Calcutta High Court (Appellete Side)
Smt. Minu Rani Saha & Ors vs Smt. Manju Roy on 9 April, 2019
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
1
S/L 3
09.04.2019
Ct. No. 6
SD
S.A. 162 of 2018
With
C.A.N. 6533 of 2018
Smt. Minu Rani Saha & Ors.
Vs.
Smt. Manju Roy
Mr. Tarak Nath Halder
... for the Appellants.
Mr. Arnab Roy
... for the Respondent.
Ref. C.A.N. 6533 of 2018:-
The petitioners in this application submit that while the appeal was admitted, the Hon'ble Division Bench passed an interim order of stay of all further proceedings of Ejectment Execution Case No.13 of 2016 for a period of six months subject to payment of Rs.1,000/- per month as occupation charges.
Mr. Halder, learned advocate appearing for the appellants/petitioners, submits that in compliance of the order, his client has deposited the said sum before the Executing Court up to the month of March 2019.
However, taking into account of the order passed by the Hon'ble Division Bench, I direct the appellants/petitioners to pay the said amount to the credit of the respondent- landlord from the month of April 2019 till disposal of the appeal. This payment shall be made by Mr. Halder's client by drawing an account payee cheque in favour of respondent. Such cheque will be received by learned advocate on record for the respondent.
The application for stay being CAN 6533 of 2018 is disposed of directing the interim order passed earlier shall continue till disposal of the appeal.
Notice of appeal upon respondent is dispensed with by appearance of Mr. Arnab Roy, learned Advocate.
Since there was a direction for preparing paper books by the respondent, respondent is directed to expedite the same and to file paper books not later than three weeks from date and to serve a copy upon Mr. Halder.
Liberty to mention.
(Sahidullah Munshi, J.)