Calcutta High Court (Appellete Side)
2398/2013 on 14 February, 2014
Author: Asim Kumar Ray
Bench: Asim Kumar Ray
14.2.14 C.O. 2398 of 2013
Mr. Kashinath Dey ..... for the petitioner
Learned advocate for the petitioner submits that this Court on the earlier occasion passed an order directing the Registrar, City Civil Court, Calcutta to furnish a report regarding the status of the execution proceeding. The Registrar, City Civil Court, Calcutta has furnished a report as ordered. Let the same be kept with the record.
It is submitted by the learned advocate for the petitioner that a direction may be given to the learned Court below for expeditious disposal of the execution proceeding.
None appears to represent the opposite party in spite of effective service.
Going by the simple prayer of the learned advocate of the petitioner , let there be a direction upon the learned Court below so that the ejectment execution case No. 98 of 1985 be disposed of within a period of six months from date without giving any unnecessary adjournment to either of the parties.
The petitioner may collect the certified copy of the report furnished by the Registrar, City Civil Court, Calcutta.
Urgent xerox certified copy, if applied, for be given to the parties on usual undertaking.
( Asim Kumar Ray, J. )