Calcutta High Court (Appellete Side)
By His Legal Heirs Sri Subrata Kumar Jana ... vs Sri Sri Iswar Sitala Mata Thakurani & Ors on 18 April, 2019
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
1
18.04.2019
Court No.25
Item. 14
suman
SA 280 of 2017
With
CAN 11437 of 2017
Madan Mohan Jana since deceased represented
by his legal heirs Sri Subrata Kumar Jana & Ors.
Vs.
Sri Sri Iswar Sitala Mata Thakurani & Ors.
Mr. Asis Chandra Bagchi, Sr. Adv.
Mr. Satyajit Mondal
Mr. Suranjan Mondal
...for appellants
Mr. S. P. Pahari
Mr. A. Pradhan
Mr. Tapan Kumar Mahapatra
...for the respondent/opposite party
Mr. Asis Chandra Bagchi, learned advocate for the appellants has prayed for two weeks accommodation for filing the amended application for injunction supported by affidavit. Prayer is considered and allowed.
The matter be listed for hearing on 16th May, 2019 under the same heading.
It appears from the office note dated 12th April, 2019 that lower Court records were called for from the 1st Court of the 2 learned Civil Judge (Senior Division), Tamluk, Purba Medinipur vide Memo No.12 S dated 4th January, 2018. However, till date the lower Court records are not received by the concerned department of this Court. Specific attention of learned District Judge, Tamluk, Purba Medinipur, is drawn requesting him to give necessary administrative direction to the learned Civil Judge (Senior Division), 1st Court at Tamluk for sending the lower Court records of T.A. No.28 of 2000 and T.S. No.158 of 1987 positively within a fortnight.
Office is directed to send a plain copy of this order to the learned District Judge, Tamluk, Purba Medinipur forthwith by speed post for information and compliance.
(Bibek Chaudhuri, J.)