Calcutta High Court (Appellete Side)
Mata Prasad Jaiswal vs The Tamluk Ghatal Central on 26 April, 2017
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
(31) 26.04.2017
(p.j.) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION APPELLATE SIDE CO No. 49 of 2011 (CAN 3257 of 2017) Mata Prasad Jaiswal
-versus-
The Tamluk Ghatal Central Co-operative Bank Limited & anr. Re : CAN 3257 of 2017.
Mr. Arijit Chatterjee ... for the petitioner Mr. Pabitra Charan Bhattacharjee Mr. Subhajit Panja ... for the opposite parties In the application the petitioner has prayed for re-imposition of the interim order dated February 23, 2011 which stood vacated long time back.
Having considered the facts of the case, I do not find any scope to re-impose the said interim order after a period of six years.
Let, the revisional application appear in the list under the heading "Contested Application"
in the monthly list of June, 2017.
With the above directions, the application, being CAN 3257 of 2017 stands disposed of.
(Ashis Kumar Chakraborty, J.)