Calcutta High Court (Appellete Side)
Khagendranath Mahato vs Debabrata Baidya on 3 March, 2020
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 03.03.2020
srm C.O. No. 2797 of 2019 Khagendranath Mahato Vs. Debabrata Baidya Mr. Rabindra Nath Mahato, Mr. Aritra Shankar Roy ...for the Petitioner.
Despite service, none appears on behalf of the opposite. The learned Advocate for the opposite party in the learned Court below has been served as it appears from the item delivery report obtained form the website of the indiapost.gov.in.
The interim order already passed is extended up to June 30, 2020. List this matter in the Combined Monthly List of April, 2020 under the heading "Contested Application".
The office is directed to serve administrative notice upon the opposite party and file a report before this Court before the next date of hearing.
Liberty is granted to the opposite party to pray for vacating the interim order so passed.
(Shampa Sarkar, J.) 2