BINA ROY Vs. BASANTI BHATTACHARYA
LAWS(CAL)-2008-6-59
HIGH COURT OF CALCUTTA
Decided on June 25,2008

BINA ROY Appellant
VERSUS
BASANTI BHATTACHARYA Respondents

JUDGEMENT

- (1.) HEARD the learned Advocates appearing on behalf of the parties.
(2.) THIS is an application under Article 227 of the Constitution of India primarily directed against judgment and order, being Order No. 43 dated 3rd December, 2007 passed by the learned Civil Judge (Senior Division), jalpaiguri in Title Suit No. 72 of 2004.
(3.) THE petitioner herein is the defendant in the suit pending in the court below.;


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