MEGHNATH CHATTERJEE Vs. ANJALI SIKDAR

JUDGEMENT

(1.) The petitioner before this Court is the defendant in a suit for specific performance of contract and is aggrieved by the Order dtd. 20/5/2022 passed by the Learned Civil Judge (Senior Division) 3rd Court at Howrah in Title Suit No. 70 of 2012.

(2.) The petitioner is contesting the said suit by filing his written statement along with counter claim in the said suit. To the said counter claim the opposite party No-1 herein has filed her written statement.

(3.) The opposite party no-2 is also contesting the said suit by filing his written statement along with counter claim in the said suit. To the said counter claim the opposite party no- 1/plaintiff has filed her written statement.