Calcutta High Court (Appellete Side)
Sri Madan Mohan Jana vs Sri Satyaswar Jana & Ors on 5 September, 2018
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IN THE HIGH COURT AT CALCUTTA
05-09-2018Civil Revisional Jurisdiction Subrata . CAN No.10064 of 2015 and CAN No.5227 of 2015 in C.O.No.2715 of 2008 Sri Madan Mohan Jana
-vs-
Sri Satyaswar jana & Ors.
Mr. Biswajit Sau Mr. Tapan Kumar Jana ...for the petitioner Ms. Usha Maity ...for the opposite party CAN Nos.10064 and 5227 of 2015 have been filed for extension of interim order.
After hearing the parties and considering the above applications, the interim order is re-imposed and extended till November 30, 2018 or until further orders, whichever is earlier. Accordingly, the applications stand disposed of. No order as to costs.
CO No.2715 of 2008 shall appear in the list for hearing on November 14, 2018 under the heading 'Specially Fixed Matters'.
The petitioner will communicate this order to the non-appearing opposite parties at once.
[Sabyasachi Bhattacharyya, J] 2