PRADIP DEBNATH Vs. SHILPI DEBNATH

JUDGEMENT

(1.) Notice made returnable forthwith.

(2.) Learned counsel Mr. D.K. Das Choudhury waives notice on behalf of respondent No.1, original petitioner and learned Government Advocate waives notice for respondents No.2 to 4.

(3.) This Writ Appeal is filed by the original respondents No.2 to 6 (hereinafter to be referred to as private respondents) to challenge the Judgment of learned Single Judge dated 30.11.2017 in W.P. (C) No.537 of 2017 as well as an order dated 13.08.2018 passed in Rev. Pet. No.59 of 2018.