Calcutta High Court (Appellete Side)
2090/2011 on 30 June, 2011
Author: Dipankar Datta
Bench: Dipankar Datta
1 06.11 8 ab C.O. 2090 of 2011 Mr. Amritlal Dhar, ... for the petitioner List this application on 11.07.2011 as "Motion". In the meantime, the petitioner is directed to serve a copy of this application along with a notice on the opposite party informing him the next date of hearing. An affidavit of service to that effect shall be filed on the next date of hearing.
Since I am of the prima face view that the learned Judge exercised his discretion erroneously, there shall be stay of all further proceedings of Ejectment Execution case No. 81 of 2010 pending on the file of the learned 5th Judge, Small Causes Court at Calcutta till 01.08.2011 or until further orders, whichever is earlier.
(Dipankar Datta, J)