Vinay Gandotra vs Raghunath Karfa (Spf No.24519) & ...
2021 Latest Caselaw 1577 Cal/2

   ORDER                                                                OD - 5
                                APOT/201/2021
                                    WITH
                                 CC/67/2019
                                WPO/891/2016
                       IN THE HIGH COURT AT CALCUTTA
                        CIVIL APPELLATE JURISDICTION
                                ORIGINAL SIDE

                           VINAY GANDOTRA
                               VERSUS
                RAGHUNATH KARFA (SPF NO.24519) & OTHERS

  BEFORE:
  THE HON'BLE CHIEF JUSTICE PRAKASH SHRIVASTAVA
    AND
  THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
  DATE : 10TH DECEMBER, 2021.

  [Via Video Conference]
                                                                    APPEARANCE:
                                                Mr. Abhishek Banerjee, Advocate,
                                              Ms. Parna Roy Choudhury, Advocate
                                                            ......for the appellant.
                                               Mr. Soumya Majumder, Advocate,
                                                  Mr. Mainak Ganguly, Advocate
                                              ......for respondent / writ petitioner.

The Court:- Learned counsel for the appellant has pointed out that against

the judgment impugned in this appeal, the other contemnor has filed APO No.133

of 2021 and the bank has also filed APO No.134 of 2021. He has pointed out that

in these matters, stay of the judgment under challenge has been granted subject

to deposit of Rs.30 lakh. He has also pointed out that the sum of Rs.30 lakh has

already been deposited.

In view of the above, the order in terms of prayer clause (b) of the stay

petition is granted. The hearing of the appeal is expedited dispensing with all the

formalities. Let informal paper books be filed by the advocate-on-record for the

appellant within two weeks serving a copy thereof upon the advocate-on-record

for the respondents at least one week before the date of hearing of the appeal.

List along with APO No.133 of 2021 and APO No.134 of 2021 on 17th

January 2022.

(PRAKASH SHRIVASTAVA, C.J.)

(RAJARSHI BHARADWAJ, J.) sm / s.kumar