SUDHARSHAN KUMAR BIRLA Vs. RAIGANJ PROPERTIES PVT. LTD.

JUDGEMENT

(1.) The instant application is at the instance of the defendant no. 1 and is directed against an order no. 4 dated July 28, 2021 passed by the learned District Judge-in-charge, 24 Parganas (south) at Alipore in Misc. Appeal No. 124 of 2021.

(2.) By the order impugned the application for stay filed by the petitioner herein before the First Appellate Court praying for stay of operation of the order dated July 5, 2021 passed by the learned Trial Judge was rejected.

(3.) The facts giving rise to the instant Civil Order is as follows:-