Sharmila Murarka vs Unknown
2022 Latest Caselaw 1834 Cal

   77
6.4.2022

sb

CRR 2601 of 2021 CRAN 2 of 2022

In the matter of : Sharmila Murarka .......Petitioner

Mr. Pawan Kr. Gupta Ms. Sofia Nesar Mr. Santanu Sett .......for the Petitioner

Mr. Soumyajit Das Mahapatra ...for the opposite party

Mr. Abhra Makherjee Ms. Monisha Sharma ...for the State

Learned counsel for the petitioner submits that his client

would like to file an affidavit-in-opposition in respect of the

vacating application filed by the complainant/opposite party no.

2.

Affidavit-in-opposition shall be filed within fortnight from this

date. Reply thereto, if any, shall be filed within a week thereafter.

Let the application for extension of interim order filed on

behalf of the petitioner being CRAN 3 of 2022 appear along with

the present application under the heading "Contested Application"

on 28.4.2022.

The interim order of stay granted earlier, is extended till 5th

May, 2022.

Urgent photostat certified copies of this judgment may be

delivered to the learned Advocates for the parties, if applied for,

upon compliance of all formalities.

(Jay Sengupta, J.)