Calcutta High Court (Appellete Side)
Minati Roy And Others vs Nripendranath Chakraborty And Others on 29 July, 2013
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1 S/L.41. 29.07.2013
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bpg.
C.O. No.1543 of 2013 Minati Roy and others.
...petitioners.
Versus Nripendranath Chakraborty and others.
...opposite parties.
Mr. Amal Krishna Saha, Mr. Debnath Mahata.
...for the petitioners.
This matter is taken up for hearing. There is a caveat. In spite of service, none appears on behalf of the caveator.
Put up this matter for hearing under the heading 'Contested Application' in the monthly combined list of cases for the month of September, 2013 before the appropriate bench having determination subject to the convenience of the Hon'ble Judge.
The parties are directed to maintain status quo, as of today, in relation to the property-in-suit during the pendency of the revisional application.
(Subhro Kamal Mukherjee, J.)