Pradip Tewari vs The Estate Manager Murshidabad
2024 Latest Caselaw 4432 Cal

Calcutta High Court (Appellete Side)

Pradip Tewari vs The Estate Manager Murshidabad on 30 September, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

30.09.2024 (D/L-17) Ct.-19 (Susanta) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION

C.O. 2795 of 2023 With I.A No. CAN 1 of 2023 I.A No. CAN 2 of 2024

Pradip Tewari

-Vs-

The Estate Manager Murshidabad Estate, Judicial Department

Mr. Probal Kumar Mukherjee, Sr. Adv., Mr. Debanik Banerjee, Mr. Steven S. Biswas,

... For the Petitioner.

Mr. Debajyoti Basu, Mr. S.M. Hassan, Ms. Anupama Yasmin, .... For the Opposite Party.

The revisional application was filed with the

leave of the Court without the certified copy of the

impugned judgment and order.

Mr. Mukherjee, learned Senior advocate for

the petitioner files such certified copy, let it be

kept with the record.

Re: CAN 2 of 2024

This is an application for extension of interim

order passed on August 21, 2023. The said interim

order is subsisting till December 31, 2023 and was

subsequently extended till March 31, 2024 vide

order dated December 21, 2023.

The said order is reinforced and is extended

till the end of the month of December 2024 or

until further order(s), whichever is earlier.

The application being CAN 2 of 2024 is

allowed without any order as to costs.

RE: C.O. 2795 of 2023

Let the matter be included in the Combined

Monthly List of December 2024.

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.)