Punjab & Sind Bank vs M/S. Chainrup Sampatram
2022 Latest Caselaw 2862 Cal

13.05.2022
Sl. 3              (Via Video Conference)
Ct.No. 3
Amalranjan
             IN THE HIGH COURT AT CALCUTTA
              CIVIL APPELLATE JURISDICTION
                     APPELLATE SIDE

                     FA/144/2017
                          With
             CAN/1/2016 (Old CAN 1198/2016)
                          With
                     CAN/3/2022

                  Punjab & Sind Bank
                           Vs.
                M/s. Chainrup Sampatram


              Mr. Mainak Bose
              Mr. Ramesh Ch. Prusti
              Ms. Mahuya Ghosh
              Mrs. Sukriti Dulla
                                                 ...for the appellant
              Mr. Sabyasachi Chowdhury
              Mr. Debdut Mukherjee
              Mr. Tapan Sil
                                              ...for the respondent

Re: CAN/3/2022

We have heard learned counsel for the

parties. We order unconditional stay of the

execution of the impugned judgment and decree

dated 17th May, 2014 and the order of

attachment dated 20th April, 2022 till 19th May,

2022.

If, in the meantime, the appellant bank

furnishes an automatically renewable bank

guarantee by itself in favour of the learned

Registrar General of this court for Rs. 1.30

Crore, the stay would continue till disposal of the

appeal or until further order, whichever is

earlier.

Furnishing of the bank guarantee shall be

upon intimation to the respondent.

In default, the respondent would be free to

proceed with the execution.

We are told that the appeal is ready for

hearing and the paper books have been filed.

List this appeal for hearing fairly at the top

on 15th June, 2022.

The application (CAN/3/2022) is disposed of.

( Aniruddha Roy,J. ) ( I. P. Mukerji,J. )