Calcutta High Court (Appellete Side)
2336/2010 on 2 December, 2010
Author: Prasenjit Mandal
Bench: Prasenjit Mandal
.12.2010 ad C.O 2336 of 2010 In Re: Ashok Singh & Ors. ...... petitioners Mr. A.B Raut, Mr. A.K Choudhury ...... For the petitioners Mr. Kaushik Chanda ......
...... For the Decree holder/Opposite Party Heard both sides. Since the opposite party has appeared, service of notice upon the opposite party is stated as complete.
Let this matter appear as 'Listed Motion' in the Supplementary List on 14.12.2010.
As regards stay, upon due consideration of the matter I find that the application is at the stage of execution of the decree with the help of the Police. So, there is urgency in passing appropriate order of stay. Accordingly, an interim order of stay of the execution case being Ejectment Execution Case No.13 of 2007 is granted till 14th December, 2010.
Learned Advocate on record of the petitioners is permitted to communicate the gist of the order to the learned executing court.
(Prasenjit Mandal, J.)