USHA CHOWDHARY Vs. VEENA CHOWDHARY

JUDGEMENT

(1.) Rule. With the consent of the counsel for the parties, the petition is taken up for final hearing.

(2.) This petition challenges the Order dated 24th November, 2004 which reads as follows:- 24.11.2004 Suit No.250/04/85 Present : Counsel for the parties. Reply to the application u/o 47 CPC filed on behalf of plaintiff. Copy supplied.

(3.) Accordingly the following order was passed on 5th November, 2003 by the Joint Registrar:- Dated : 05.11.2003 Present : Ms.A. Banerjee for the plaintiff. Ms.Namrata Chadha for the defendant. S.No.868/85