Calcutta High Court
Deep Chand Bansal vs M/S. J.S. Chandhok (Developers) Pvt. ... on 5 June, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
GA No. 1728 of 2017
with
APO No. 71 of 2016
EC No. 314 of 2012
GA No. 1075 of 2013
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
DEEP CHAND BANSAL
Versus
M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE SANKAR ACHARYYA
Date : 5th June, 2017.
Ms. Noelle Banerjee,
Mr. Dipanjan Dey, Advs.
...for the appellant
Ms. Somali Mukhopadhyay, Adv.
...for the respondents
The Court : Since the appeal arises out of a decree but the appeal has been numbered as APO, a rectification of records is required to be effected by the Registry. As such, let the files be sent to the appropriate department for re-registration/re-numbering.
The matters shall, once re-registered/re-numbered appear in the list one week hence under the same heading.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) TR/ 2 APO 71 of 2016 GA 3639 of 2015 IN EC 314 of 2012 IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION DEEP CHAND BANSAL VERSUS M/S J S CHANDHOK(DEVELOPERS) PVT LTD & ANR.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE The Hon'ble JUSTICE SIDDHARTHA CHATTOPADHYAY Date : 3rd May, 2017.
Mr. S.P.Sarkar,Sr. Advocate appears.
Mr. Pratap Chatterjee,Sr. Advocate appears.
The Court :- Since the parties say that the appeal arises out of a decree, let the matter go out of this list for want of determination.
(SANJIB BANERJEE, J.) (SIDDHARTHA CHATTOPADHYAY, J.) S.Chandra 3 ORDER SHEET GA No. 1117 of 2017 with APO No. 71 of 2016 EC No. 314 of 2012 GA No. 1075 of 2013 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE DEEP CHAND BANSAL Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER The Hon'ble JUSTICE SANKAR ACHARYYA Date : 10th April, 2017.
Ms. Noelle Banerjee, Mr. Dipak Dey, Mr. Dipanjan Dey, Advs.
...for the appellant.
Ms. Somali Mukhopadhyay, Adv.
...for the respondents The Court : Having heard the learned advocates for the parties and upon perusing the instant application seeking extension of an interim order initially passed on 8th March, 2016, this Court, in the facts and circumstances of this instant case, allows the application by extending the interim order for a further period of eight weeks from date or until further orders, whichever is earlier.4
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) pa 5 ORDER SHEET GA No. 276 of 2017 with APO No. 71 of 2016 EC No. 314 of 2012 GA No. 1075 of 2013 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE DEEP CHAND BANSAL Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER The Hon'ble JUSTICE SANKAR ACHARYYA Date : 7th February, 2017.
Ms. Noelle Banerjee, Mr. Dipak Dey, Mr. Dipanjan Dey, Advs.
...for the appellant Ms. Somali Mukhopadhyay, Adv.
...for the respondents The Court : Having heard the learned advocates for the parties and upon perusing the instant application seeking extension of an interim order initially passed on 8th March, 2016, this Court, in the facts and circumstances of this instant case, allows the application by extending the interim order for a further period of eight weeks from date or until further orders, whichever is earlier.6
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) TR/ 7 ORDER SHEET GA No.3502 of 2016 With APO NO.71 OF 2016 GA No.1075 of 2013 EC No.314 of 2012 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE DEEP CHAND BANSAL Versus M/S. J. S. CHANDHOK (DEVELOPERS) PVT. LTD.
& ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER The Hon'ble JUSTICE SANKAR ACHARYYA Date : 5th December, 2016.
Ms. Noelle Banerjee, Mr. Dipak Dey, Advocates for the applicant.
Ms. Somali Mukhopadhyay, Adv. for respondent no.1.
The Court : Let the affidavit of service filed in Court today be taken on record.
Having heard the learned advocates for the parties and upon perusing the instant application seeking extension of an interim order initially passed on 8th March, 2016, this Court, in the facts and circumstances of the case, allows the application by extending the interim order for a further period of eight weeks from date or until further orders, whichever is earlier.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) pa 8 ORDER SHEET IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE GA 2783 of 2016 APO 71 of 2016 CS 118 of 2010 EC 314 of 2012 GA 3639 of 2015 DEEP CHAND BANSAL Versus M/S. J. K. CHANDHOK (DEVELOPERS) PRIVATE LIMITED & ANR.
