Delawat Hossain vs Farakka Credit Co-Operative ...
2022 Latest Caselaw 6851 Cal

22.09.2022
Item No.9
Court No.6.
   AB
                                M.A.T. 1217 of 2022
                                        With
                                 I A CAN 2 of 2022

                              Delawat Hossain
                                     Vs
              Farakka Credit Co-operative Society Ltd. & Others

                    Mr. Ovik Sengupta        ...for the Appellant.

                    Mr. Pradip Kr. Roy,
                    Mr. Joydeep Roy          ...for the State.

                    Mr.   Partha Sarathi Bhattacharya, Sr. Adv,
                    Mr.   Usof Ali Dewan,
                    Mr.   Raju Bhattacharya,
                    Mr.   Asif Dewan,
                    Mr.   Tanveer J. Mondal
                                     .....for the Respondent No.1 & 2.

Mr. Srijan Nayak, Ms. Rituparna Moitra, Mr. Biplab Das .....for the Respondent No.3 & 4.

Affidavit of Service filed in Court today be kept

with the records.

This appeal is directed against a Judgment and

Order dated May 5, 2022, whereby two writ petitions

being WPA No.14296 of 2021 and WPA No.6121 of

2022 were disposed of.

The present appellant was the respondent no.6

in WPA No.14296 of 2021. He was not a party in WPA

No.6121 of 2022.

We have heard learned Counsel for the parties

and we have gone through the Judgment and Order

impugned. Prima facie, we do not see any infirmity in

the order. It is a well-reasoned order. We are not

inclined to grant stay of operation of the order, as

prayed for on behalf of the appellant. All the points of

the appellant will be considered at the hearing of the

appeal.

Let the appellant file requisite number of

informal paper books incorporating all papers that

were available before the learned Single Judge

including a copy of the writ petition being WPA

No.6121 of 2022, copy whereof will be made over by

learned Advocate for the writ petitioners to learned

Advocate for the appellant in course of tomorrow,

within one week after puja vacation (07.11.2022). All

formalities are dispensed with. Since all parties are

represented, Notice of Appeal is deemed to have been

waived. The appeal will be treated as ready for hearing

upon filing of paper books.

List the appeal under the heading "Hearing" on

16.11.2022.

Since we have not called for affidavits, the

allegations in the stay application are deemed not to

be admitted by the respondents.

IA CAN 2 of 2022 is, accordingly, disposed of.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)