Calcutta High Court (Appellete Side)
Munna Shaw vs Shyamali Kundu And Others on 20 April, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.23.
April 20, 2017.
SG CO 878 of 2017 Munna Shaw
-versus-
Shyamali Kundu and others Mr Asis Chandra Bagchi Mr Amitabha Roy ... for the petitioner.
Mr Debasis Roy ... for the opposite parties.
The limited scope of the petition is for the transfer of Ejectment Execution Case No.137 of 1984 from the City Civil Court to the Presidency Small Causes Court.
The decree-holders are represented and say that the decree- holders do not stand in the way of the execution proceedings being transferred to the Presidency Small Causes Court. However, the decree-holders say that the suit is of the year 1978 and despite the decree-holders having obtained a decree in 1984, the petitioner herein continues to merrily enjoy the valuable property in Baithakkhana against very nominal rent or occupation charges.
CO 878 of 2017 is disposed of by directing the Chief Judge, City Civil Court to take appropriate steps for the immediate transfer of Ejectment Case No.137 of 1984 and all matters connected therewith to the Presidency Small Causes Court in Calcutta. The 2 receiving court should ensure that the execution proceedings are brought to a logical end as expeditiously as possible and without granting adjournments to any of the parties. The Chief Judge, Small Causes Court will impress upon any bench which receives the execution case that the matter should be expedited and concluded definitely in course of this calendar year.
There will be no order as to costs.
( Sanjib Banerjee, J. )