By Its Karta - Chandra Gupta Shaw vs Manni Lal Jaiswal & Ors
2021 Latest Caselaw 1469 Cal

05,DL,Ct.18
18.02.2021

AJ.

C.O. 4158 of 2019

Hiralal Shaw & Sons (HuF), represented by its Karta - Chandra Gupta Shaw

-Vs-

Manni Lal Jaiswal & Ors.

C.O. 4280 of 2019

with Manni Lal Jaiswal & Ors.

-Vs-

Hiralal Shaw & Sons (HuF), represented by its Karta - Chandra Gupta Shaw

Mr. Aniruddha Chatterjee, Mr. Rahul Karmakar, Mr. Abir Lal Chakraborty. .......for the petitioner in C.O. 4158 of 2019 & for the opposite party in C.O. 4280 of 2019.

Mr. Souradipta Banerjee, Mr. Subhojit Mullick.

.......for the petitioner in C.O. 4280 of 2019 & for the opposite party in C.O. 4158 of 2019.

Hearing of these revisional applications was

deferred with the expectation that the appeal out

of which the present revisional applications arises

would be disposed of by the end of the month of

March, 2020, but the same has not been done.

Without going into the investigation, who is

responsible for the delay in disposal of the said

appeal, this Court accepting the undertaking of

Mr. Aniruddha Chatterjee, learned Counsel

appearing on behalf of the judgment

debtor/appellant of the connected appeal that

argument on behalf of his client would be

concluded on February 25, 2021 i.e. the next date

fixed for hearing of the said appeal, the hearing of

the revisional applications is peremptorily fixed

on March 04, 2021.

(Biswajit Basu, J.)