Calcutta High Court (Appellete Side)
Anil Kumar Jana vs Anil Kumar Patra & Ors on 15 June, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 19 15.6.2017
CO 1914 of 2017 gd Anil Kumar Jana Vs. Anil Kumar Patra & Ors.
Mr. Kapil Chandra Sahoo ..for the Petitioner In view of the order sought and proposed to be made, no previous service is required to be effected on the opposite parties. The petitioner will, however, be obliged to forward copies of the petition and this order to the opposite parties as expeditiously as possible.
The petitioner seeks a direction for the expeditious disposal of a title appeal pending since 2002.
CO 1914 of 2017 is disposed of by requesting the Additional District Judge, Fast Track Court-III, Diamond Harbour to take up Title Appeal No.48 of 2005 (previously Title Appeal No.57 of 2002) and dispose of the same by giving it priority. It is hoped that the title appeal is disposed of by the end of September this year, subject to the petitioner furnishing a copy of this order before the lower appellate court within a fortnight from 2 date.
For the purpose of the expeditious disposal of the appeal, the lower appellate court will be entitled to deny adjournments to the parties.
There will be no order as to costs. 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