Sri Ashim Das & Anr vs Sri Prabir Kumar Pakre
2022 Latest Caselaw 4273 Cal

15.07.2022
Item No.21
Court No.32
 Avijit Mitra




                              FAT 128 of 2022
                                   with
                            IA No. CAN 1 of 2022


                            Sri Ashim Das & anr.
                                  - Versus -
                            Sri Prabir Kumar Pakre

                      Mr. Manik Lal Poddar
                                 ....for the appellants
                      Mr. Rahul Karmakar,
                      Mr. Sounak Mukherjee
                                 ....for the respondent

The present appeal has been preferred challenging

the judgment and decree dated 30 th March, 2022 passed

by the learned Judge, 2nd Bench, City Civil Court at

Calcutta in Title Suit no.423 of 2012. In connection with

the appeal, an application for stay being CAN 1 of 2022

has been filed.

Heard Mr. Poddar, learned advocate appearing for

the appellants and Mr. Karmakar, learned advocate

appearing for the respondent.

It appears that the appellants are in occupation of

a room measuring about 150 sq.ft. and the same is

situated within the jurisdiction of Shyampukur Police

Station.

There shall be an unconditional stay of all further

proceedings in Title Execution Case No.24 of 2022 till

the returnable date.

On the returnable date, Mr. Poddar shall place

before this Court a bank draft of Rs. 50,000/- issued in

the name of the plaintiff/respondent.

List the matter for further consideration under the

heading "To Be Mentioned" in the daily supplementary

list of this court on 2nd August, 2022.

(Raja Basu Chowdhury, J.)(Tapabrata Chakraborty, J.)