Calcutta High Court (Appellete Side)
Raj Kumar Shaw vs Ram Pyari Devi on 10 June, 2019
1 87. 10.07.2019
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. No. 1574 of 2019 Raj Kumar Shaw
-Vs.-
Ram Pyari Devi Mr. Mainak Bose, Mr. Debjit Mukherjee, Ms. Susmita Chatterjee ...for the petitioner The petitioner has made out a prima facie case as to the court below having committed a jurisdictional error in not adverting on merits to the petitioner's second application for production of additional documents as evidence, despite a previous such application having been rejected on a technical ground alone.
Accordingly, the petitioner shall serve a copy of this revisional application on the opposite party indicating that the matter will appear as an "upgraded matter" on July 15, 2019.
The petitioner shall file an affidavit of service on the next date of hearing.
There will be an order of stay of all further proceedings in Revocation Case No. 2 of 2015, arising out of Probate Case No. 58 2 of 2011, pending before the First Court of Additional District Judge at Sealdah till July 31, 2019 or until further order, whichever is earlier.
(Sabyasachi Bhattacharyya, J.)