Mosaraf Hossain & Ors vs Sk. Samsul Huda & Ors
2021 Latest Caselaw 2391 Cal

  13.
25.03.2021
  S.D.


                                    F.M.A.T. 700 of 2019
                                            With
                            CAN 1 of 2019 (Old CAN 7116 of 2019)

                                   Mosaraf Hossain & Ors.
                                            Vs.
                                   Sk. Samsul Huda & Ors.

                   Mr. Prabal Mukherjee, Sr. Adv.,
                   Ms. Shebatee Datta
                                                     ..For the Appellants.

                          In re: CAN 1 of 2019 (Old CAN 7116 of 2019)

                   This is an application filed with the prayer for stay of

             operation of impugned judgment and order dated May 29, 2019

             passed in Title Appeal No. 8 (A) of 2017 and/or further

             proceeding in Title Suit No. 135 of 2016 pending in the Court of

             Civil Judge, Junior Division, Haldia, Purba Medinipur after

             remand.

                   Let a copy of the application be served on the respondent

by Speed Post with A/D with further direction to file affidavit of

service on the returnable date.

Let the matter appear three weeks hence.

However, having heard the learned Advocate for the

petitioner/appellant and in consideration of the substantial

questions of law having been framed by the Hon'ble Division

Bench, let there be an order of stay in respect of the operation of

the judgment impugned passed by the Appeal Court below for a

period of six weeks.

Urgent certified copies of this order, if applied for, be given

to the parties upon compliance of the usual formalities.

(Shivakant Prasad, J.)