Calcutta High Court (Appellete Side)
Tapan Kumar Das vs The State Of West Bengal & Anr on 31 July, 2019
Author: Md. Mumtaz Khan
Bench: Md. Mumtaz Khan
1 31.7.201942
Ct-42 ar C.R.R 2229 of 2018 with CRAN 172 of 2019 Tapan Kumar Das Vs. The State of West Bengal & Anr.
Mr. Sabir Ahmed Mr. Abdur Rakib Mr. Jnip Bose ... For the Petitioner Mr. Goutam Dinda Mr. Anindya Sundar Chatterjee ...For the K.M.C Ms. Sreyashee Biswas ... For the State Re: CRAN 172 of 2019 This is an application for extension of the interim order of stay granted by this Court on October 11, 2018.
Having considered the submissions of the learned advocates appearing for the respective parties, let the interim order of stay granted by this Court is further extended for a period of six weeks or until further order, whichever is earlier.
Liberty is given to the parties for extension and/or modification and/or variation of this order upon notice to the other side.
CRAN 172 of 2019 is thus disposed of.
2Re: C.R.R 2229 of 2018 On the joint prayer of the learned advocates appearing for the respective parties hearing is adjourned.
Let the L.C.R/L.C.Rs be called for in the mean time.
Let the matter go out of the list for the present with liberty to mention.
(Md. Mumtaz Khan,J.)