SAMBHU CHANDRA GHOSE, C.J. - (1.) THIS is an application inter alia for stay of an order passed by T. K. Basu, J. on 5th April, 1982 directing the issue of a rule nisi as prayed for and an ad interim injunction directing the petitioner in the writ application Keshab Narayan Banerjee to withdraw the interest accruing on the properties attached.
(2.) ON 22nd of Jan. 1982 on an application made by the Inspector General (Vigilance) Bihar, the District Judge, Alipore passed an order of ad interim injunction under Section 4(1) of the Criminal Law Amendment Ordinance, 1944. The learned District Judge directed that a copy of the said order be handed over to the Central Manbhum Coal Company Ltd. On 12th Feb. 1982, the Central Manbhum Coal Company Limited and Keshab Narayan Banerjee moved an application under Article 226 of the Constitution of India against the said order of attachment before Sabyasach Mukharji, J. His Lordship issued a rule nisi and stayed further proceedings. On 5th of March, 1982 Sabyasachi Mukharji, J. gave further direction that the order of attachment should be communicated to all the parties who are required to be communicated.
(3.) THE order of attachment was in respect of fixed deposits in various banks. On 13th March, 1982 Devikamal Trust affirmed a petition challenging the proceedings before the learned District Judge resulting in the order of attachment on the ground that although Devikamal Trust was the owner of the fixed deposits in respect of which the order of attachment was made by the learned District Judge it was not made a party in the proceedings before the learned District Judge nor in the proceedings before Sabyasachi Mukharji, J.;