(Bidhubhushan Maity vs Indubhusan
2022 Latest Caselaw 6986 Cal

    24
26.09.2022
 Ct. No. 32
   rrc


                                    FAT 183 of 2022
                                          with
                                     CAN 1 of 2022
                            (Bidhubhushan Maity Vs. Indubhusan
                                      Maity & Ors.)

                       Mr. Syed Nurul Arefin
                       Mr. Rahul Singh
                                                 ..... For the appellant

                       Mr. Masud Mallick
                                                 ...... For the respondent

nos. 1, 3 & 5

No one appears today on behalf of the respondent nos. 2

and 4 though Mr. Mallick, learned advocate appearing for

the respondent nos. 1, 3 and 5, is present. Affidavit-of-

service filed by the appellant be kept on record.

The present appeal has been preferred against the

judgment and decree dated 20th May, 2022 passed by the

learned Additional District Judge, 2nd Court at Contai in

Other Suit No. 01 of 2015. In connection with the appeal,

an application for injunction being CAN 1 of 2022 has been

filed.

Heard Mr. Arefin, learned advocate appearing for the

appellant.

Mr. Mallick, learned advocate appearing for the

respondent nos. 1, 3 & 5 prays for leave to file an affidavit-

in-opposition to the application for injunction.

Such prayer is considered and allowed.

Let such affidavit-in-opposition be filed within two

weeks after the vacation. Reply thereto, if any, be filed

within a week thereafter.

Parties would be at liberty to mention the matter for

enlistment and hearing after expiry of the period as

specified above towards exchange of affidavits.

(Partha Sarathi Chatterjee, J.) (Tapabrata Chakraborty, J.)