Calcutta High Court (Appellete Side)
288/2006 on 16 July, 2010
Author: Tarun Kumar Gupta
Bench: Tarun Kumar Gupta
1
16.07.2010
ss S.A. 288 of 2006
with
C.A.N. 6188 of 2009
Mr. Mrityunjoy Das Majumdar
... For the appellant
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The application for extension of interim order dated 22nd August,
2003 being C.A.N. 6188 of 2009 passed by the learned Single Judge
in S.A. 288 of 2006 in reference to C.A.N. 2611 of 2006 is taken up
for hearing. On call none appears for the respondent/plaintiff though
there was service of notice upon the learned Advocate for the respondent and the same be kept with the record. As no one came to oppose this application for extension and this second appeal has been filed against an order of ejectment of appellant, let the interim order of stay of all further proceeding of Title Execution case No.9 of 2005 pending in the 4th Court of the learned Civil Judge (Junior Division) at Sealdah be stayed till disposal of the second appeal or until further order whichever is earlier.
The application being C.A.N. 6188 of 2009 stands disposed of accordingly.
It is reported that the paper book has also been filed and the second appeal is otherwise ready for hearing. Let this second appeal be included in the list of hearing.
2(Tarun Kumar Gupta, J.)