GURUDAS MALLICK Vs. SUBHENDU SEKHAR MALLICK

JUDGEMENT

(1.) On the prayer of learned counsel for the plaintiffs/respondent nos. 1 and 2, leave is granted to the said respondents to file their Vakalatnama by November 6, 2025.

(2.) In view of arguable questions being involved in the matter, we admit the appeal.

(3.) Upon hearing learned counsel for the parties, we find that the issues involved in the interim application are same as those in the appeal itself and as such, instead of relegating the parties to a long-drawn hearing, we take up the appeal itself for hearing.