Arrah-Sasaram Light Railway Company ... vs District Board Of Bhojpur And Anr
2025 Latest Caselaw 2863 Cal/2

Calcutta High Court

Arrah-Sasaram Light Railway Company ... vs District Board Of Bhojpur And Anr on 28 October, 2025

        ORDER                                                     OD - 19

                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            ORIGINAL SIDE

                          EC/14/2025
      ARRAH-SASARAM LIGHT RAILWAY COMPANY LIMITED AND ANR.
                              VS
              DISTRICT BOARD OF BHOJPUR AND ANR.


BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY

Date: 28th October, 2025.

Appearance:

Mr. Mainak Bose, Sr. Adv Mr.R. Karnani, Adv.

Mr. Rajesh Upadhyay, Adv.

Ms. S. Biswas, Adv.

Mr. Supriyo Kundu, Adv.

...for the petitioner Mr. S. Chandra Shrivastava, Adv. ...for the judgment-debtor no.1 Mr. Subas Ray, Adv.

Mr. Goutam Mukherjee, Adv.

...for the Special Officer

The Court:- Learned advocate for the decree-holder and learned advocate

for the judgment-debtor no.1 are present. None appears for the judgment-

debtor no.2.

Heard learned advocates.

Learned advocate for the judgment-debtor no.1 seeks time to take

necessary instruction. Such prayer is allowed.

It is a last chance for both the judgment-debtors to file their affidavits on

or before 20.11.2025. Reply, if any, by 25.11.2025.

Let this matter appear on 27.11.2025.

Interim order granted earlier stands extended for a period of six weeks or

till further order, whichever is earlier.

(BISWAROOP CHOWDHURY, J.)

R.D. Barua