KAMALA MAJHI Vs. RABINDRA NATH CHAKRABORTY
LAWS(CAL)-2021-2-77
HIGH COURT OF CALCUTTA
Decided on February 08,2021

Kamala Majhi Appellant
VERSUS
Rabindra Nath Chakraborty Respondents

JUDGEMENT

KAUSIK CHANDA J. - (1.) Let affidavit-in-opposition filed by the respondents to an application being CAN 6 of 2019 (Old No. CAN 9468 of 2019) be kept with the record.
(2.) The said application is not on record.
(3.) Learned Advocate for the appellants hands over the photocopy of the said application to which learned Advocate for the respondents did not raise any objection.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.