BHAICHUNG BHUTIA Vs. SOUMIK DUTTA

JUDGEMENT

(1.) Let the plaint be registered as a suit.

(2.) Issue summons in the suit and notice in the application to the defendants, on filing of process fee and registered AD covers within one week, returnable on 29th September, 2014. Dasti in addition.

(3.) The plaintiff has filed the suit for permanent injunction and for damages.