Rajia Begum vs Barnali Mukherjee And Others
2021 Latest Caselaw 4187 Cal

   14
09.08.2021

TN

CO No.128 of 2021 IA No: CAN 1 of 2021

Rajia Begum Vs.

Barnali Mukherjee and others

(Via video conference)

Mr. Mainak Bose, Mr. Souritra Ganguly, Mr. Samit Bhanja, Mr. Subhojit Seal .... for the petitioner

Mr. Ratnanko Banerjee, Mr. Reetobroto Mitra, Mr. Chandra Sekhar Jha, Mr. Aditya Kumar

.... for the opposite party no.1

Affidavit-of-service filed in court today be kept

on record. Despite service on all the opposite parties,

only the opposite party no.1 is represented today

through counsel.

Heard learned counsel appearing for both the

parties in part.

For the sake of convenience, learned counsel for

the parties are requested to come prepared with their

respective written notes of arguments and a

compilation of the judgments they want to rely on for

a comprehensive hearing on the next returnable date.

The matter shall next be enlisted on August 13,

2021 for further hearing and for filing such written

notes by both parties.

At this juncture, learned counsel submits that

the next date for hearing of the suit is fixed on August

11, 2021.

It appears that an interim order previously

granted, staying all further proceedings of the suit,

has expired sometime back. That apart, an application

for vacating the same is also pending. Be that as it

may, since the matter has already been heard in part,

let the interim order granted earlier stand extended till

August 20, 2021 or until further order, whichever is

earlier. The connected interlocutory application shall

come up for hearing along with the civil revisional

application on the next returnable date.

(Sabyasachi Bhattacharyya, J.)