Calcutta High Court (Appellete Side)
Prabir Kumar Misra vs Manoj Kumar Sonkar & Anr on 14 July, 2022
14.07.2022 Item No.12 Court No.18 AJ.
C.O. 1754 of 2021 Prabir Kumar Misra
-Vs-
Manoj Kumar Sonkar & Anr. Mr. Shibendra narth Chattopadhyay, Mr. Priyam Misra.
... for the petitioner. The petitioner is directed to send a copy of the revisional application upon the opposite parties by speed post with acknowledgement due intimating that the matter will come up in the List two weeks hence under the heading "Motion".
The petitioner is also required to send notice communicating this order upon the learned advocate representing the said opposite parties in the connected execution case.
The petitioner shall file affidavit-of-service on the next date of hearing.
(Biswajit Basu, J.)