Bijoy Modi And Others vs Alauddin Ahmed And Another
2021 Latest Caselaw 3566 Cal

D/L 14.

July 2, 2021.

Bpg.

C. O. No.152 of 2021 (Via video conference)

Bijoy Modi and others Vs.

Alauddin Ahmed and another

Mr. Aniruddha Chatterjee, Mr. Anil Choudhury, Mr. Debabrata Roy.

... for the petitioners.

Mr. Haradhan Banerjee, Mr. Md. Yamin Ali, Mr. Partha Pratim Mukhopadhyay, Mr. Arif Ali.

...for the opposite party no.1.

Heard in part.

The written arguments filed by the

parties be kept on record.

However, at this juncture, as rightly

submitted by learned counsel for the

petitioners, it appears that production of

copies of the exhibits which were produced

in the Tribunal below are necessary for a

complete adjudication of this revisional

application.

Accordingly, the petitioners are given

the liberty to file a compilation of copies of

such exhibited documents upon prior

service thereof on the learned advocate for

the opposite party no.1. Such exercise shall

be completed by July 12, 2021, when the

matter shall next be enlisted for further

hearing.

There will be stay of operation of the

impugned judgment and order dated

November 26, 2020 passed by the Waqf

Tribunal, West Bengal at Kolkata in Suit

No.4 of 2008 till July 31, 2021 or until

further orders, whichever is earlier.

(Sabyasachi Bhattacharyya, J.)