Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Gour Mohan Mandal & Ors vs Abu Talak Gazi on 7 March, 2025

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

Ml-    07.03.2025
2061                                      CPAN 102 of 2021
       Ct.18
rkd                                                   In
                                         W.P.A. 5823 of 2020

(writ petition is not available on record) Gour Mohan Mandal & Ors.

-vs-

Abu Talak Gazi Mr. K. Bhattacharya, Mr. Aninda Bhattacharya ....for the applicants.

At the time of call learned advocate representing the applicants has prayed for accommodation to obtain instruction.

List the matter under the same heading on 28th March, 2025 in order to enable the learned advocate to obtain instruction.

However, it is made clear that no further adjournment shall be granted on the next date.

(Saugata Bhattacharyya, J.)