MAMATA DEBNATH Vs. ASUBALA DEBNATH

JUDGEMENT

(1.) Petitioners have prayed for the following reliefs:

(2.) Having heard learned counsel for the parties as also perused the record, present petition is disposed of on the following mutually agreed terms:

(3.) Interim order dated 04.07.2019 passed by this Court in Case No. CRP 66 of 2019, titled as Smt. Mamata Debnath and another v. Smt. Asubala Debnath, stands vacated.