Calcutta High Court (Appellete Side)
Kamal Sikdar vs Smt. Pankaj Kumari Pal Nee Dutta & Anr on 22 January, 2020
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
1
22.01.2020
suman 06
Ct.17
SA 187 of 2019
With
CAN 1833 of 2019
Kamal Sikdar
Vs.
Smt. Pankaj Kumari Pal nee Dutta & Anr.
Mr. Pradyut Kumar Nandi
Mr. Mrinmay Chakrabarti
Mr. Debasish Ghosh
...for the petitioner
Affidavit of service be kept with the record.
It appears on perusal of affidavit of service that notice
of the application for stay was not duly served upon the
respondents/opposite parties.
The petitioner is directed to take fresh step for service of notice within one week from the date of this order under registered speed post with A/D. Interim order of stay of all further proceedings in Ejectment Execution Case No.84 of 2018 pending before the 1st Court of the learned Civil Judge (Junior Division), Sealdah be extended till 15th March, 2020.
(Bibek Chaudhuri, J.) 2