Calcutta High Court (Appellete Side)
31/2011 on 30 June, 2011
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1 .92. 30 .
g. S.A.T. 31 of 2011
Mr. Probal Mukherjee,
Mr. Suhrid Sur.
...for the appellants.
This matter is taken up for hearing out of turn on the mentioning of Mr. Probal Mukherjee, learned advocate appearing for the appellants, in view of the urgency pleaded by him.
Seen the report of the additional stamp reporter.
The office is, therefore, directed to send down the certified copy of the decree to the court below.
The learned judge in the lower appellate court is requested to rectify the original decree and, thereafter, to make consequential corrections in the certified copy. After the necessary corrections, the learned judge is requested to send back the certified copy of the decree to this court immediately.
We trust and hope that the entire process shall be completed within a month from the date of receipt of this order by the office of the learned judge.
Put up this matter in the supplementary list on July 13, 2011 under the heading 'for orders'.
2Re: C.A.N.3394 of 2011.
The application for stay filed under C.A.N.3394 of 2011 is treated as on day's list.
The appellants are directed to serve a copy of the application for stay on the respondent by speed post with acknowledgement due and to file an affidavit- of-service on the next date of hearing.
There shall be stay of all further proceedings in Ejectment Execution Case No.16 of 2009 pending before the learned Civil Judge (Junior Division), Sixth Court at Alipore, District: South 24 Parganas, during the pendency of this application.
(Subhro Kamal Mukherjee, J.) (Mrinal Kanti Sinha, J.)