Calcutta High Court (Appellete Side)
2218/2011 on 19 July, 2011
Author: Dipankar Datta
Bench: Dipankar Datta
1
07.11
ab
C.O. 2218 of 2011
Mr. R.G. Ram,
Mr. R.B. Prasad,
... for the petitioner
Mr. S. Basu,
Mr. Debasish Roy,
... for the opposite party
The petitioner is aggrieved by the order dated 10.05.2011,
whereby while granting stay of all further proceedings of
Ejectment Execution Case No. 34 of 2011, the lower appellate Court
directed him to pay Rs. 3,000/- per month as occupation charge.
Mr. Basu, learned advocate for the respondent in the
appeal/opposite party herein submits that his client shall not proceed further in the executing Court since the appeal itself is fixed for hearing on 08.08.2011 and he seeks a direction on the lower appellate Court to dispose of the appeal as early as possible.
In view of such submission of Mr. Basu, I consider it unnecessary to pass any interim order. However, the lower appellate Court is directed to proceed with the hearing of the appeal on the date fixed i.e. 08.08.2011. The lower appellate Court shall also endeavour to dispose of the appeal as early as possible.
List this application on 24.08.2011 for reporting developments.
(Dipankar Datta, J)