Calcutta High Court (Appellete Side)
Parimal Kumar Ghosh vs State Of West Bengal & Ors on 22 January, 2020
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
1 22.01.2020
suman 15 Ct.17 C.O.2573 of 2017 Parimal Kumar Ghosh Vs. State of West Bengal & Ors.
Mr. Debjit Mukherjee Ms. Susmita Chatterjee Mr. Kaustav Bhattacharya ...for the petitioner It appears from the order dated 8th August, 2017 that the instant revision was admitted by a Co-ordinate Bench of this Court. The opposite party was directed to show cause as to why the order impugned rejecting an application under Order 26 Rule 9 read with Section 151 of the Code of Civil Procedure filed by the plaintiff should not be set aside. since it was proposed to dispose of the instant revision within the shortest possible of time, no order of stay was granted by this Court. However, service could not be effected within such shortest possible of time. In the meantime, service is effected.
The instant revision be listed for hearing on 20th February, 2020.
2There shall be an order of stay of all further proceedings in Money Suit No.29 of 2012 pending before the learned Civil Judge (Senior Division) at Siliguri district Darjeeling till the disposal of the instant application or until further order, whichever is earlier.
(Bibek Chaudhuri, J.)