NILRATAN MAHAPATRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Re: Application for Stay (A.S.T.A. 96 of 2013)

(2.) This application has been filed in connection with the appeal preferred from the order dated 8th August, 2013 whereby a learned Judge of this Court dismissed the writ petition with costs.

(3.) From the records we find that a civil suit was filed in the Court of Civil Judge, Junior Division, 1st Court, Paschim Medinipur being Title Suit No. 83 of 2013 and an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure was also filed in connection with the said suit. The learned Civil Judge passed an order on the said application on 20th March, 2013 by directing the parties to maintain status quo, in respect of the suit property as on the date of the order and not to change its nature and character till 20th April, 2013.