Calcutta High Court
Merlin Projects Limited vs Pawan Kumar Agarwal on 3 January, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder, Sankar Acharyya
ORDER SHEET
GA No.2714 of 2016
APOT No.316 of 2016
GA NO.3675 of 2015
CS No.369 of 2014
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
MERLIN PROJECTS LIMITED
Versus
PAWAN KUMAR AGARWAL
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
AND
The Hon'ble JUSTICE SANKAR ACHARYYA
Date: 3rd January, 2017
Appearance
Mr. Abhrajit Mitra, Sr. Adv. with
Mr. Anirban Roy, Adv.
Mr. Arindam Mukherjee, Adv.
Ms. Sananda Mukhopadhyay, Adv.
..for the appellant
Mr. Pratap Chatterjee, Sr. Adv. with
Mr. Mainak Bose, Adv.
Mr. Sanjoy Bose, Adv.
Mr. Soumobho Ghose, Adv.
Mr. Aniruddha Sinha, Adv.
..for the respondent/decree holder
The Court: Having heard the learned advocates for the parties, let there be an order in terms of prayer (a) as contained in GA No.2714 of 2016.
Since the parties are agreed to have the appeal heard expeditiously, preparation of formal paper books and issuance of notice of appeal stand dispensed with.
The advocates-on-record of the appellant and the respondent shall jointly prepare informal paper books and ensure all pleadings filed before the 2 learned Single Judge are included therein. Such informal paper books shall be made ready and file as expeditiously as possible preferably within three weeks from date.
Let the appeal be listed for hearing four weeks hence. The application for stay is, accordingly, disposed of.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) AKGoswami