Calcutta High Court (Appellete Side)
Mangat Singh Gaba @ Mangat vs The State Of West Bengal & Anr on 17 December, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1 17 17.12.2014 rpan Ct.No.17 CRR No. 1106 of 2014 In the matter of:- Mangat Singh Gaba @ Mangat Gaba Vs. The State of West Bengal & Anr.
AND In Re.: CRAN No.4467 of 2014 (Fresh Interim Order) Mr. Ayan Bhattacharyya Mr. Arijit Ghosh ...for the Petitioner/Applicant Affidavit-of-service filed in Court today be kept on the record.
In spite service of notice nobody appears on behalf of the opposite parties nor any accommodation has been sought for.
Heard the learned advocate for applicant. It has been submitted by Mr. Bhattacharyya, the learned advocate appearing on behalf of the Applicant, that this Court granted an interim order on 16th May, 2014 staying of proceeding of Case No.C/3990 of 2014 pending before the Court of learned Chief Metropolitan Magistrate, Calcutta which has since been expired. Mr. Bhattacharyya, the learned advocate therefore, prays for a fresh interim order.
Perused the application and seen the order of this Court dated 16th May, 2014 granting interim order of stay, which has since been expired.
Let there be a fresh stay of proceeding of Case No.C/3990 of 2014 pending before the Court of learned Chief Metropolitan Magistrate, Calcutta for a period of six weeks after the X-mas Vacation or until further orders whichever is earlier.
Matter to appear two weeks after the X-mas Vacation before the regular Bench under the heading "Contested Application".
The Petitioner/Applicant is directed to communicate this order passed by this Court to the Opposite Party No.2 and file affidavit-of-service on the next date of hearing.
2Liberty is given to the parties to pray for extension and/or modification and/or variation of the interim order upon notice to the other sides.
The application, being CRAN No.4467 of 2014 is disposed of.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties, upon compliance of all requisite formalities.
(Samapti Chatterjee, J.)