Calcutta High Court (Appellete Side)
Sri Kalyan Shaw & Anr vs Sri Raj Kumar Chakraborty on 9 June, 2015
1
In The High Court At Calcutta
Civil Appellate Jurisdiction
09-06-2015 Appellate Side
sb-9
. CAN N o.2550 of 2015
in
S.A.No.59 of 2015
Sri Kalyan Shaw & Anr.
-vs-
Sri Raj Kumar Chakraborty
Ms. Sohini Chakraborty ...for the appellants
Mr. Siva Prosad Ghose
Mr. C.M. Sinha ...for the respondent
It appears that on April 7, 2015 the Division Bench of this court admitted the second appeal. On that date the Division Bench also passed an order in CAN No.2550 of 2015 directing stay of all further proceedings in Ejectment Execution Case No. 5 of 2009 and Ejectment Execution Case No.9 of 2014. By the said order the Division Bench further granted opportunity to file affidavit-in-opposition to the application within three weeks from that date.
Mr Ghosh appearing for the respondent prays for time to file such affidavit-in-opposition. Such prayer has not been opposed by Ms Chakraborty appearing for the appellants.
Accordingly, time to file affidavit-in-opposition is extended till June 10, 2015. Reply, if any, shall be filed by June 26, 2015. Let CAN No.2550 of 2015 appear on June 29, 2015 under the heading "Application."
The interim order dated April 7, 2015 is extended till July 15, 2015 or until further order, whichever is earlier. Let the affidavit of service filed by Ms Chakraborty be kept on record.
(Ashis Kumar Chakraborty, J) 2