Calcutta High Court (Appellete Side)
2605/2011 on 4 August, 2011
Author: Dipankar Datta
Bench: Dipankar Datta
1 AJ. 24 04.8.11 C.O. 2605 of 2011 Mr. Mrinal Kanti Das, Mr. Pradip Kumar Kundu, Mr. Pradip Kumar Bose.
......for the petitioner.
Prima facie, I am satisfied that the learned Judge of the executing Court ought to have addressed the defects pointed out by the petitioner in her petition dated 30th April, 2011 instead of rejecting it.
List the revisional application under the heading "Motion" on 24th August, 2011. In the meantime, petitioner is directed to serve copies of this application on the opposite parties and file affidavit-of- service on the next date.
There shall be stay of further proceedings of Misc. Case No.1050 of 2010 as well as Ejectment Execution Case no.29 of 2009 pending before the learned Judge until 30 September, 2011, if not directed otherwise in the meantime.
( Dipankar Datta, J. )