ABDUL MATIN MALLICK Vs. SUBRATA BHATTACHARJEE (BANERJEE)

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Calcutta in C.O. NO. 4266 of 2016 by which the High Court has dismissed the said writ petition preferred by the appellant herein and has confirmed the order passed by the first Appellate Court allowing the application submitted by the respondents herein - pre-emptors, the original respondents - revisionists before the High Court, the appellant herein - pre-emptee has preferred the present appeal arising out of SLP (C) No. 5394 of 2022.

(2.) The facts leading to the present appeals in nutshell are as under:-

(3.) Shri Anand, learned counsel appearing on behalf of the appellant has vehemently submitted that in the facts and circumstances of the case, the High Court has committed a grave error in dismissing the revision application and not interfering with the order passed by the First Appellate Court allowing the pre-emption application.