Calcutta High Court (Appellete Side)
Madhusudan Das vs Shyam Chandra Das & Anr on 4 June, 2014
Author: Harish Tandon
Bench: Harish Tandon
1 35 04.06. C.O. 1679 of 2014 ns 2014 Madhusudan Das.
- Versus -
Shyam Chandra Das & anr.
Mr. Hiranmoy Bhattacharya, Mr. Surya Maity, Mr. Subhajit Bal ... for the Petitioner.
The petitioner is directed to serve a copy of this revisional application upon the opposite party no.1 only by speed post as well as upon the learned Advocate appearing for the said opposite party in the Trial Court and shall file an affidavit-of-service on the returnable date.
This revisional application shall appear under the heading "Motion" after three weeks in the supplementary list.
Subject to the deposit of a sum of Rs.10,000/- with the Registrar General of this Court within June 9, 2014, there shall be a stay of all further proceedings in Title Suit No.1 of 2011 pending before the learned Civil Judge (Junior Division), Third Court, Burdwan for a period of six weeks from date or until further order whichever is earlier.
( Harish Tandon, J. )