Uday Kumar Patra @ Uday Patra vs Subrata Patra & Anr
2022 Latest Caselaw 6813 Cal

    1
 sandip
 Ct. 18
21.09.2022
                            S.A. No. 87 of 2011
                          I.A. No : CAN 2 of 2020
                          CAN 3 of 2020 (not in file)
                            CAN 4 of 2022
                  Uday Kumar Patra @ Uday Patra
                                Vs.
                       Subrata Patra & Anr.

               Mr. Debasish Roy,
               Mr. Sukanta Das               ... For the appellant.

               Mr. Basudeb Gayen,
               Mr. Aniruddha Chatterjee
               Mr. Sukumar Ghosh,
               Mr. Debabrata Roy,
               Ms. Moumita Ghosh,       ... For the respondents.

In Re : I.A. No : CAN 4 of 2022

An adjournment was prayed for on behalf of the

respondents after conclusion of the arguments of Mr.

Roy, learned counsel for the appellant, such prayer

was refused and the judgment of the appeal was

reserved on August 12, 2022.

This is an application by the respondents praying

an opportunity to place their case.

This Court, for the ends of justice, allowed Mr.

Aniruddha Chatterjee, learned counsel for the

respondents to argue at length today. Mr. Chatterjee

however, sought accommodation to cite some

judgments in support of his argument.

A few dates are left before the ensuing of the Puja

Vacation of the Court, therefore, let the appeal be

listed on November 09, 2022 at 10.30 a.m. for final

hearing.

In view of the aforesaid development, the order

dated August 12, 2022 is recalled. The appeal since

has already been heard by me and is at the verge of

disposal, it is treated as part-heard.

I.A. No : CAN 4 of 2022 is disposed of without any

order as to costs.

(Biswajit Basu, J.)