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Calcutta High Court (Appellete Side)

Darothi Mukherjee (Karmakar) vs Ajay Kumar Ghosh & Ors on 29 September, 2016

Author: Jyotirmay Bhattacharya

Bench: Jyotirmay Bhattacharya

                                           1



29.09.2016.
   d.p.
                                      F.M.A.T. 955 of 2016
                                       (CAN 9211 of 2016)


                                Darothi Mukherjee (Karmakar)
                                          -versus
                                  Ajay Kumar Ghosh & Ors.


                       Mr. Mahendra Prasad Gupta.
                                    ...For the Appellant.



                    This appeal will be heard.


                    The lower court records need not be called for.


                    Issue usual notices.


                               Re: CAN 9211 of 2016


                    The appellant is directed to serve copy of the application
              together with memorandum of appeal upon the respondents

intimating that the appeal and the application will be listed for hearing on 8th November, 2016. Such service should be effected by registered post/speed post with A/D. The appellant is directed to file affidavit-of-service on the next date of hearing.

Let this matter be listed for hearing on 8th November, 2016 under the heading "Application".

Status quo as regards transfer and/or creating any third party interest and/or possession in the suit property as on today, will be maintained by the parties till 15th November, 2016 or until further order whichever is earlier.

(Jyotirmay Bhattacharya, J.) (Ishan Chandra Das, J.)