Calcutta High Court (Appellete Side)
Bhupat Rai M. Gujjar vs Sri Manoj Singh & Anr on 29 August, 2022
Author: Biswajit Basu
Bench: Biswajit Basu
(33) 29.08.2022
(p.jana) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION CO No. 609 of 2017 (IA No: CAN 1 of 2019)(Old No: CAN 5460/2019) CAN 2 of 2019(Old No: CAN 7906 of 2019) (CAN 7906/2019 is not on record) Bhupat Rai M. Gujjar
-versus-
Sri Manoj Singh & anr.
Mr. Sounak Bhattacharya, Mr. Debanjan Das, ... for the petitioner.
Re : CAN 1 of 2019(Old No: CAN 5460/2019 (recalling) & CAN 2 of 2019(Old No:
CAN 7906 of 2019) The revisional application was dismissed for default on June 14, 2019.
CAN 1 of 2019 (Old No: CAN 5460 of 2019) is an application for recalling of the said order.
CAN 2 of 2019(Old No: CAN 7906 of 2019) is an application under Section 146 of the Code of Civil Procedure. The said application is not on record but is appearing in the list.
Mr. Sounak Bhattacharya, learned counsel for the petitioner, supplies a photocopy of the said application which is taken on record and be treated as original.
The petitioner is directed to serve copy of the applications upon the opposite parties and also upon the proposed added opposite parties by speed post with acknowledgement due intimating that the applications will be listed ten days hence. 2 A notice annexing the copy of the order be given to the learned advocate representing the opposite parties in the Court below.
Petitioner to file affidavit of service on the next date of hearing.
(Biswajit Basu, J.)