Calcutta High Court (Appellete Side)
Sri Sushil Kumar Berlia vs Unknown on 20 June, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 20.06.2016
Ct.28 RP 108 CRR 1919 of 2016 In the matter of : Sri Sushil Kumar Berlia .... Petitioner Mrs. Rupa Bandyopadhyay Mrs. Mousumi Chatterjee Mr. Samrat Das .... For the Petitioner It is submitted on behalf of the petitioner that the dispute in the instant case was the subject matter of civil proceeding by and between the parties. Ingredients of the alleged offences are not disclosed.
Let the matter be listed under the heading "Contested Application" eight weeks hence.
A copy of the petition be served upon the opposite party no.1 through learned Public Prosecutor, High Court, Calcutta and opposite party no.2 by registered post with acknowledgement due and affidavit-of-service be filed on the next date of hearing.
2There shall be stay of proceeding in G.R. Case No.2080 of 2015 arising out of Siliguri (Panitanki) Police Station Case No. 540 of 2015 dated 18.06.2015 under Section 403/406/420 of the Indian Penal Code pending before the Court of the learned Additional Chief Judicial Magistrate, Siliguri, Darjeeling for a period of ten weeks or until further order whichever is earlier.
Liberty to pray for extension, modification, variation and/or vacating the interim order upon notice to the other side.
Urgent certified photocopy of this order, if applied for, be delivered to the learned Advocate for the petitioner, upon compliance of all formalities.
(Joymalya Bagchi, J.) 3