Calcutta High Court (Appellete Side)
Sri Gopal Chandra Das vs Smt. Tapati Sarkar on 11 May, 2016
1 11.05.2016
kc. 40 C.O.40 of 2009 Sri Gopal Chandra Das vs. Smt. Tapati Sarkar Mr. Biswajit Sarkar .....for the revisionist/petitioner. Learned advocate appearing for the revisionist/petitioner submits that the revisional application has become infructuous since the dispute between the parties has amicably settled and the suit is no more pending.
In view of such submission made by the learned advocate for the revisionist/petitioner and when it is found that the revisional application has become infructious, the revisional application is dismissed as infructuous.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties, as early as possible.
(Malay Marut Banerjee,J.)