KABITA MUKHERJEE Vs. PADAM CHAND BANTHIA

JUDGEMENT

(1.) On 2nd August, 2001 an ejectment decree alongwith various other reliefs were granted by this Court. One of such reliefs was in the nature of preliminary decree as regards fixation of mesne profits. An advocate-Commissioner was appointed. However, such advocate-Commissioner was replaced by other.

(2.) The original judgment and decree was challenged before a Division Bench of this Court. However, the appeal was dismissed. The judgment and decree of this Court was confirmed. A special leave petition was also moved before the Supreme Court of India which was also dismissed.

(3.) As a result whereof, excepting passing a final decree on the basis of the report to be furnished by the advocate-Commissioner in respect of the claim of mesne profits no other purpose is left for hearing.