Calcutta High Court (Appellete Side)
Subrata Mukherjee vs Gouri Dutta on 19 May, 2023
Author: I.P. Mukerji
Bench: I.P. Mukerji
19.05.2023
KC(9)
S.A.T. 27 of 2023
Subrata Mukherjee
-versus-
Gouri Dutta
With
CAN No. 1 of 2023
Mr. Aniruddha Chatterjee,
Mr. Rahul Karmakar,
Mr. Sounak Mukherjee...................For the appellant.
Mr. Mahibur Rahman.................For the respondent
no. 1.
We are of the view that to enable us to take a decision whether a substantial question of law is involved in this intended second appeal the assistance of the respondent is also required.
In that view of the matter, list the appeal and the connected application once again on 12th June, 2023 under the relevant category.
Till 30th June, 2023 or until further order whichever is earlier execution under Ejectment Execution Case No. 21 of 2023 pending before the learned Civil Judge (Junior Division), 3rd Additional Court, Alipore for enforcement of the impugned decree shall not be levied or if started shall not be proceeded with.
(I.P. MUKERJI, J.) (BISWAROOP CHOWDHURY, J.) 2