RABINDRA NATH GHOSH Vs. ASSISTANT REGISTRAR OF CO OPERATIVE SOCIETIES
LAWS(CAL)-2010-8-190
HIGH COURT OF CALCUTTA
Decided on August 19,2010

RABINDRA NATH GHOSH Appellant
VERSUS
ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES, NADIA Respondents

JUDGEMENT

- (1.) Heard the learned Advocates appearing for the parties.
(2.) Having regard to the impugned judgement before us, we are of the view that the appeal could be disposed of along with the stay application.
(3.) Since the contesting parties are appearing, service of notice of appeal and other formalities stand dispensed with.;


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