Calcutta High Court (Appellete Side)
Md. Salim Agwan vs Md. Sahabuddin on 14 November, 2022
S/L 5 14.11.2022Court. No. 12
Suvayan/ Suvayan CO 88 of 2019 Md. Salim Agwan Vs. Md. Sahabuddin Mr. Abhijit Roy Mr. Arvind Gupta ...for the petitioner.
Mr. Abhijit Roy, learned Advocate for the petitioner is present.
Two affidavits-of-service have been filed, let those are kept with the record.
In considered view of this Court for effective disposal of the instant revisional application the presence of the opposite party is very much necessary and since the opposite party does not turn up today, petitioner is directed to cause service of notice afresh upon the opposite party under registered post with A/D within 7 days from the date of passing of this order.
Let the matter be listed in the monthly list of December, 2022. Affidavit-of-service to be filed on the date of hearing.
The interim order of stay as passed on 04.11.2019 is extended till December 15, 2022 or until further orders whichever is earlier.
(Partha Sarathi Sen, J.)