Calcutta High Court (Appellete Side)
Smt. Putul Bhattacharjee & Ors vs Sri Sudarsan Bhattacharjee & Ors on 17 December, 2018
1
17.12.18
Srimanta
List - S/L
Sl. No. 05
Ct. No. 05
CAN 11392 of 2017
in
F.A.T. 647 of 2017
Smt. Putul Bhattacharjee & Ors.
-Vs.-
Sri Sudarsan Bhattacharjee & Ors.
Mr. Partha Pratim Roy,
Mr. Debasish Mukhopadhyay,
Mrs. Jinia Rudra.
...for the appellants.
Re : CAN 11392 of 2017
Let the affidavit-of-service filed in Court today be kept with the record.
None appears on behalf of the opposite parties to oppose this application.
Heard Mr. Roy, the learned Advocate for the applicants.
We are satisfied that the consideration which weighed with us for passing
the ad-interim order on November 19, 2018 still persists and the applicants are
entitled to have an interim order till the disposal of the appeal.
In such view of it, we make the ad-interim order absolute. The said order
shall continue till disposal of the appeal or until further order whichever is earlier.
With the above direction, the application being CAN 11392 of 2017 is
disposed of.
Re : F.A.T. 647 of 2017
Call for the Lower Court records.
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The appellants are directed to put in the special messenger's cost in course
of this week.
Office is directed to examine the records and serve a notice of arrival of the
Lower Court Records upon the learned Advocate for the appellants, if upon
examination the records are found complete.
The appellants are directed to prepare and file the requisite number of
paper books out of Court within a period of eight weeks from the date of receipt of
the notice of arrival of the Lower Court Records.
Office is directed to serve notice of appeal upon the respondents at the cost
of the appellants. Such costs have to be put in within two weeks after the reopening of the Court after the X-mas Vacation.
(Dr. Sambuddha Chakrabarti, J.) (Madhumati Mitra, J.)