Calcutta High Court (Appellete Side)
Bd Unrivalled Projects Private Limited vs Md. Salim & Ors on 2 January, 2015
Author: Sudip Ahluwalia
Bench: Sudip Ahluwalia
1
02.01.15 C. O. 1 of 2015
akd
&
bd Unrivalled Projects Private Limited.
Vs.
Md. Salim & Ors.
--------
Mr. Jishnu Saha, Mr. Soumya Roy Chowdhury, Mr. Dipendra Nath Chunder.
... for the petitioner.
Mr. Sardar Amjad Ali.
Mr. Aniruddha Dasgupta ... for the Opposite Party Nos. 1 to 3 Heard the learned advocates of both the parties. Respondents are directed to file affidavit in opposition to the instant revisional application within two weeks from date. Reply thereto, if any, be filed within one week thereafter.
Let the matter appear before the regular Bench three weeks hence.
In the meantime, parties shall maintain status quo as on date in respect of the disputed property in question.
The question of maintainability of the revisional application raised on behalf of the respondents is left open.
Let a photostat plain copy of this order duly countersigned by the Assistant Registrar (Court) be handed over to the learned advocates appearing for the parties on usual undertaking.
2(Sudip Ahluwalia, J.)