Calcutta High Court
Mahua Moitra vs Dipak Kumar Ghosh & Ors on 27 August, 2018
Author: Biswanath Somadder
Bench: Biswanath Somadder, Arindam Mukherjee
GA No. 1169 of 2018
APDT No. 9 of 2018
CS No. 361 of 2012
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
IN APPEAL FROM A JUDGMENT AND DECREE PASSED IN ITS
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
MAHUA MOITRA
Versus
DIPAK KUMAR GHOSH & ORS.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date : 27th August, 2018.
For Appellant : Mr. Jishnu Chowdhury, Advocate
Mr. Satadeep Bhattacharya, Advocate
Mr. B. Kumar and Mr. D. Sen, Advocates
For Respondent No.1 : Mr. Bikash Ranjan Bhattacharya, Sr. Advocate
Mr. Arunava Ghosh, Advocate Mr. Anant Kumar Shaw, Advocate Mr. P. Chakraborty, Advocate The Court : Affidavit of service filed in Court today does not indicate effective service of notice upon all the respondents save and except respondent no.1. As such, let this matter stand adjourned for a fortnight for further consideration.
(BISWANATH SOMADDER, J.) (ARINDAM MUKHERJEE, J.) SN.