BEFORE:
The Hon'ble CHIEF JUSTICE GIRISH CHANDRA GUPTA The Hon'ble JUSTICE ARINDAM SINHA Date : 15th November, 2016.
Ms. Noelle Banerjee, Adv.
Mr. Dipak Dey, Adv.
Ms. Rimpa Rajpal, Adv.
The Court : In spite of notice no one appeared.
Prayer for extension of the interim order for a period of two weeks is allowed.
(GIRISH CHANDRA GUPTA, CJ.) (ARINDAM SINHA, J.) sm 9 ORDER SHEET GA No.2783 of 2016 APO No.71 of 2016 CS No.118 of 2010 EC No.314 of 2012 GA No.3639 of 2015 IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE DEEP CHAND BANSAL Versus M/S. J. K. CHANDHOK (DEVELOPERS) PRIVATE LIMITED & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER AND The Hon'ble JUSTICE SIDDHARTHA CHATTOPADHYAY Date: 20th September, 2016 Mr. S. N. Mitra, Sr. Adv. with Ms. Noelle Banerjee, Adv. Mr. Deepak Dey, Adv.
..for the appellant Ms. Somali Mukhopadhyay, Adv.
..for the respondents Having heard the learned Advocates for the parties and upon perusing the instant application, it appears that in the facts and circumstances of the instant case, an interim order was initially passed on 8th March, 2016 which was extended from time to time. The last of such extension took place on 19th July, 2016. Upon expiry of the interim order, the applicant, being the appellant, has taken out the instant application praying for further extension of the interim order passed initially on 8th March, 2016.
Considering the fact that the initial interim order which was passed has been extended from time to time, the said order stands extended 10 by a further period of eight weeks from date or until further order, whichever is earlier.
The Registry is directed to list the appeal, which is otherwise ready for hearing, as expeditiously as possible.
GA No.2783 of 2016 stands accordingly disposed of.
(BISWANATH SOMADDER, J.) (SIDDHARTHA CHATTOPADHYAY, J.) AKGoswami 11 ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE GA No. 3599 of 2015 APO 73 of 2016 CS No. 118 of 2010 EC No. 314 of 2012 M/S. THE JANTA CARDBOARD BOX MANUFACTURING COMPANY Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 3639 of 2015 APO No. 71 of 2016 EC No. 314 of 2015
DEEP CHAND BANSAL VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 74 of 2016 APO No. 70 of 2016
M/S. DESAI AUTOMOBILES VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 131 of 2016 APO No. 72 of 2016
MOHINI THAKUR JESWANI VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
-And-
The Hon'ble JUSTICE SAHIDULLAH MUNSHI Date : 19th July, 2016.
Appearance:
Mr. Dipak Dey, Adv.
Ms. Somali Mukhopadhyay, Adv.12
The interim order earlier passed by this Court shall continue for a further period of six weeks from date or until further orders, whichever is earlier.
(INDIRA BANERJEE, J.) (SAHIDULLAH MUNSHI, J.) cs.13
ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE GA No. 3599 of 2015 APO 73 of 2016 CS No. 118 of 2010 EC No. 314 of 2012 M/S. THE JANTA CARDBOARD BOX MANUFACTURING COMPANY Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 3639 of 2015 APO No. 71 of 2016 EC No. 314 of 2015
DEEP CHAND BANSAL VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 74 of 2016 APO No. 70 of 2016
M/S. DESAI AUTOMOBILES VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 131 of 2016 APO No. 72 of 2016
MOHINI THAKUR JESWANI VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
-And-
The Hon'ble JUSTICE SAHIDULLAH MUNSHI Date : 4th July, 2016.
Appearance:
Mr. Brotindro Mullick, Adv.14
The interim order earlier passed by this Court shall continue for a further period of two weeks from date or until further orders, whichever is earlier.
(INDIRA BANERJEE, J.) (SAHIDULLAH MUNSHI, J.) cs.15
ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE GA No. 3599 of 2015 APO 73 of 2016 CS No. 118 of 2010 EC No. 314 of 2012 M/S. THE JANTA CARDBOARD BOX MANUFACTURING COMPANY Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 3639 of 2015 APO No. 71 of 2016 EC No. 314 of 2015
DEEP CHAND BANSAL VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 74 of 2016 APO No. 70 of 2016
M/S. DESAI AUTOMOBILES VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
-And-GA No. 131 of 2016 APO No. 72 of 2016
MOHINI THAKUR JESWANI VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
-And-
The Hon'ble JUSTICE SAHIDULLAH MUNSHI Date : 20th June, 2016.
