MAMATA GUHA Vs. PRANAB KUMAR DAS
LAWS(CAL)-2011-2-75
HIGH COURT OF CALCUTTA
Decided on February 11,2011

Mamata Guha Appellant
VERSUS
Pranab Kumar Das Respondents

JUDGEMENT

- (1.) The learned advocate for the Appellant is directed to insert the name of the leaned trial judge in the preamble of the memorandum of appeal, here and now.
(2.) Mr. Aniruddha Chatterjee, learned advocate appearing for the Appellant informs that his junior, Mr. Surya Prasad Chattopadhyay, learned advocate has filed fresh vakalatnama on February 15, 2011 on behalf of the Appellant under filing No. A 2497.
(3.) The office is directed to accept the vakalatnama, if the vakalatnama is in form.;


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