Rana Mazumder vs Punjab National Bank (Formerly ...
2021 Latest Caselaw 320 Cal/2

                                  ORDER SHEET

                                  APOT/1/2021
                                       With
                                  WPO/379/2017
                                IA NO. GA/2/2021

                       IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                 ORIGINAL SIDE

                          RANA MAZUMDER
                               Versus
          PUNJAB NATIONAL BANK (FORMERLY KNOWN AS UNITED
                      BANK OF INDIA) AND ORS.

  BEFORE:
  The Hon'ble JUSTICE ARINDAM SINHA
               And
  The Hon'ble JUSTICE SUVRA GHOSH
  Date : 23rd March, 2021
                                                                          Appearance:
                                                               Mr. Sudeep Sanyal, Adv.
                                                         Mr. Arun Bandopadhyay, Adv.
                                                          Miss Lopamudra Moitra, Adv.
                                                                  Miss Tutun Das, Adv.
                                                                          for applicant
                                                               Mr. R.N.Majumdar, Adv.
                                                              Mr. S.M.Obaidullah, Adv.
                                                              for Punjab National Bank

      The Court : The application is for stay of operation of impugned judgment

and order dated 13th May, 2020, by which applicant's writ petition was dismissed.

Mr. Sanyal, learned advocate appears on behalf of applicant/appellant and

submits, all papers that were there before first Court have been disclosed in the

application. He wants expeditious hearing of the appeal. Mr. Majumdar, learned

advocate appears on behalf of respondents. He submits, the appeal can be heard.

The appeal will be heard on papers disclosed in the application. All

formalities are dispensed with, including service of notice of appeal The same is

disposed of but be retained for purpose of hearing of the appeal.

List the appeal on 5th April, 2021.

(ARINDAM SINHA, J.)

(SUVRA GHOSH, J.) sb.