Legal Representative vs Joyanta Kumar Basu
2022 Latest Caselaw 6685 Cal

19    16.09.                     S.A. 159 of 2018
 AG   2022                            With
M/R
KB                    CAN 1 of 2018 (Old CAN 2057 of 2018)
 Ct
07             Shib Shankar Ghosh, since deceased his heir and
               legal representative, namely, Partho Ghosh
                                         Vs
                              Joyanta Kumar Basu


               Mr. Chandraday Roy,
               Mr. S. A. Joynal,
               Mr. Md. Ibrahim,
                                               ... For the appellant.

               Mr. Arnab Roy,
               Mr. Satyam Mukherjee,
               Ms. Sayani Ahmed,
                                               ... For the respondent.

Respondent/landlord files supplementary affidavit

to the affidavit-in-opposition of stay application.

The appellant/judgment debtor files reply.

Let the same be taken on record.

The issue is to consider the occupational charges,

though stay has been granted in this case till the

disposal of the application until further order.

The matter needs further consideration.

The occupational charges as proposed would be

decided after vacation.

List the matter two weeks after vacation.

(Subhasis Dasgupta, J)