Calcutta High Court (Appellete Side)
Krishnendu Narayan Chowdhury vs The State Of West Bengal & Anr on 12 December, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1 09 12.12.2014 rpan Ct.No.17 CRR No. 1289 of 2014 In the matter of:- Krishnendu Narayan Chowdhury Vs. The State of West Bengal & Anr.
In Re.: CRAN No.2493 of 2014 Mr. Sekhar Bose Mr. Rohan Ojha ...for the Petitioner/Applicant Affidavit-of-service filed in Court today be kept on the record.
Heard the learned Senior advocate for applicant. It has been submitted by Mr. Bose, the learned Senior advocate appearing on behalf of the Applicant, that this Court granted an interim order on 25.04.2014 staying of the proceedings of Sessions Triao No.35 (11) of 2010 pending before the larned Additional Sessions Judge, 1st Fast Track Court Malda which has since been expired. Mr. Bose, the learned Senior advocate therefore, prays for a fresh interim order.
Perused the application and seen the order of this Court dated 25.4.2014 granting interim order of stay, which has since been expired.
Let there be a fresh stay of the proceedings of Sessions Trial No.35 (11) of 2010 pending before the learned Additional Sessions Judge, 1st Fast Track Court Malda is extended for a period of six weeks after the Xmas Vacation or until further orders whichever is earlier.
Matter to appear two weeks after the Xmas Vacation before the regular Bench under the heading "Contested Application".
The Petitioner/Applicant is directed to serve upon the Opposite Party No.2 a copy of the application afresh and file affidavit-of-service of the next date of hearing. The Petitioner/Applicant is also directed to communicate this order passed by this Court to the Opposite Party No.2 and to furnish proof of such communication on the next date.
2Liberty is given to the parties to pray for extension and/or modification and/or variation of the interim order upon notice to the other sides.
The application, being CRAN No.2493 of 2014 is disposed of.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties, upon compliance of all requisite formalities.
(Samapti Chatterjee, J.)