Calcutta High Court (Appellete Side)
Madan Mohan Chowdhury vs Mamata Chowdhury And Others on 20 June, 2019
1 S//l.
75Bpg.
June 20, 2019 In the High Court at Calcutta Civil Revisional Jurisdiction C.O. No.1884 of 2019 Madan Mohan Chowdhury Versus Mamata Chowdhury and others.
Mr. Uttiya Ray.
...for the petitioner.
The petitioner is justified in arguing that the trial court might have acted without jurisdiction in allowing the interrogatories sought by the opposite parties, in view of such interrogatories being prima facie frivolous and unnecessary for deciding the suit.
Accordingly, the petitioner shall serve copies of C.O. No.1884 of 2019 on the defendants/opposite parties indicating that the matter will appear as a "Listed Motion" in the monthly list of August, 2019.
The petitioner shall file an affidavit of service on the next date of hearing.
2There will be stay of operation of the impugned order as well as the stay of all further proceedings in Title Suit No.22 of 2015 pending before the Civil Judge (Senior Division) at Burdwan, District- Purba Bardhaman, till August 31, 2019 or until further orders, whichever is earlier.
(Sabyasachi Bhattacharyya, J. )