Calcutta High Court (Appellete Side)
Sri Sukumar Sadhukhan vs Mr. Radheshyam Biswas & Anr on 30 July, 2025
Author: Soumen Sen
Bench: Soumen Sen
11
30.7.2025
Ct. No. 16
SB
FMA 608 of 2007
CAN 1 of 2007 (Old No. CAN 544 of 2007) (appropriate order)
Sri Sukumar Sadhukhan
Vs.
Mr. Radheshyam Biswas & Anr.
1. The appeal is ready for hearing. Paper Books have already
been filed.
2. Learned advocate-on-record for the appellant had expired
during pendency of this appeal.
3. Accordingly, we direct the service of administrative notice by
the department concerned upon the appellant and the
respondents / opposite parties by speed post with
acknowledgement due in course of this week with an intimation that the appeal shall be listed after a fortnight.
4. The department shall file a report on the next date of hearing.
5. Let the matter appear after a fortnight.
(Soumen Sen, J.) (Apurba Sinha Ray, J)