Calcutta High Court (Appellete Side)
Sk. Azad Ali vs Sk. Razzak Ali & Anr on 12 April, 2022
60 12.4.2022
Sc Ct. no.8
SAT 389 OF 2018
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Sk. Azad Ali Vs. Sk. Razzak Ali & Anr.
Mr. Golam Mostafa Mr. T. S. Samanta.
...For the Appellant The time to put in the special messenger cost is extended peremptorily by one week from date.
While forwarding the lower court records, the learned Civil Judge (Senior Division), Haldia is requested to correct the decree as it appears from the report filed by the Stamp Reporter that the names of the defendant nos. 3 to 5 in the decree of the trial Court did not find place in the lower appellate court's decree.
We request the trial court to forward the lower court records within two weeks from the date of communication of this order by the Registrar (L & O.M.), after making necessary corrections.
The matter stands adjourned till 3rd May, 2022. (Ajoy Kumar Mukherjee, J.) (Soumen Sen, J.)