Calcutta High Court (Appellete Side)
Jumman Ali Khan And Another vs Kadar Sk. @ Maniruddin Sk. And Another on 4 August, 2016
Author: R.K. Bag
Bench: R.K. Bag
1 S/L.69. C.R.R. No.2194 of 2016 August 4, 2016 Bpg. In the matter of : Jumman Ali Khan and another.
Versus Kadar Sk. @ Maniruddin Sk. and another.
Ms. Chandreyi Alam, Mr. Md. Abdur Rahaman, Mr. N. Zaman.
...for the petitioners.
The petitioners are directed to serve notice and copy of the application on the opposite parties by speed post with acknowledgement due within a period of two weeks from this date and to file an affidavit-of-service to that effect on the next date of hearing.
Having heard learned counsel for the petitioners and on consideration of the background of the present case, the execution of warrant of arrest against the present petitioners being CSW 3 and CSW 4 in connection with G.R. no.428 of 2000 is stayed for a period of four weeks from this date or until further order, whichever is earlier.
List the matter under the heading "Adjourned Motion" after expiry of two weeks.
(R.K. Bag, J.) 2