Madhu Bhandari & Anr vs Namrata Bhandari & Anr
2022 Latest Caselaw 3899 Cal

01.07.2022
Sl.No. 7
Ct.No.3
Amalranjan
             IN THE HIGH COURT AT CALCUTTA
              CIVIL APPELLATE JURISDICTION
                     APPELLATE SIDE

                     FMAT 252 of 2022

                  Madhu Bhandari & Anr.
                           VS
                 Namrata Bhandari & Anr.

                             With
                         CAN 1 of 2022

              Mr. Rishad Medora
              Mr. Debdut Mukherjee
                                              ...for the appellants

              Mr. Soumavo Ghosh
                                             ...for the respondents

We admit the appeal.

List this appeal and the connected

application before the regular Bench on 4th July,

2022, subject to the convenience of the bench.

Mr. Medora, learned advocate for the

appellants/petitioners apprehends, on which

basis this appeal and the stay application has

been moved before us on an urgent basis, that

over the weekend the respondents in execution

of the impugned judgment and order would take

possession of all the assets of the appellants and

dispossesses them.

Mr. Soumavo Ghosh, learned advocate for

the respondents assures the court that before

the regular bench is able to consider the stay

application or 6th July, 2022, whichever is

earlier, his clients would not take any such

steps.

With this assurance of the respondents, we

do not find any necessity to pass any interim

order.

( Subhendu Samanta,J. ) ( I. P. Mukerji,J. )