THE ROYAL BANK OF SCOTLAND PLC (FORMERLY KNOWN AS ROYAL BANK OF SCOTLAND N.V.) Vs. IMPRESSIONS AND ORS.
LAWS(CAL)-2018-7-397
HIGH COURT OF CALCUTTA
Decided on
July 05,2018
The Royal Bank Of Scotland Plc (Formerly Known As Royal Bank Of Scotland N.V.)
Appellant
VERSUS
Impressions And Ors.
Respondents
JUDGEMENT
SOUMEN SEN,J. -
(1.) Both the applications are taken up together and disposed of by this common order.
(2.) The plaintiff has filed an application being G.A. no.3181 of 2017 praying inter alia for a mandatory direction upon the respondents to handover peaceful and vacant possession of the property described in scheduled, A to the plaint.
(3.) The defendant has filed an application in G.A. no. 3529 of 2017 for rejection of the plaint.;
(2.) The plaintiff has filed an application being G.A. no.3181 of 2017 praying inter alia for a mandatory direction upon the respondents to handover peaceful and vacant possession of the property described in scheduled, A to the plaint.
(3.) The defendant has filed an application in G.A. no. 3529 of 2017 for rejection of the plaint.;
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