Calcutta High Court (Appellete Side)
Sri Dibyendu Chaudhury & Anr vs M/S. Shyamdasi Choudhurani & Anr on 13 September, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 14 13.9.2017
CO 3081 of 2017 gd Sri Dibyendu Chaudhury & Anr.
Vs. M/s. Shyamdasi Choudhurani & Anr. Mr. Jahar Chakrabarty Ms. Sabita Mukherjee Roy Chowdhury ..for the Petitioners The petitioners seek a direction for the expeditious conclusion of their execution proceedings.
Since the execution case is pending from 2014, CO 3081 of 2017 is disposed of by requesting the IV Judge, Small Causes Court at Calcutta to ensure that Ejectment Execution Case No.48 of 2014 is brought to a logical end in the next six months without affording any adjournment to the parties.
Since this order will not prejudice the opposite parties, no previous service is directed. The petitioners should, however, immediately serve copies of the petition and this order on the opposite parties.
There will be no order as to costs. 2 Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Sanjib Banerjee, J.) 3