Calcutta High Court (Appellete Side)
Sm. Moyna Bhattacharjee vs Ashim Kumar Bhattacharjee & Ors on 20 September, 2013
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
1
11 20.09. F.A.T. 251 of 2013
ns 2013
Sm. Moyna Bhattacharjee.
- Versus -
Ashim Kumar Bhattacharjee & ors.
Mr. Jiban Ratan Chatterjee, Sr. Adv.,
Mr. Sanjay Mukherjee .... For the appellant.
Re: CAN 6646 of 2013
Despite service, none appears on behalf of the caveator /
plaintiff being the respondent no.1 above named.
This appeal would be heard on the grounds mentioned in the Memorandum of Appeal.
The appellant is directed to put in requisites for service of notice of appeal upon the respondents within a week from date.
Let the lower Court record of this case be called for through special messenger immediately.
The appellant is directed to deposit the special messenger costs to bring the lower Court record within a week from date.
After arrival of the lower Court record, office shall examine the same and if found complete, shall serve notice of arrival of lower Court record on the learned Advocate for the appellant at once.
The appellant is given liberty to prepare and file requisite number of informal paper books - printed, typewritten or cyclostyled, as the case may be, out of court, within a period of four weeks from the date of service of notice of arrival of lower Court record on the learned Advocate for the appellant.
As soon as the service is complete and the paper book is filed, place it for 'for hearing' in default of steps being not taken, place it for final orders.
The parties are directed to maintain status quo and possession thereof with regard to the properties belonging to the estate, till the disposal of the appeal.
The application being CAN No.6646 of 2013 is disposed of without any order as to costs.
Urgent certified copy of this order, if applied for, be given to the parties, on priority basis.
( Banerjee, J. ) 2 ( Dr. Mrinal Kanti Chaudhuri, J. )