Calcutta High Court (Appellete Side)
Manoj Pal & Anr vs Sefali Roy & Ors on 15 May, 2013
Author: Harish Tandon
Bench: Harish Tandon
1 Court 15.5.13 C.O. 605 of 2013 No. 22 with Sl 93 C.O. 1585 of 2013 Ac Manoj Pal & Anr
-vs-
Sefali Roy & Ors Mr. L.N. Bhattacharjee ... For Petitioners Mr. Somnath Roy Chowdhury ... For Opposite Parties On the prayer of the learned advocate for the petitioner in C.O. 605 of 2013 let this matter be adjourned till one week after reopening of this Court after the Summer Vacation.
The interim order, granted earlier is extended for a period of three weeks after reopening of this Court after the Summer Vacation or until further order which ever is earlier.
Let this revisional application be listed in the supplementary list under the heading 'Listed Motion' one week after reopening of this Court after the Summer Vacation.
(Harish Tandon, J.)