SUBIR KUMAR BOSE & ANR Vs. SUBHAS GHOSH & ORS
LAWS(CAL)-2017-4-91
HIGH COURT OF CALCUTTA
Decided on April 03,2017

Subir Kumar Bose And Anr Appellant
VERSUS
Subhas Ghosh And Ors Respondents

JUDGEMENT

Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record.
(2.) It is submitted on behalf of the appellants that cost has been deposited in terms of the order dated 22nd March, 2017. Let a copy of the receipt issued by the State Legal Services Authority, West Bengal, be taken on record.
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;


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