PRANAY MAJUMDAR Vs. BINA MAJUMDAR
LAWS(SC)-2007-1-65
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on January 17,2007

PRANAY MAJUMDAR Appellant
VERSUS
BINA MAJUMDAR Respondents

JUDGEMENT

Dr. AR. LAKSHMANAN, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the final judgment/order dt/- 2-12-2003 passed in FMA No. 1401 of 2000 by the High Court of Calcutta.;


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