Rajendra Kumar Kothari & Anr vs Varun Kothari & Anr
2023 Latest Caselaw 1695 Cal/2

                         IA No. GA 1 of 2023
                          APOT 190 of 2023
                                 with
                          CS No. 161 of 2022
                 IN THE HIGH COURT AT CALCUTTA
                           In appeal from its
               ORDINARY ORIGINAL CIVIL JURISDICTION
                  CIVIL APPELLATE JURISDICTION
                         (Commercial Bench)



                     Rajendra Kumar Kothari & Anr.
                                Versus
                          Varun Kothari & Anr.



Before:
The Hon'ble Justice I. P. MUKERJI
            And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 25th July 2023

                                                                  Appearance:
                                                    Mr. Rupak Ghosh, Advocate
                                                     Mr. Balarko Sen, Advocate
                                                             for the appellants
                                                       Mr. Sakya Sen, Advocate
                                                        Ms. Manali Ali, Advocate
                                                  Mr. Shaunak Mitra, Advocate
                                           Mr. Zulfiqar Ali Al-Quaderi, Advocate
                                                             for the respondents

The Court: Order in terms of prayer (a).

We expedite the hearing of this appeal by dispensing with all

formalities.

Advocate-on-record for the appellant shall file an informal paper

book in this court by 14th August 2023 serving a copy thereof upon the

advocate-on-record for the respondent, at least seven days before the

date of hearing of the appeal.

List the appeal for hearing on 30th August 2023.

In terms of the impugned judgment and order the respondent

has already filed the written statement.

Let no further steps in the suit like discovery and inspection be

carried out till the disposal of this appeal or until further order whichever

is earlier.

The stay application (IA No. GA 1 of 2023) is disposed of.

As affidavits were not invited, allegations contained in the

application are deemed not to have been admitted.

(I. P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)

R. Bose