Calcutta High Court (Appellete Side)
3862/2011 on 5 December, 2011
Author: Dipankar Datta
Bench: Dipankar Datta
1 05.12.2011
kc. 39 C.O.3862 of 2011
Mr. Ranjan Kali
Ms. Mitul Chakraborty ......for the petitioner
Mr. Swapan Kr. Mallick
Mr. A. L. Dhar ... ... for the opposite parties List the revisional application on 8th December, 2011 as 'Motion' to enable Mr. Mallick, learned advocate for the decree- holder/opposite party to produce the bailiff's report for perusal by this Court.
I am, prima facie, satisfied that if during pendency of the suit as well as the miscellaneous case instituted by the petitioner, the decree obtained by the decree-holder/opposite party is executed, he will suffer irreparable loss and prejudice. I, therefore, direct that there shall be stay of all further proceedings in Ejectment Execution Case No.259 of 2006, till 23rd December, 2011, or until further orders, whichever is earlier.
(DIPANKAR DATTA,J.)