Calcutta High Court (Appellete Side)
Shyamal Roy vs Probodh Konar & Anr on 1 March, 2016
1 01.03.2016 AJ.
C.O. 2115 of 2015 Shyamal Roy Vs. Probodh Konar & Anr.
Ms. Ujjaini Chatterjee.
.......for the O.P. Ms. Chatterjee, learned Counsel appears on behalf of the opposite parties. None appears on behalf of the petitioner.
On perusal of the impugned order, I do not find any infirmity or illegality in it.
Accordingly, the revisional application stands dismissed. Urgent photostat certified copy of this Order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
( Siddhartha Chattopadhyay, J. )