Calcutta High Court (Appellete Side)
Mukti Nath Jha vs Zee Bangla Park Plaza & Ors on 17 June, 2015
Author: Harish Tandon
Bench: Harish Tandon
1 21 17.06 C.O. 1989 of 2015 AGM 2015 Mukti Nath Jha Versus Zee Bangla Park Plaza & Ors Mr. Abijit Chakraborty, .... For the Petitioner.
The Money Suit instituted in the year 2006 has not been disposed of as yet. Several dates are fixed for further hearing but no attempt is shown to have made to allow the suit to reach at its logical conclusion.
The Trial Court is requested to make efforts to dispose of the suit as expeditiously as possible after giving an opportunity of hearing to the defendants and without granting unnecessary adjournments to either of the parties and preferably within eight months from the date of communication of this order in accordance with law.
With these observations, the revisional application is disposed of. No costs.
( Harish Tandon, J.)