Calcutta High Court (Appellete Side)
Sunil Poddar @ Sunil Kumar Poddar & Anr vs The State Of West Bengal & Anr on 29 September, 2022
29.09.2022 Court No.35 Item No. 1 CRR 20 of 2016 With CRAN 9 of 2022 d.g.
Sunil Poddar @ Sunil Kumar Poddar & Anr.
Vs. The State of West Bengal & Anr.
Mr. Ayan Bhattacherjee, Mr. Amitabrata Hait, Mr. Suman Majumder.
... for the petitioners Mr. Narayan Prasad Agarwala, Mr. Pratick Bose.
... for the State Affidavit-of-service filed in Court today is taken on record.
In re:- CRAN 9 of 2022 Prayer of the petitioners vide CRAN 9 of 2022, is moved before the Court today, that is, for grant of interim order of stay of all further proceedings in G.R. Case No. 809 of 2011 pending in the Court of Additional Chief Judicial Magistrate, Bidhannagar.
It is submitted that the petitioners were protected with such an order of this Court dated 19th February, 2016 which was extended, thereafter, from time to time. However, during Pandemic period, the petitioners could not proceed in a manner as was required and the interim order so granted earlier has lapsed. Hence, this application of the petitioners.
Learned Advocate appearing on behalf of the State rests the matter to the discretion of the Court.
Considering the facts and circumstances, it is found proper that there shall be an order of stay of the proceedings in connection with G.R. Case No. 809 of 2011 pending in the learned Court of Additional Chief Judicial Magistrate, Bidhannagar, till final hearing of the case.
Since the case is ready for hearing, let the same appear in the list under the heading "For Hearing' on 16th November, 2022, when the State shall produce the case diary in Court.
2CRAN 9 of 2022 is disposed of.
According to the request made by Mr. Agarwala, let him be supplied with a copy of the revisional application, before the date of hearing.
(Rai Chattopadhyay, J.)