Calcutta High Court (Appellete Side)
32 Abdul Suvan vs Abul Hossain & Ors on 13 February, 2014
Author: Harish Tandon
Bench: Harish Tandon
1 ar 13.02.20 CO 361 of 2014 14 32 Abdul Suvan Vs. Abul Hossain & Ors.
Mr. Partha Pratim Roy Mr. Saikat Sen ... For the Petitioner The petitioner is directed to serve copy of this revisional application upon the opposite parties by speed post as well as upon the learned advocate appearing for the opposite parties in the trial Court intimating that this matter shall be listed in the supplementary list under the heading "Listed Motion" after three weeks and shall file affidavit-of-service on the next date. There shall be stay of all further proceedings in Miscellaneous Case No. 11 of 2013 pending before the learned Civil Judge (Jr. Division), Additional Court, Jangipur for a period of four weeks from date or until further order, whichever is earlier.
(Harish Tandon, J.) 2