Amstar Investments Private ... vs Shree Shree Iswar ...
2022 Latest Caselaw 476 Cal/2

                                ORDER SHEET
OD-4

                             IA NO. GA/2/2022
                                   WITH
                               AP/1276/2015
                                     IN
                                APO/82/2021
                     IN THE HIGH COURT AT CALCUTTA
                      CIVIL APPELLATE JURISDICTION
                               ORIGINAL SIDE

                AMSTAR INVESTMENTS PRIVATE LIMITED
                                VS.
            SHREE SHREE ISWAR SATYANARAYANJEE AND ORS.

  BEFORE:
  The Hon'ble JUSTICE I. P. MUKERJI
  The Hon'ble JUSTICE ANIRUDDHA ROY
  Date : 14th February, 2022
  (Via Video Conference)
                                                          Appearance:
                                                          Mr.Joy Saha, Sr. Adv.
                                                 Mrs. Urmila Chakraborty, Adv.
                                                   Mr. Aasish Choudhury, Adv.
                                                       Mrs. Aindrila Basu, Adv.
                                                                  For appellant
                                                    Mr. Arindam Banerjee, Adv.
                                                 Mr. Aniruddha Chatterjee, Adv.
                                                        Mr. Animesh Paul, Adv.
                                                          Ms. Sormi Datta, Adv.
                                                       Mr. Syed Owais Ali, Adv.
                                                               For respondents

The Court : The present application (GA/2/2022), taken out by the

appellant is, after hearing learned counsel for the parties, disposed of by fixing

this appeal for hearing fairly at the top on 23rd February, 2022.

As till date there is no stay of operation of the impugned judgment and

award, we are not in a position to reconsider the question of stay. However, if

in the meantime the respondents proceed to execute the award, it will be open

for the appellant to pray for an interim order that may be available to them in

law, pending hearing of the appeal.

                                           (I.    P. MUKERJI, J)



                                           (ANIRUDDHA ROY , J)


sb.