CRR/3255/2023
2023 Latest Caselaw 6781 Cal

05.10.2023

Ct. 32 Amalranjan CRR 3255 of 2023 With CRAN 1 of 2023

Re. Dhanu Ghosh alias Bhiku alias Bhanu Ghosh and Ors.

Mr. Surya Prosad Chattopadhyay Mr. Arjun Samanta...........for the petitioners

Re: CRAN 1 of 2023

Affidavit of service filed by the learned advocate for

the petitioners is taken on record. At the same time, the

learned advocate for the petitioners also filed a track report,

which has not been annexed with the affidavit of service.

Accordingly, liberty is given to affirm affidavit of service

appending track report and file it in course of the day.

It appears from the track report that in view of the

direction by this court, the copy of the revisional application

has been served upon the opposite party nos. 1 and 2.

Despite of service, none appears on behalf of opposite parties.

Learned advocate appearing on behalf of the

petitioners submits that after hearing, this court was pleased

to pass a stay order of the operation of the impugned

judgment and order dated 4th August, 2023 till 25th

September, 2023 or until further order, whichever is earlier.

During subsistence of the said stay order, the

petitioners have filed the application being CRAN 1/2023

seeking extension of the interim order. But due to non-

service of the notice upon the opposite party nos. 1 and 2 it

could not be moved. Accordingly, he prays for extension of

the interim order, which was initially passed on 06.09.2023.

Heard and on perusal of the record, it appears that

this court has granted stay against the impugned judgment

and order dated 4th August, 2023 till 25th September, 2023 or

until further order, whichever is earlier.

During subsistence of the said interim order the

application CRAN 1/2023 has been filed by the petitioners.

Accordingly, the interim order granted earlier by this court is

extended till 15th December, 2023 or until further order,

whichever is earlier.

Liberty is granted to the parties to pray for extension,

modification, variation and/or vacating the interim order

upon notice to the other side.

Accordingly, the application CRAN 1/2023 is, thus,

disposed of.

Let the matter be listed on 12th December, 2023

under the same heading.

( Ajay Kumar Gupta,J. )