Sri Rampada Jana vs Sri Maniklal Samanta
2024 Latest Caselaw 4919 Cal

Calcutta High Court (Appellete Side)

Sri Rampada Jana vs Sri Maniklal Samanta on 23 September, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

S/L 27
23.9.2024

Court No.19 SD IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION CO 3378 of 2024 Sri Rampada Jana Vs. Sri Maniklal Samanta Mrs. Usha Maiti Mr. Sukanta Das Mr. Sakya Maiti ... for the Petitioner.

Mr. Partha Pratim Ray Ms. Poulami Chakraborty ... for the Opposite Party.

Certified copy of the judgment and order of the learned Trial Judge is filed on behalf of the petitioner, let it be kept with the record. The defect in the revisional application stands removed.

The matter requires further consideration.

Matter be placed in the combined monthly list of November 2024.

Parties to act on the server copy of this order duly downloaded from the official website of this Court.

Urgent Photostat certified copies of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.

(Biswajit Basu, J.)