BENGAL FREEMASONS TRUST ASSOCIATION Vs. DISTRICT GRAND LODGE OF MARK MASTER MASONS
LAWS(CAL)-2018-6-51
HIGH COURT OF CALCUTTA
Decided on
June 20,2018
Bengal Freemasons Trust Association
Appellant
VERSUS
District Grand Lodge Of Mark Master Masons
Respondents
JUDGEMENT
Jyotirmay Bhattacharya, C.J. -
(1.) This appeal will be heard.
(2.) Lower Court records need not be called for.
(3.) Since the respondent is represented by the learned advocate pursuant to the Caveat lodged by the respondent, service of notice of appeal upon the respondent is dispensed with.;
(2.) Lower Court records need not be called for.
(3.) Since the respondent is represented by the learned advocate pursuant to the Caveat lodged by the respondent, service of notice of appeal upon the respondent is dispensed with.;
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