Sukumar Bagdi vs Sri Pravakar Bagdi
2024 Latest Caselaw 3995 Cal

Calcutta High Court (Appellete Side)

Sukumar Bagdi vs Sri Pravakar Bagdi on 6 August, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

   25
 sandip
  Ct. 19
06.08.2024

In The High Court At Calcutta Civil Revisional Jurisdiction (Appellate Side) C.O. 231 of 2023 Sukumar Bagdi Vs. Sri Pravakar Bagdi Mr. Mrinal Kanti Ghosh ... For the petitioner.

The revisional application requires further consideration upon notice.

The petitioner is directed to send copy of the application along with a

notice communicating this order to the opposite party by Speed Post

with Acknowledgement Due intimating that the matter will be included

in the Combined Monthly List of October 2024 under the heading

'Motion'.

There shall be stay of operation of the judgment and order dated July

07, 2022 passed by 2 nd Court of Learned Additional District Judge, at

Suri, District - Birbhum in Misc. Appeal No. 04 of 2016 till the end of

the month of November, 2024 or until further order(s), whichever is

earlier.

The petitioner to file affidavit-of-service on the next date of hearing.

Parties to act on the server copy of this order duly downloaded from

the official website of this Court.

Urgent Photostat certified copy of this order, if applied for, be

supplied to the parties subject to compliance with all requisite

formalities.

(Biswajit Basu, J.)