Calcutta High Court (Appellete Side)
Represented By Legal Heirs) & Anr vs Mangilal Jhawar & Anr on 26 September, 2025
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
Sl.33 26.09.2025
Court No.6 BP C.O. 3679 of 2025 Pranab Kumar Saha (since deceased Represented by legal heirs) & Anr.
-versus-
Mangilal Jhawar & Anr.
Mr. Debdutta Roy Mr. Oishik Chatterjee ... for the petitioners This application under Article 227 of the Constitution of India is at the instance of the Decree Holders praying for a direction upon the learned Judge, 3rd Bench, Presidency Small Causes Court at Calcutta to dispose of the Miscellaneous Case No. 244 of 2018 arising out of Ejectment Execution Case No. 162 of 2018 expeditiously.
The learned advocate appearing for the petitioners submits that the miscellaneous case arises out of an application under Order 21 Rule 97 of the Code of Civil Procedure praying for police help.
In view of the order sought and proposed to be passed, there is no necessity to issue notice upon the opposite parties. However, the learned advocate appearing for the petitioners shall be obliged to forward a copy of this application along with this order upon the opposite parties or upon the learned advocates representing them before the learned executing court.
2In the light of the submissions made by the learned advocate for the petitioner, C.O. 3679 of 2025 stands disposed of by requesting the learned Judge, 3rd Bench, Presidency Small Causes Court at Calcutta to take up the hearing of the miscellaneous case on the next date fixed and to make an endeavour to dispose of the same as expeditiously as possible preferably within a period of four working months from the next date fixed without granting any unnecessary adjournment to either of the parties.
There shall be, however, no order as to costs. Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
(Hiranmay Bhattacharyya, J.)