BARUN SEN Vs. ARUN
LAWS(CAL)-2011-6-89
HIGH COURT OF CALCUTTA
Decided on June 28,2011

BARUN SEN Appellant
VERSUS
ARUN @ BHOJA SASMAL Respondents

JUDGEMENT

- (1.) Heard the learned Advocates for both the sides.
(2.) Vakalatnama filed by the opposite parties be kept with the record.
(3.) This application is at the instance of the plaintiffs for early disposal of a suit being Title suit No. 28 of 2008 pending before the learned Civil Judge (Junior Division), 4th Court at Sealdah.;


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