Vijay Kumar Berlia vs Om Prakash Berlia & Ors
2022 Latest Caselaw 574 Cal/2

OD-3

               IN THE HIGH COURT AT CALCUTTA
                   Civil Appellate Jurisdiction
                         ORIGINAL SIDE


                         APOT/24/2022
                              With
                          CS/12/2009
                       IA No: GA/1/2022
                     VIJAY KUMAR BERLIA
                            VERSUS
                  OM PRAKASH BERLIA & ORS.



 BEFORE:

 The Hon'ble JUSTICE I. P. MUKERJI
          AND
 The Hon'ble JUSTICE ANIRUDDHA ROY
 Date : 21st February, 2022
 [VIA VIDEO CONFERENCE]



                                                          Appearance :

                                       Mr. Anindya Kr. Mitra, Sr. Adv.
                                        Ms. Debamitra Adhikari, Adv.
                                         Mr. Deepan Kr. Sarkar, Adv.
                                                      ... for Appellant

                                                  Mr. Sakya Sen, Adv.
                                               Mr. S.R. Kakrania, Adv.
                                               ... for Respondent No.1

Mr. S.N. Mookerji, Ld. AG.

Mr. Varun Kedia, Adv.

Mr. Yash Singhi, Adv.

... for Respondent No.3

Ms. Iti Dutta, Adv.

... for Respondent No.5

Mr. Jishnu Chowdhury, Adv.

Mr. Sarvapriya Mukherjee, Adv.

Mr. Arif Ali, Adv.

Mr. Arnab Sardar, Adv.

Mr. Ratul Das, Adv.

... for Respondent No.33

The Court : We admit the appeal condoning the delay.

There is no scope of any interim order or stay of the impugned

judgment and order.

We expedite hearing of the appeal, dispensing with all formalities.

As the respondents are represented by their learned counsel,

issuance and service of notice of the appeal are dispensed with.

Learned advocate-on-record for the appellant is directed to file an

informal paper book by 14th March, 2022 serving a copy thereof upon the

learned advocate-on-record for the respondents, not less than three days

before the date of hearing of the appeal. List the appeal for hearing on 24th

March, 2022.

The stay application is disposed of.

As affidavits were not invited for, the allegations contained therein

are deemed not to be admitted.

The prayer of the learned advocate for the appellant to file a

supplementary affidavit to bring on record certain subsequent

developments shall be considered on a proper application being made.

(I. P. MUKERJI, J.)

(ANIRUDDHA ROY, J.)

SN.

AR(CR)