Calcutta High Court (Appellete Side)
Parimal Halder vs Kartick Halder & Ors on 22 November, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 Sl 23 22-11-2018
ct no. 14 s.d.
C.O. 323 of 2017 Parimal Halder
-VS-
Kartick Halder & Ors.
Mr. Sarbananda Sanyal .....for the Petitioner Mr. Indrajit Mondal ....for the opposite party nos.1 & 2 The opposite parties are represented. It is submitted that the appellate decree has been executed and the opposite parties are in possession of the property in question.
The opposite parties may file an affidavit-in-opposition within a period of six weeks from date. Reply, if any, may be filed by the applicant within a period of two weeks thereafter.
The applicant shall file all the pleadings and evidence in the two courts below by way of a supplementary affidavit and let this matter be listed as a "Contested Application" in the monthly list of January, 2019.
(Rajasekhar Mantha, J.)