Calcutta High Court (Appellete Side)
Amit Meharia vs Abhilasha Malhotra & Ors on 25 January, 2021
Author: Arindam Sinha
Bench: Arindam Sinha
25.01.2021
Item No. 05
Ct. No. 04
PG
F.A.T. 330 of 2020
with
I.A. No. CAN 1 of 2020
With
I.A. No. 2 of 2020
(Via Video Conference)
r
Amit Meharia
Vs.
Abhilasha Malhotra & Ors.
Mr. Sachin Datta, sr. adv.
Ms. Paramita Banerjee...........for appellant
Mr. Chandra Sekhar Jha.......for respondents
Mr. Jha, learned advocate appears on behalf of respondents and submits, 30 volumes of paper books have been served. He requires a month's time to make himself ready. He waives notice of appeal.
Mr. Datta, learned senior advocate appears on behalf of appellant and submits, an assurance given by respondent no. 1 to effect that she would not enter the office of appellant in New Delhi was extended as interim order till 14 th January, 2021 (by order dated 7th January, 2021). He wants the assurance or order to restrain said respondent from approaching his client's residence, also in New Delhi. Mr. Jha submits, his client has no intention of paying a visit to appellant's residence in New Delhi. 2 Court is satisfied that appellant need not have any apprehension from respondent no. 1 regarding his stay and work at New Delhi.
By consent, list the appeal for hearing on 8 th March, 2021.
(Arindam Sinha, J.) (Suvra Ghosh, J.)