Calcutta High Court
Rai Kumar Sadh vs Santosh Kumari Mahendra Kumar Sadh on 25 April, 2011
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
APOT No. 90 of 2003
G.A.596 of 2011
PLA 103 of 1999
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
Original Side
RAI KUMAR SADH Appellant
Versus
SANTOSH KUMARI MAHENDRA KUMAR SADH Respondent
For Appellant : Mr. R.Deb, Sr.Advocate with Mr. Utpal Bose and Mr. K.Bhaduri, Advocates For Respondent Nos.1-4 : Mr. B.K.Bachawat, Sr.Advocate For Respondent Nos.5-11 : Mr. Anil Gupta, Advocate BEFORE:
The Hon'ble JUSTICE BHATTACHARYA The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI Date : 25th April, 2011.
THE COURT : Since this appeal raises a pure question of law as to the interpretation of Section 5 of the City Civil Court Act, 1952, we propose to hear out the appeal itself by dispensing with the necessity of filing paper book. Let the matter appear on 10th May, 2011 as the last item of New Motion.
( BHATTACHARYA, J.) ( DR. SAMBUDDHA CHAKRABARTI, J.) Rsg AR(CR)