SANCHITA MITRA Vs. PRITHWISH MOHAN CHAKRABORTY AND ANOTHER

JUDGEMENT

(1.) Leave is granted to the learned advocate-on-record of the appellant to rectify the defect in the memorandum of review in terms of the report of the Stamp Reporter.

(2.) This application for review has been filed by the defendant no. 2(a)/appellant praying for review of the order passed by this Court on 14th March, 2016 refusing to admit the Second Appeal being S.A.T. No. 39 of 2016 for hearing under the provision of Order 41, Rule 11 of the Code of Civil Procedure, as this Court did not find involvement of any substantial question of law in this appeal.

(3.) Let us now consider the merit of the review application in the facts of the present case.