Calcutta High Court (Appellete Side)
Madhusudan Das vs Gopal Chandra Das & Ors on 24 August, 2020
1 24.08.2020S/L No. 06
Court No.12 s.biswas CO 1171 of 2020 With CAN 5168 of 2020 Madhusudan Das Vs. Gopal Chandra Das & Ors.
Mr. Rudranil De Ms. Madhurima Sarkar ... for the petitioner In view of the extreme urgency involved, the petitioner is directed to serve copies of this application under Article 227 of the Constitution of India, bearing CO 1171 of 2020, on the plaintiffs/opposite party nos.1 to 7, indicating that the matter shall be enlisted for hearing as "Motion" on September 7, 2020 before the appropriate Bench, and to file affidavit-of-service to that effect on the next date. Let the matter appear before the appropriate Bench on September 7, 2020.
(Sabyasachi Bhattacharyya, J.)