Appearance:
Mr. Brotindro Mullick, Adv. Ms. Noelle Banerjee with Ms. Rimpa Rajpal, Advs.
Ms. Somali Mukhopadhyay, Adv.16
The stay, earlier granted by this Court, shall continue for a further period of two weeks from date or until further orders, whichever is earlier.
(INDIRA BANERJEE, J.) (SAHIDULLAH MUNSHI, J.) K. Banerjee A.R. [C.R.] 17 ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE GA No. 3599 of 2015 APO 73 of 2016 CS No. 118 of 2010 EC No. 314 of 2012 M/S. THE JANTA CARDBOARD BOX MANUFACTURING COMPANY Versus M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.GA No. 3639 of 2015 APO No. 71 of 2016 EC No. 314 of 2015
DEEP CHAND BANSAL VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.GA No. 74 of 2016 APO No. 70 of 2016
M/S. DESAI AUTOMOBILES VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.GA No. 131 of 2016 APO No. 72 of 2016
MOHINI THAKUR JESWANI VERSUS M/S. J.S. CHANDHOK (DEVELOPERS) PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE The Hon'ble JUSTICE SAHIDULLAH MUNSHI Date : 10th May, 2016.
Appearance:
Mr. Brotindro Mullick, Adv.
Ms. S. Mukhopadhyay, Adv.18
The Court :- The stay earlier granted by this Court shall continue till two weeks after the ensuing summer vacation or until further orders whichever is earlier.
(INDIRA BANERJEE, J.) (SAHIDULLAH MUNSHI, J.) cs.19
ORDER SHEET IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction ORIGINAL SIDE G.A. No. 74 of 2016 A.P.O.T. No. 529 of 2015 M/S. DESAI AUTOMOBILES Versus M/S. J.S. CHANDHOK [DEVELOPERS] PVT. LTD. & ANR.
-And-G.A. No. 3639 of 2015 A.P.O.T. No. 528 of 2015 E.C. No. 314 of 2015
DEEP CHAND BANSAL Versus M/S. J.S. CHANDHOK [DEVELOPERS] PVT. LTD. & ANR.
-And-G.A. No. 3599 of 2015 A.P.O.T. No. 533 of 2015 C.S. No. 118 of 2010 E.C. No. 314 of 2015
M/S. THE JANTA CARDBOARD BOX MANUFACTURING CO.
Versus M/S. J.S. CHANDHOK [DEVELOPERS] PVT. LTD. & ANR.
-And-G.A. No. 131 of 2016 A.P.O.T. No. 513 of 2015
MOHINI THAKUR JESWANI Versus M/S. J.S. CHANDHOK [DEVELOPERS] PVT. LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
-And-
The Hon'ble JUSTICE SAHIDULLAH MUNSHI Date : 8th March, 2016.
Mr. S.K. Kapoor, Sr. Adv. with Ms. Noelle Banerjee & Mr. Dipak Dey, Advs.
Mr. Pratap Chatterjee, Sr. Adv. with Ms. Somali Mukhopadhyay, Adv.
Mr. P.S. Bose, Sr. Adv. with Mr. Brotindro Mullick, Adv.20
Mr. S.N. Mukherjee, Sr. Adv. with Mr. Raja Basu Chowdhury, Mr. Anuj Singh, Mr. E. Islam & Mr. P. Karan Singh, Advs.
Mr. Suddhasatva Banerjee with Ms. Sreyanshi Majumder, Advs.
appear There will be an order in terms of prayer (a) of the applications.
Informal paper books be filed incorporating all relevant pleadings, depositions and exhibits filed before the Hon'ble Single Bench. Such paper books be prepared by the respondents within two weeks from date.
Since the respondents have appeared through learned Counsel, formal service of notices of appeal is waived. All formalities are dispensed with.
Let the applications along with the appeals be listed for hearing three weeks hence.
For a period of two months from date, there will be stay of operation of the decree under appeal.
(INDIRA BANERJEE, J.) (SAHIDULLAH MUNSHI, J.) K. Banerjee A.R. [C.R.]