Downtown Temptations Private ... vs Jayanti Cinema Private Limited
2023 Latest Caselaw 1537 Cal

IN THE HIGH COURT AT CALUTTA Civil Appellate Jurisdiction 01.03.2023 SL No.8

Ali

C.O. 3292 of 2022

Downtown Temptations Private Limited Vs.

Jayanti Cinema Private limited

Mr. Sounak Bhattacharya, Mr. Sounak Mondal, Mr. Anirban Saha Roy ...........for the petitioner/Judgment debtor.

Mr. Gourav Purakayastha ...for the opposite party/Decree holder.

Mr. Sounak Bhattacharya, learned advocate

for the petitioner/Judgment debtor submits for

extension of the interim order and also prays for

fixing a date for hearing of the revisional application.

Mr. Gourav Purakayastha, learned advocate

for opposite party/Decree holder also submits for

fixing a date for hearing of the revisional application.

The interim order granted earlier is extended

till 11th April, 2023 or until further order whichever

is earlier.

Let the matter appear under the heading

"Hearing" on 06.04.2023.

(Bivas Pattanayak, J.)