Calcutta High Court (Appellete Side)
7 Smt. Priti Ghosh & Anr vs Sri Indranil Ghosh & Ors on 6 May, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
20 06.05.
AG 2022
M/R
KB C.O. 1011 of 2022
Ct
07 Smt. Priti Ghosh & Anr
Vs
Sri Indranil Ghosh & Ors
Mrs. Sohini Chakraborty, ... For the petitioners.
The subject matter of challenge in this
revisional application is against the order dated 29t h January, 2022 passed by learned Civil Judge (Senior Division), 9th Court, Alipore in Title Suit No. 17 of 1990, rejecting two applications, filed by the petitioners, under Section 151 of the Code of Civil Procedure, praying for an order directing receiver to take possession of the property, already transferred making violation of the order of status quo, granted by the Court below in a suit for partition.
The point now raises, may be best addressed upon securing presence of the opposite parties.
Petitioners are directed to serve the copy of application upon the opposite parties, and their learned advocate appearing in the Court below by speed post with A/D, and furnish affidavit-of-service on the next returnable date.
List the matter under the heading 'Motion' after the summer vacation of this Court.
(Subhasis Dasgupta, J) 2