The State Of West Bengal vs Sebera Khatun & Ors
2023 Latest Caselaw 891 Cal

02.02.2023
Item No.09
Court No.32
Avijit Mitra
                               FAT 615 of 2019
                                   with
                              IA No. CAN 4 of 2022

                              The State of West Bengal
                                    Versus
                              Sebera Khatun & ors.

                     Mr. Rabindra Narayan Dutta,
                     Mr. Hare Krishna Halder,
                     Mr. Sutanu Chakraborty
                                       ....for the appellant
                     Mr. Debayan Bera,
                     Mr. Santi Prasad Chakraborty
                                       ...for the respondents

Mr. Dutta, learned advocate appearing for the

appellant submits that pursuant to the earlier order passed

by this Court on 18th January, 2023, the appellant/State

had paid the costs and the decreetal amount within the

time as stipulated. Let the receipts towards payment of

such costs and decreetal amount, as produced, be kept on

record.

The copies of the receipts have also been handed over

to Mr. Bera, learned advocate appearing for the

respondents.

Since our earlier order dated 18 th January, 2023 has

been complied with by the appellant/State, the interim

order of stay of operation of the judgment and decree dated

13th April, 2018, as passed earlier, is extended till the

disposal of the appeal.

The application being IA No. CAN 4 of 2022 is

disposed of.

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