Calcutta High Court (Appellete Side)
Sri Kartick Dutta vs Sri Sambhu Charan Boral & Ors on 28 April, 2020
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 28.04.2020 (Video Conference) Item No. 2 CP C.O. 3219 of 2019 with CAN 3047 of 2020 Sri Kartick Dutta vs. Sri Sambhu Charan Boral & ors.
Mr. Swadesh Priya Ghosh.
.....for the petitioner.
None appears on behalf of the opposite parties. CAN 3047 of 2020 is an application for extension of an interim order passed by this Court on December 24, 2019. Track report obtained from the official website of indiapost.gov.in, has been annexed to the application showing fresh service upon the opposite parties 1 and 2. It is submitted by the learned advocate for the petitioner that the postal articles sent to the opposite party no. 3, has returned with the endorsement 'Refused'.
The petitioner is directed to file affidavit-of-service before the Regular Bench at the appropriate time. 2
In view of the order passed by the Hon'ble Five-Judges Bench dated March 24, 2020 and the order dated April 23, 2020, the Court on its own motion in W.P. No. 5323 (W) of 2020, all interim orders subsisting and/or likely to expire or may have expired, have been extended till June 30, 2020 or until further orders, unless specifically dealt with by a judicial order to the contrary. As the petitioner is appropriately protected by the order of the Hon'ble Five Judges Bench, this application is disposed of without any interference. However, the petitioner is granted liberty to pray for further interim order at an appropriate stage, if necessary. CAN 3047 of 2020 is disposed of. The petitioner is also directed to regularize the CAN within 48 hours from resumption of the normal functioning of the Court.
(Shampa Sarkar, J.)