TAMAL DAS & ANR Vs. DILIP KUMAR DAS @ DIPAK DAS
LAWS(CAL)-2016-9-85
HIGH COURT OF CALCUTTA
Decided on September 05,2016

TAMAL DAS And ANR Appellant
VERSUS
DILIP KUMAR DAS @ DIPAK DAS Respondents

JUDGEMENT

- (1.) This appeal will be heard.
(2.) Lower Court records need not be called for.
(3.) Since the plaintiff/respondent has already entered appearance through Mr. Subhas Chandra Karar with Mr. Surajit Roy, service of notice of appeal need not be effected upon the plaintiff/respondent.;


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