Calcutta High Court
Jairaj Singh Deo vs Kamakhya Singh Deo on 11 July, 2017
Author: Soumen Sen
Bench: Soumen Sen
GA No.1637 of 2017
TS No.39 of 2016
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
IN THE GOODS OF:
PRATAP DEO (DECEASED)
-And-
JAIRAJ SINGH DEO
-VS-
KAMAKHYA SINGH DEO
Appearance:
Mr. Raja Basuchowdhury, Adv.
Mr. Aritra Basu, Adv.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 11th July, 2017.
The Court : The order dated 6th December, 2016 forecloses the issues raised in this application. The said order is not under challenge. The petitioner cannot relitigate on the same issue. The said order is binding on the parties.
Under such circumstances, this application stands dismissed. However, there shall be no order as to costs.
(SOUMEN SEN, J.) A/s.