SUNIL BARAN CHOWDHURY Vs. ANATH BANDHU CHOWDHURY
LAWS(CAL)-2006-8-27
HIGH COURT OF CALCUTTA
Decided on August 18,2006

SUNIL BARAN CHOWDHURY Appellant
VERSUS
ANATH BANDHU CHOWDHURY Respondents

JUDGEMENT

- (1.) Learned counsel for both the parties are present.
(2.) Mr. Chowdhury, learned counsel for the plaintiff, urged for Judgment on admission under Order 12, Rule 6 read with Order 8, Rule 5 of the Civil Procedure Code.
(3.) Before I open the discussion, the miniaturised version of the plaintiff as borne out in his plaint need be stated.;


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