Calcutta High Court (Appellete Side)
Skc/Ag Bhabani Sankar Sil vs Pratima Sil & Ors on 10 February, 2014
1 10.02.2014
F.M.A. 1353 of 2010 84 skc/ag Bhabani Sankar Sil vs. Pratima Sil & Ors.
The interlocutory order dated 22.04.2010 has been questioned by filing the intra-court appeal. Licence has been ordered to be issued subject to the final result of the writ petition. Affidavit-in-opposition has been called for, which indicates the writ petition is pending for adjudication.
We give liberty to the appellant to apply for vacating the interim order, in case, the writ petition is still pending.
In view of the aforesaid, we are not inclined to interfere with the order passed by the Single Bench.
The appeal stands dismissed.
(Joymalya Bagchi, J) (Arun Mishra, Chief Justice)