Calcutta High Court (Appellete Side)
Smt. Sanhita Roy vs Smt. Indrani Basak on 25 September, 2023
Author: Shampa Sarkar
Bench: Shampa Sarkar
Item No. 17 25.09.2023Court. No. 19
GB C.O. 2364 of 2023 Smt. Sanhita Roy Vs. Smt. Indrani Basak Mr. Rajdeep Bhattacharya ... for the Petitioner.
The revisional application will be heard. The issue is whether, during the pendency of a title suit for recovery of possession from a licensee, the contractual rent which was admitted in the written statement, should be paid by the defendant or not. The learned Civil Judge (Senior Division), 2nd Court at Barasat passed the order dated April 19, 2023 rejecting an application filed by the landlord praying for deposit of the contractual rent in the learned court below.
The petitioner is directed to serve a copy of this revisional application along with a server copy of this order upon the opposite party as also upon the learned advocate appearing on behalf of the opposite party in the learned court below. Affidavit-of-service to be filed on the next date.
Let the matter appear on December 12, 2023 under the heading 'To Be Mentioned'.
The suit shall proceed.
(Shampa Sarkar, J.)