(Amulya Ratan Das vs Union
2022 Latest Caselaw 4545 Cal

    20
20.07.2022
Ct. No. 32
   rrc


                                  FAT 212 of 2018
                                        with
                       CAN 1 of 2018 (Old No. CAN 5644 of 2018)
                                        with
                       CAN 2 of 2018 (Old No. CAN 5649 of 2018)

                             (Amulya Ratan Das Vs. Union
                                  of India & Ors.)


                 Mr.   Ashish Chandra Bagchi, Ld. Sr. Adv.
                 Mr.   Prabir Kumar Misra
                 Mr.   Shibendra Nath Chattopadhyay
                 Mr.   Priyam Misra
                                          .... For the appellant

                 Mr. Dhiroj Trivedi, Ld. Asst. Addl. Sol. Gen.
                 Mr. Indrajeet Das Gupta
                 Mr. Biswajeet Maity
                                     .... For the respondent nos. 1 & 2

The present appeal has been preferred challenging

the judgment and decree dated 28th March, 2018 passed

by the learned City Civil Court at Calcutta in Title Suit

No. 442 of 1988. In connection with the appeal, an

application for stay being CAN 5649 of 2018 has been

filed.

The appellant has also filed an application under

Order XLI Rule 27 of the Code of Civil Procedure being

CAN 5644 of 2018. The said application shall be heard

along with the appeal.

Heard Mr. Bagchi, learned senior advocate appearing

for the appellant.

Mr. Trivedi, learned Additional Solicitor General

appearing for the defendants/respondents herein prays

for leave to use an affidavit-in-opposition to the stay

application.

Such prayer is considered and allowed.

Let such affidavit-in-opposition be filed within a week

from date. Reply thereto, if any, be filed a week

thereafter.

List the matter for further consideration in the daily

supplementary list of this Court on 23rd August, 2022

as fixed at 3.00 p.m.

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