Calcutta High Court (Appellete Side)
M/S Vishwamitra Ramkumar vs M/S. Cosmopolitan Traders on 22 July, 2025
ASR 43.
Ct. no. 24.
22.07.2025 C.O. 2465 of 2025 M/S Vishwamitra Ramkumar Vs. M/s. Cosmopolitan Traders Mr. Lutful Haque Mr. Soumitra Chatterjee Ms. Taharima Khatun .....For the petitioner Mr. Ayan Banerjee Ms. Debasree Dhamali ....For the opposite parties . Instant Civil Revision has been preferred against a proceeding initiated by opposite parties/tenants before the learned Executing Court i.e. learned Judge 6th Bench, Small Causes Court, Calcutta in Ejectment Execution case no. 112 of 2023.
Learned counsel for the petitioner submits that the proceeding initiated by the opposite parties before the learned Executing Court is in violation to the judgement and decree passed by the Hon'ble Supreme Court.
Learned counsel appearing on behalf of the opposite parties submits that no copy of the civil revision has been served upon the opposite parties.
Moreover, by virtue of an order of a Co-ordinate Bench the execution proceeding was initiated. 2 Having heard learned counsel for the parties to decide the issue of law involved herein, let the matter appear in the list along with CO 4296 of 2024 and CO 4298 of 2024 tomorrow at 12.30 P.M. The petitioner is directed to serve upon the opposite parties in respect of the application along with the connected annexures thereof.
[Subhendu Samanta, J]