(1.) Heard Mr.P.S. Datta, learned advocate appearing on behalf of Mr.S.P. Majmudar, learned advocate for the appellant and Mr.Ketan Shah, learned advocate for the respondent.
(2.) It has been reported that Special Civil Suit No.152 of 2015 which was instituted by the respondent herein has been fully tried by the learned City Civil Court. Arguments are also over and Written Arguments are also submitted by the parties. However, judgement is not delivered.
(3.) According to Mr.Ketan Shah, learned advocate for the respondent, the next date before the trial court is 5/5/2023 and on that day judgement will be delivered.