AKHIL BHARTIYA BANGDA BRAHMIN Vs. JITENDRA KUMAR

JUDGEMENT

(1.) Heard on I.A. No.4497/2016, an application for hearing the appeal in summer vacation as also on I.A. No.4496/2016, an application for urgent hearing.

(2.) Looking into the controversy involved in the matter, both the aforesaid applications are allowed.

(3.) Also heard on I.A. No.4498/2016, which is an application under Section 151 of the C.P.C.