Calcutta High Court (Appellete Side)
Deceased vs Smt. Sulekha Sen & Ors on 12 December, 2023
12.12.2023
BP
Sl. No. 34
Ct. No. 655
C.O. 408 of 2012
Sri Nripendra Chandra De, since
deceased, represented by Debabrata Dey & Anr.
-Vs.-
Smt. Sulekha Sen & Ors.
Mr. Subrata Das
..for the Opposite Party No.7
Petitioners are not represented.
Mr. Subrata Das, learned counsel representing on
behalf of the opposite party no.7 is present.
Opposite Party Nos. 1 to 6 are not represented.
The instant revisional application is preferred by
the petitioners challenging the impugned order dated
26th August, 2011 passed by the Learned Judge, 6th
Bench, Small Causes Court, Calcutta in connection
with Ejectment Execution Case No. 212 of 2007.
It appears from the order dated 28th February,
2008 that the respondent/plaintiff in connection with
Ejectment Suit already got possession of the suit premises.
Any way the petitioners are not represented before this court today and the matter is pending since long from the year 2012 and accordingly there is reasonable ground to believe that the petitioners have lost their interest to proceed with the present application. So, there is no option left but to dismiss the present revisional application.
Accordingly, revisional application being CO 408 of 2012 is hereby dismissed for default.
2Interim order, if any, stands vacated. There will be no order as to costs.
(Prasenjit Biswas, J.)