Calcutta High Court (Appellete Side)
Smt. Anima Roy (Widow) & Ors vs Binoy Kumar Roy & Ors on 10 November, 2017
Author: Shivakant Prasad
Bench: Shivakant Prasad
1 (01) 10.11.2017
(p.j.) IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION APPELLATE SIDE SA 272 of 2009 Smt. Anima Roy (Widow) & ors.
-versus-
Binoy Kumar Roy & ors.
Mr. Dibanath Dey ... for the appellants The substituted heirs of the original appellant duly substituted in this appeal have filed a written instruction to withdraw this appeal together with all applications pending before this Court.
Upon hearing the learned counsel for the appellants, prayer is considered and allowed. Let the appeal be dismissed as not pressed without any leave to file a fresh on the selfsame cause of action.
The written instruction filed in Court be kept with the record.
(Shivakant Prasad, J.)