KAMALA BISWAS Vs. MADHABI GHOSH

JUDGEMENT

(1.) This mater was taken up for hearing in the presence of the learned advocates for the petitioner and the opposite party no.2 and an order was dictated in open Court. Immediately thereafter, Mr. Chakrabarty, learned advocate appeared and submitted that he could not appear when the matter was taken up for hearing and prayed for giving him an opportunity of hearing. On the basis of such submission, this Court directed Mr. Chakrabarty, learned advocate, to inform the learned advocates, who made their submissions in this matter. Pursuant to the intimation being given, the learned advocates for the respective parties have appeared and are heard afresh and this civil order is decided by this order.

(2.) The plaintiff in a suit for partition and for other consequential reliefs have filed this application under Article 227 of the Constitution of India challenging an order dtd. 12/4/2023 passed by the learned Judge, 10th Bench, City Civil Court at Calcutta in Title Suit No.786 of 2020.

(3.) By the order impugned, the learned Trial Judge passed an order of stay of all further proceedings in connection with Title Suit No.786 of 2020 until further orders.