RABINDRA CHANDRA DAS Vs. MD SAIFUDDIN AHMED

JUDGEMENT

(1.) Heard Mr. P. Chowdhury, the learned counsel for the petitioners as well as Mr. P. Khataniar, the learned counsel appearing for the respondents.

(2.) This review application under Sec. 114 read with Order XLVII Rule 1 of the Code of Civil Procedure is directed against the second appellate judgment, order and decree dated 05.06.2017, passed by this Court in R.S.A. No. 87/2007.

(3.) The learned counsel for the petitioner had advanced his submissions in the entire post lunch sessions on 18.06.2019 and 19.06.2019. His reply argument was done by consuming entire post lunch session on 24.06.2019. The learned counsel for the respondent had concluded his argument by consuming entire post lunch session on 20.06.2019.