Calcutta High Court (Appellete Side)
Abdur Rahman vs Sk. Abu Bakar & Anr on 2 February, 2015
Author: Harish Tandon
Bench: Harish Tandon
1 29 02.02. C.O. 278 of 2015 AGM 2015 Abdur Rahman Versus Sk. Abu Bakar & Anr.
Mr. Kishore Mukherjee, Mr. Sankha Subhra Ray, Mr. Soumyajit Mukherjee, ... for the petitioner.
The question involves in this revisional application is whether a pre-emption would lie in case the entire share of the co-sharer is divested or lies even when a portion of the share is sold to a stranger by a co-sharer. The petitioner is directed to serve the copy of the revisional application upon the opposite parties by Speed Post as well as upon the learned advocate representing him in the trial Court and shall file the affidavit-of-service on the next date.
The opposite parties are restrained from alienating, transferring or disposing of the property in question also from changing the nature and character for a period of eight weeks whichever is earlier.
Let this revisional application shall appear after four weeks as 'For Orders' in the supplementary list.
( Harish Tandon, J.)