SMT. GOURI SIRKAR & ORS. Vs. SMT. SUDESHNA SIRKAR & ORS.
LAWS(CAL)-2012-8-212
HIGH COURT OF CALCUTTA
Decided on August 27,2012

Smt. Gouri Sirkar And Ors. Appellant
VERSUS
Smt. Sudeshna Sirkar And Ors. Respondents

JUDGEMENT

I.P. Mukerji, J. - (1.) The Court:- This application is made by Smt. Bijoli Basu, the defendant no. 5(b).
(2.) The short complaint in this application is that a portion of the ground floor of premises no. 124, 124/1, B.B. Ganguly Street, Kolkata is under the occupation of Mr. Nishi Kanta Mandal and Laxmi Kanta Mandal. They carry on business in the name and style of Kamala Shoe House. They threaten to part with possession of this part of the property. As a co sharer in the partition and administration suit, the applicant has the right to maintain the application.
(3.) This application is opposed on behalf of Senco Gold.;


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