KAJAL SAHANA Vs. PRATIMA SAHANA

JUDGEMENT

(1.) We propose to hear out the appeal expeditiously, dispensing with all formalities, keeping the point of maintainability as the first point to be decided in the appeal.

(2.) Advocate-on-record for the appellant shall file informal paper book, serving a copy thereof on the learned advocate-on-record for the respondents at least seven days before the date of hearing of the appeal, by 22/12/2023.

(3.) Set down the appeal for hearing on 11/1/2024.