(Erstwhile United Bank Of India) & ... vs Raghunath Karfa (Spf No.24519) & ...
2022 Latest Caselaw 172 Cal/2

ORDER                                                         OD-11


                            APO/133/2021
                                With
                             CC/67/2019
                            WPO/891/2016


                IN THE HIGH COURT AT CALCUTTA
                 CIVIT APPELLATE JURISDICTION
    IN APPEAL FROM THE JUDGMENT AND ORDER PASSED IN ITS
         CONTEMPT JURISDICTION (SPECIAL JURISDICTION)
                         ORIGINAL SIDE


                     PUNJAB NATIONAL BANK
             (ERSTWHILE UNITED BANK OF INDIA) & ANR.
                            VERSUS
              RAGHUNATH KARFA (SPF No.24519) & ORS.


  BEFORE:
  THE HON'BLE CHIEF JUSTICE PRAKASH SHRIVASTAVA
  THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
  DATE : 21ST JANUARY, 2022

  [Via Video Conference]

                                                            APPEARANCE:
                                           Mr. Samrat Sen, Senior Advocate
                                           Mr. Abhishek Banerjee, Advocate
                                        Ms. Parna Roy Choudhury, Advocate
                                                           ...for appellants
                                           Mr. Soumya Majumder, Advocate
                                             Mr. Mainak Ganguly, Advocate
                                                   ......for the respondents

The Court:- Learned counsel for the appellant has

pointed out that against the original order of the Learned Single Judge

setting aside the order of compulsory retirement, an appeal has been

preferred before the Division Bench which is likely to come up for hearing

when the physical hearing commences. He has submitted that if the

original order itself is set aside by the Division Bench, then nothing

would survive in this appeal and that in pursuance to the order of the

Learned Single Judge which is under challenge in this appeal, the

requisite amount has already been deposited with the concerned

Registrar. He has prayed for listing the matter after the physical hearing

commences.

List on 11th March, 2022.

(PRAKASH SHRIVASTAVA, C.J.)

(RAJARSHI BHARADWAJ, J.)

sm/akg