KABERI SAHA & ANR Vs. CHITTA RANJAN SAHA
LAWS(CAL)-2017-4-94
HIGH COURT OF CALCUTTA
Decided on April 04,2017

Kaberi Saha And Anr Appellant
VERSUS
Chitta Ranjan Saha Respondents

JUDGEMENT

Joytirmay Bhattacharya, J. - (1.) This appeal will be heard.
(2.) Lower court's record need not be called for.
(3.) Since the petitioner/respondent is represented by his learned advocate, service of notice of appeal upon the petitioner/ respondent is dispensed with. Appeal, thus, be treated ready as regards service. Re : CAN 2159 of 2017.;


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