JIBAN SHIL Vs. GOURANGA SHIL

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) The impugned order reads as under:

(3.) At this stage, Court finds no reason to interfere with the impugned order. It cannot be said that the approach adopted by the Court below, in considering the application(s) filed by the petitioner is illegal or erroneous.