GOLOK LALL SEAL Vs. DSK REAL ESTATE LIMITED
LAWS(CAL)-2010-12-22
HIGH COURT OF CALCUTTA
Decided on December 10,2010

GOLOK LALL SEAL Appellant
VERSUS
DSK REAL ESTATE LIMITED Respondents


Cited Judgements :-

BISWAJIT DAS VS. RITA DAS [LAWS(CAL)-2012-9-100] [REFERRED TO]


JUDGEMENT

- (1.)This application under Article 227 of the Constitution of India is directed against an order dated 24th June, 2010, passed by the Learned Civil Judge, Senior Division, Eighth Court at Alipore, in Title Suit No. 1673 of 2009 by which the application under Order 7 Rule 11 of the Code of Civil Procedure for rejection of plaint filed by the Defendant No. 2 was rejected by the Learned Trial Judge. The said Defendant is aggrieved. Hence he has come before this Court with this application.
(2.)Heard Mr. Bagchi, learned Advocate for the Petitioner and Mr. Ray Choudhury, learned Senior Counsel for the Plaintiff/opposite party.
(3.)Considered the materials on record including the order impugned.


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