the combined Monthly List

of November, 2024.

The pendency of the revisional application would not

deter the decree-holders, the petitioners herein to take steps in

the connected execution case for service of notice upon the

heirs of the deceased judgment debtors

Parties to act on the server copy of this order duly

downloaded from the official website of the Court.

Urgent Photostat certified copies of this order, if

applied for, be supplied to the parties subject to compliance

with all requisite formalities.

(Biswajit Basu, J.)