Calcutta High Court (Appellete Side)
(Sri Hemanta Kumar Prasad vs Sri Sri Laksmi on 20 June, 2018
12 20.06.2018 C.A.N. 2947 of 2018 pg in S.A.T. 118 of 2018 (Sri Hemanta Kumar Prasad vs. Sri Sri Laksmi Narayan Jew represented by its sebait Sri Swapan Kumar Das & Anr.) Mr. Asish Bagchi Mr. Tapan Chakraborty Mr. Abdul Alim.................for the appellant/ applicant This second appeal is directed against the first appellate judgment and decree dated January 31, 2018 of reversal of the trial court's judgment and decree dated August 30, 2014.
Having heard Mr. Bagchi, learned senior advocate appearing for the appellant, we admit the appeal for answering the following substantial question of law.
Whether the personal requirement of the sebait ought to be regarded as the requirement of the deity in terms of the provisions of the relevant deed of dedication ?
Issue usual notices.
Call for the records.
Re: C.A.N. 2947 of 2018 Pending hearing of the application, there shall be stay of Ejectment Execution Case No. 6 of 2018 pending before the learned Additional Civil Judge (Junior Division) at Sealdah, South 24-Parganas.
The application for stay shall be returnable before the appropriate bench in the month of August, 2018, subject to convenience of the learned Judge. (SHAMPA SARKAR, J.) (DIPANKAR DATTA, J.)