Sri Nemai Naskar vs Sri Pradip Acharya And Others
2021 Latest Caselaw 4420 Cal

26th August,

(AK)

C.O. 1089 of 2008 IA No: CAN 2 of 2015 (Old No: CAN 2044 of 2015) CAN 6 of 2018 (Old No: CAN 6788 of 2018)

Sri Nemai Naskar Vs.

Sri Pradip Acharya and others

Mr. Sourav Sen Ms. Sumitra Das ...For the petitioner.

It is candidly pointed out by learned counsel

appearing for the petitioner that there are two contrary

judgments passed by different co-ordinate Benches of this

court which might be relevant in the context of the

present matter.

Since a review application is pending against one of

such judgments, it would be hasty to dispose of the

revisional application prior to any decision being taken on

the review application.

Hence, let the matter stand adjourned till

September 23, 2021, when it will be enlisted under the

same heading.

Counsel are requested to apprise this court about

the then development of the review matter.

(Sabyasachi Bhattacharyya, J.)