AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the petitioner no. 1 Mr. Arun Kumar Maity @ Arun Maity in person.
It appears from the order dated 3.10.2017 that an interim order of stay was passed staying the operation of all further proceedings arising out of Misc.
Case
No. 349 of 2014 pending before the Learned Sub Divisional Executive Magistrate, Contai, Purba Medinipur till 22nd December, 2017. The
petitioners were directed to serve a copy of the revisional application along with the order upon the learned Public prosecutor and the respondent no. 2
and to file affidavit of service.
Affidavit of service is filed showing the service upon the opposite parties, which will be kept, on record.
The petitioners have filed an application being CRAN 5496 of 2017 on 18.12.2017, but the matter could not be listed due to Christmas vacation and
thereafter due to lawyers’ abstaining from the work as per the resolution of the Bar and as such, the application could not be moved.
Now, having heard the petitioner no.1 in person, this Court is pleased to extend the order dated 3.10.2017 till the end of April, 2018.
List the matter on 25th April, 2018.
CRAN 5496 of 2017 is thus disposed of.
Urgent Photostat certified copy of this order, if applied for, be supplied to the party as early as possible.