Calcutta High Court (Appellete Side)
Sumitra Debi Varma @ Sumitra Debi Varma vs Ghanshyam Das Agarwala on 27 February, 2019
1 Sl. February
20. 27, 2019 High Court at Calcutta Civil Revisional Jurisdiction C.O. 3620 of 2018 Sumitra Debi Varma @ Sumitra Debi Varma Versus Ghanshyam Das Agarwala Mr. Somenath Bose, Mr. Utpal Maitra, ...for the petitioner.
Mr. Aniruddha Chatterjee, Mr. Tarak Nath Halder, ...for the opposite party. The affidavit of service filed on behalf of the petitioner is kept on record.
In view of a prima facie case having been made out as to the appellate court having adopted a hypertechnical approach contrary to law, let the matter appear for hearing under the same heading on March 5, 2019.
There will be an order of stay of execution of the ex parte decree dated April 9, 2013 passed by the Civil Judge (Junior Division), Additional Court at Sealdah, South 24-Paraganas, in Ejectment Suit No. 99 of 2005, till March 20, 2019 or until further orders, whichever is earlier. 2 dns ( Sabyasachi Bhattacharyya, J. )