JUDGEMENT
Jyotirmay Bhattacharya, J. -
(1.) This appeal will be heard.
(2.) The lower court records need not be called for.
(3.) Since the plaintiffs/respondents is represented by the learned advocate, Mrs. Sudipa Roy, service of notice of appeal upon the plaintiffs/respondents is dispensed with.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.