PARAMESWAR GHOSH Vs. ARUN KUMAR GHOSH
LAWS(CAL)-2013-2-14
HIGH COURT OF CALCUTTA
Decided on February 06,2013

Parameswar Ghosh Appellant
VERSUS
ARUN KUMAR GHOSH Respondents

JUDGEMENT

ASIM KUMAR MONDAL,J. - (1.) MS . Baisali Ghoshal, learned advocate, appears and informs that she has filed her vakalatnama on November 21, 2012 on behalf of the respondent nos.1 to 5 under filing no.A-17733.
(2.) ON prayer of Mr. Partha Pratim Roy, learned advocate appearing for the appellant and at the risk of the appellant, service of notice of this appeal and the connected application on the respondent nos.6 to 9 is dispensed with. Thus, the appeal and the connected application become ready as regards service by appearance.
(3.) ALTHOUGH the matter is appearing under the heading 'for orders', by consent of Mr. Partha Pratim Roy, learned advocate appearing for the appellant and Ms. Baisali Ghoshal, learned advocate appearing for the plaintiff/respondent nos.1 to;


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