LAWS(CAL)-2025-1-59

JAYDEEP CHAKRABORTY Vs. SNEHASISH BHAUMIC

Decided On January 03, 2025
Jaydeep Chakraborty Appellant
V/S
Snehasish Bhaumic Respondents

JUDGEMENT

(1.) Leave is granted to the petitioner's advocate on record to correct the cause title thereby deleting the word Appellate Side therefrom. Leave is also granted to incorporate the proper valuation of the application and to correct the prayer portion, in course of the day.

(2.) Challenging the orders dtd. 5/12/2024 passed by the learned District Judge, South 24-Parganas, Alipore, in Misc. Appeal Nos. 403 and 404 of 2024, the above revisional applications have been filed.

(3.) In order to appreciate the controversy involved, it is necessary to set forth the facts leading to filing of the aforesaid revisional applications.