Calcutta High Court (Appellete Side)
Ranjan Kumar Nath vs Smt. Susmita Nath & Anr on 15 March, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 15.03.2017 247 RP Ct.28 CRR 830 of 2017 Ranjan Kumar Nath Vs. Smt. Susmita Nath & Anr.
Mr. Debasis Kar .... For the petitioner Revision petition has become infructuous as the interim order which was affirmed in appeal by the impugned order has merged with the final order passed by the learned Magistrate. Hence, revision petition is dismissed as infructuous.
It is open to the petitioner to agitate against the final order passed by the learned Magistrate before the appropriate forum in accordance with law.
(JOYMALYA BAGCHI, J.) 2