- (1.) The Court: This application is made by the defendant Nos. 10,13 and 17 praying, inter alia, a) Delay, if any, in making this application be condoned; b) Order of the learned Registrar transferring the records of Extraordinary Suit No. 24 of 1987 to the Debts Recovery Tribunal, West Bengal and Andaman and Nicobar Island be presently stayed, set aside and/or recalled; c) The Registrar, Original Side of this Hon'ble Court be directed to produce the order transferring the Extraordinary Suit No. 24 of 1987 from this Hon'ble Court to the Debts Recovery Tribunal, Salt Lake , Calcutta; d) The Registrar, Original Side of this Hon'ble Court be directed to intimate the Debts Recovery Tribunal, Calcutta for return of the records of Extraordinary Suit No. 24 of 1987 renumbered as T.A No. 109 of 1995 to this Hon'ble Court; e) Pending disposal of this application proceeding in T.A. No. 109 of 1995 now pending in the Debts Recovery Tribunal, Calcutta do remain stayed; f) Leave be given to make this application in the present form; g) Ad-interim orders in terms of the above prayers; h) Cost of and incidental to this application be cost in the cause; i) Such further and /or other order be passed and direction and/or directions be given as to this Hon'ble Court may deem fit and proper.
(2.) Contesting parties have filed their respective affidavits.
(3.) Originally the plaintiff bank instituted a suit in the Court of First Assistant District Judge, Chinsurah, and Hooghly, which was registered as Title Suit No. 59 of 1984.;