Calcutta High Court (Appellete Side)
The Ghatal Peoples' Co-Operative Bank ... vs Shri Arup Kumar Ghosh & Ors on 13 November, 2019
Author: Biswajit Basu
Bench: Biswajit Basu
1 (89) 13.11.2019
(p.j.) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION CO No. 2687 of 2015 The Ghatal Peoples' Co-operative Bank Limited
-versus-
Shri Arup Kumar Ghosh & ors.
Mr. P.C. Bhattacharyya, Mr. Subhajit Panja, ... for the petitioner.
Mr. Sattwik Bhattacharya, ... for the opposite party no. 1.
This revisional application under Article 227 of the Constitution of India is directed against an appellate decree, as such is not maintainable.
Leave is granted to Mr. Bhattacharyya, learned counsel appearing for the petitioner, to take back the certified copy of the impugned judgment and decree upon furnishing a photocopy thereof duly signed by him.
CO 2687 of 2015 is dismissed as not maintainable. No order as to costs.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance of all requisite formalities.
(Biswajit Basu, J.)