Calcutta High Court (Appellete Side)
2016 Manoj Kumar Shaw vs Banka Shah & Ors on 16 September, 2016
Author: Asha Arora
Bench: Asha Arora
1 80 C.O. 927 of 2016 sm 16.09.
2016 Manoj Kumar Shaw Versus Banka Shah & Ors.
Mr. Lalratan Mondal ....For the petitioner Mr. Aloke Chatterjee, Mr. Chayan Debnath.
.......For the opposite parties/plaintiffs. Mr. Chatterjee, learned counsel appearing for the opposite parties-plaintiffs submits that despite caveat being No.1425 filed by the opposite parties on 08.04.2016 the petitioner, without service of notice obtained an interim order so the said order should be vacated.
Learned counsel appearing for the opposite parties submitted that he has filed an application being CAN 7081 of 2016 for recalling of the interim order which is not in the list.
A copy of the CAN application has been served on the learned counsel for the petitioner in court today.
Let the matter be listed along with the connected CAN application next week.
( Asha Arora, J. ) 2