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Judgment
The petitioner has prayed for extension of the interim order dated 19th July, 2013. It would appear from the order dated 19th July, 2013 that pending
hearing of this application the operation of the impugned order dated 5th July, 2013 passed by the learned 2nd Additional District & Sessions Judge at
Sealdah in Sessions Case No.SC No.10 (3) of 2013 was stayed till 4th September, 2013 and it stood extended for a period of ten weeks from the date
or until further order whichever is earlier vide order dated 17th November, 2017.
Liberty is given to the petitioner for extension, modification, variation or vacating the interim order upon notice to the other side.
Having heard the petitioner in person, let the interim order dated 17th
November, 2017 be extended till the end of April, 2018.
CRAN 221 of 2018 stands disposed of.
List the matter on 23rd April, 2018 under the heading “Contested Applicationâ€.
Let no objection endorsed by the learned advocate on the vokalatnama be kept on record.
Urgent Photostat certified copy of this order, if applied for, be supplied to the parties as early as possible.