Citation : 2023 Latest Caselaw 2110 Cal
Judgement Date : 29 March, 2023
29.03.2023
Court No.35
CRR 317 of 2015 D.Hira With CRAN 3 of 2015 (Old No. CRAN 2482 of 2015)
Ranjan Sengupta Vs.
Creative Construction
Mr. Ayan Bhattacherjee, Mr. Somdev Ash, Mr. Suman Majumdar, Ms. Ritu Das.
... for the petitioner
Mr. Oishik Chatterjee.
... for the OP
On the prayer made on behalf of the opposite party, let the matter be adjourned today and again appear in the list on 12th April, 2023.
It has been submitted on behalf of the petitioner that the interim order of stay as regards the proceedings in the trial Court has already expired on 25th November, 2022.
Ms. Das, learned Advocate for the petitioner has prayed for extension of the same.
On the prayer made on behalf of the petitioner, let the interim order of stay of judgment of the trial Court dated 31st July, 2010 in case no. C-845 of 1999 be re-imposed and extended until further orders in this regard.
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RAI Digitally signed by RAI CHATTOPADHYAY CHATTOPADHY Date: 2023.03.29 AY 15:03:00 +05'30'
(Rai Chattopadhyay, J.)
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