Calcutta High Court (Appellete Side)
Ct. 37 vs Shankar Mondal & Ors on 6 August, 2019
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13 FMA 1170 of 2016
06-08-2019
sg
Kalyani Bag
Ct. 37 Versus
Shankar Mondal & Ors.
This matter had initially appeared in the warning list and
continued to appear in the warning list for quite sometime before it
was transferred to the regular Bench.
The matter has been appearing in the list for quite sometime.
The parties have adequate notice of the matter. However, the
parties are not represented. It appears that CAN 702 of 2016 along
with CRC 10 of 2016 are pending. However, it appears that CRC
10 of 2016 was assigned to the Hon'ble Justice Jyotirmay
Bhattacharya (former Chief Justice of this Court) and Hon'ble
Justice Sahidullah Munshi by an order of the Hon'ble Acting Chief
Justice dated September, 2016.
In so far as FMA 1170 of 2016 is concerned, the said appeal
was directed to be put up before the Division Bench presided over
by Hon'ble Justice Sahidullah Munshi by the order of the Hon'ble
Chief Justice dated 13th May, 2016.
Before we taking up FMA 1170 of 2016 we feel that an
appropriate notice should be served upon the recorded Advocates-
on-Record and both the parties by the department concerned. We
find from the record that Mr. Nikunj Berlia, Advocate of 10/1,
Princep Street, 2nd Floor, Kolkata-700072 is the recorded
Advocate-on-Record of the appellant and Mr. Raja Tarafdar,
Advocate of 6 Old Post office Street, Basement Room No. 14A,
Kolkata-700 001 is the recorded Advocate-on-Record of the
respondents.
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The department is directed to issue notices upon the said Advocates with an intimation that CAN 4587 of 2016, CAN 2728 of 2016 and CAN 702 of 2016 with FMA 170 of 2016 shall appear after three weeks.
The department is directed to make available all the applications and the necessary papers by the adjourned date. (Ravi Krishan Kapur, J.) (Soumen Sen, J.)