Calcutta High Court (Appellete Side)
Dinesh Kumar Chowhan vs Smt. Anjali Karmakar on 4 September, 2013
Author: Murari Prasad Shrivastava
Bench: Murari Prasad Shrivastava
1 04.09.13
C.O. 2970 of 2013 Basudev 32 Dinesh Kumar Chowhan VS Smt. Anjali Karmakar Mr. Sanjoy Bose, Ms. Abha Alley, Mr. Aniruddha Sinha
- For the Petitioner.
Upon hearing the learned counsel for the petitioner and on going through the record, I am of the opinion that the application under Order XL Rule 1 read with Section 151 of the Code of Civil Procedure filed by the petitioner on February 3, 2012 should be disposed of expeditiously by the learned Court below.
Under such circumstances, learned Civil Judge (Senior Division), Howrah is directed to dispose of the application under Order XLI Rule 1 read with Section 151 of the Code of Civil Procedure filed by the present petitioner/plaintiff in Title Suit being no. 165 of 2011 as expeditiously as possible, preferably within one month from the date of communication of this order.
Urgent certified photostat copy, if applied for, be given to the petitioner subject to the compliance of all requisite formalities.
(Murari Prasad Srivastava, J.)