Calcutta High Court (Appellete Side)
7 Sree Sree Iswar Gopi Mohan Jew Estate vs Sri Mukut Kumar Ghosh on 23 March, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
40 23.03.
2022
AGM
/RKB
C.O. 419 of 2022
Ct
07 Sree Sree Iswar Gopi Mohan Jew Estate
Vs
Sri Mukut Kumar Ghosh
Mr. Rahul Karmakar,
Mr. Pradip Kumar Kundu.
... For the petitioner.
The impugned order declining to pass any decree under Order XII Rule 6, as judgment on admission, is the subject matter of challenge in this revisional application.
In view of the points raised in this case, presence of opposite party may be of useful assistance.
The petitioner is directed to serve a copy of the application upon the opposite party, and his learned advocate appearing in the court below, by speed post with A/D, and furnish affidavit-of-service on the next returnable date.
List the matter three weeks after under the heading 'Adjourned Motion'.
(Subhasis Dasgupta, J)