Calcutta High Court (Appellete Side)
State Of West Bengal & Ors vs Md. Amir Sah Ansary & Anr on 14 June, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1
5 14.6.17
ML CAN 10456 of 2015
Sc (Application for stay)
In
M.A.T. 1590 OF 2015
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State of West Bengal & Ors.
-vs.-
Md. Amir Sah Ansary & Anr.
Mr. Tapan Mukherjee Mr. Bidhan Biswas.
.....For the Appellants.
None is present on behalf of the respondent no.1/writ petitioner to contest the application for stay. Having heard Mr. Mukherjee, learned senior advocate for the appellants and considering the nature of direction given by the learned Judge in the impugned judgment and order, we dispose of the application for stay by directing that the order of stay granted earlier shall continue till disposal of the appeal.
Let requisites/postal costs be put in by the appellants within a week for effecting service of notice of appeal on the respondent no.1/writ petitioner. The notice of appeal shall specifically mention that we propose to hear the appeal itself on 12th July, 2017, when the appeal shall be listed under the heading 'For Orders'.
Office is also directed to prepare the paper books within 30th June, 2017 and effect service of copy of the same on the respondent no.1/writ petitioner together with the notice of appeal, as aforesaid.
( Dipankar Datta, J. ) (Debi Prosad Dey, J.)