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Calcutta High Court (Appellete Side)

285/2011 on 22 December, 2011

Author: Subhro Kamal Mukherjee

Bench: Subhro Kamal Mukherjee

                                         1




 Sl.43.
22.12.2011.
   bpg.


                      S.A.T.285 of 2011
                          With
                      C.A.N.9149 of 2011

                Mr. Srijib Chakraborty,
                Mr. Shamit Sanyal,
                Mr. Anirban Das.
                         ...for the appellant.


                Mr. Siva Prosad Ghosh.
                                  ...for the respondent.

The learned advocate for the appellant is directed to correct the list of papers, here and now.

Mr. Siva Prosad Ghosh, learned advocate, appears and informs that he accepts notice of this application for stay on behalf of the sole respondent by filing a caveat bearing no.2228 of 2011 on June 14, 2011.

The office is directed to incorporate the caveat in the file.

Let affidavit in opposition to this application for stay be filed by one week after reopening of this Court after winter holidays for the year 2011; reply, if any, be filed by one week thereafter.

Put up this matter in the supplementary list two weeks after reopening of this Court after winter holidays for the year 2011 under the heading 'application'.

During the pendency of the application, there shall be stay of all further proceedings in Ejectment Execution Case No.6 of 2011 pending before the learned Civil Judge (Junior Division), Third Court at Sealdah, District North 24 Parganas.

(Subhro Kamal Mukherjee, J.)