Calcutta High Court (Appellete Side)
Ranendranath Ghosh @ Ramendra Nath ... vs Dipak Das & Ors on 15 July, 2019
1 Sl. July 15,
91. 2019 High Court at Calcutta Civil Revisional Jurisdiction C.O. 2299 of 2019 Ranendra Nath Ghosh @ Ranendranath Ghosh @ Ramendra Nath Ghosh Versus Dipak Das & ors.
Mr. Koustav Bagchi, ...for the petitioner.
The petitioner has made out a prima facie case as to the appellate court refused to exercise jurisdiction vested in it by law in not adjudicating the occupational charges, as directed previously by this court, independently on the materials produced by the parties, by merely relying upon certain observations of this court, which was patently of a tentative nature. .
Accordingly, the petitioner is directed to serve copies of this revisional application bearing C.O. 2299 of 2019 on the opposite parties, along with a notice indicating that this revisional application will appear for hearing as a "listed motion" in the monthly combined list of cases for the month of August, 2019 and to file an affidavit of service to that effect at the next hearing. 2 dns ( Sabyasachi Bhattacharyya, J. )