SHILA GEORGE AND OTHERS Vs. DILIP KUMAR DEY AND ANOTHER
LAWS(CAL)-2012-1-206
HIGH COURT OF CALCUTTA
Decided on January 03,2012

Shila George And Others Appellant
VERSUS
Dilip Kumar Dey And Another Respondents

JUDGEMENT

- (1.) Leave is granted to remove the defect under report here and now.
(2.) The appeal will be heard. Records need not be called for. Since all the parties have entered appearance, all formalities stand dispensed with.
(3.) By consent of parties, the appeal and the application are taken up for hearing and disposal.;


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