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Sri Madhusudan Das vs Sri Basanta Kumar Guin & Ors on 23 June, 2017

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                      IN THE HIGH COURT AT CALCUTTA
23-06-2017

Civil Revisional Jurisdiction Subrata . C.O.No.2031 of 2017 Sri Madhusudan Das

-vs-

Sri Basanta Kumar Guin & Ors.

Mr. Arunava Pati ...for the petitioner The petitioner will serve the opposite parties and inform that the matter will appear in the monthly list of July 2017.

The opposite parties should show cause why the order impugned should not be set aside and the trial court directed to render a finding as to the exact position regarding possession which obtained at the time of passing the ex parte ad interim order.

[Sanjib Banerjee, J] 2