Calcutta High Court (Appellete Side)
2733/2011 on 18 August, 2011
Author: Prasenjit Mandal
Bench: Prasenjit Mandal
1 18.08.201197
b.r.
C.O. 2733 of 2011 Mr. Mihir Das, Mr. Ajoy Das, .......... For the petitioners.
Heard the learned advocate for the petitioners. The learned advocate for the petitioner is directed to serve notice upon the opposite parties by registered post with A/D intimating that the matter shall come up under the heading "listed motion'' in the 2nd week November and to file affidavit of service on the next date.
As regards stay I am of the view that all further proceedings in Ejectment Execution Case No. 71 of 2008 pending before the learned Judge, 5th Bench, Small Causes Court at Calcutta be stayed till the end of November 2011 or until further order whichever earlier. Interim stay is granted accordingly.
The learned advocate for the petitioner is permitted to take the gist of the order and to communicate to the learned Executing Court.
(PRASENJIT MANDAL, J.)