Sri Sanju Majumder vs Sri Raju Majumder & Anr
2023 Latest Caselaw 4683 Cal

Item No. 17
02.08.2023

GB C.O. 2082 of 2023

Sri Sanju Majumder Vs.

Sri Raju Majumder & Anr.

Mr. Satyam Mukherjee ... for the Petitioner.

An arguable case has been made out by the petitioner

as to whether the occupational charges should be paid by the

judgment debtor when the judgment debtor prays for stay of

the execution, during the pendency of the application under

Order 9 Rule 13 of the Code of Civil Procedure.

There shall be stay of all further proceeding in Misc.

Case No.43 of 2023, which is pending before the learned

Civil Judge (Senior Division) at Barasat upto December 31,

2023.

Let the matter appear on September 27, 2023 at 10.30

a.m.

The petitioner is directed to serve a copy of this

revisional application along with a server copy of this order

upon the opposite parties as also upon the learned advocate

appearing on behalf of the opposite parties.

(Shampa Sarkar, J.)