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Calcutta High Court (Appellete Side)

Nata Krishna Parua vs Krishna Pada Samanta on 11 December, 2018

Author: Md. Mumtaz Khan

Bench: Md. Mumtaz Khan

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11.12.2018

Ct-42 ar C.R.R 3017 of 2018 Nata Krishna Parua Vs. Krishna Pada Samanta It is submitted by Mr. Somnath Roy Chowdhury, learned advocate, that Mr. Probal Mukherjee, learned advocate for the petitioner, has been arguing in another court and it will take considerable time and prays for a day's accommodation.

Accordingly, hearing is adjourned for the day.

(Md. Mumtaz Khan,J.)