Calcutta High Court (Appellete Side)
Sima Mondal vs Krishna Ghosh & Ors on 20 September, 2019
1 52 20.09.2019
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. No. 3149 of 2019 Sima Mondal
-Vs.-
Krishna Ghosh & Ors.
Mr. Tarak Nath Halder ...for the petitioner In view of the nature of the order proposed to be passed, no prior service of notice on the opposite parties is deemed necessary.
C.O. No. 3149 of 2019 is disposed of by directing the Civil Judge (Junior Division), First Court at Sealdah, District-South 24- Parganas, to dispose of Miscellaneous Case No. 19 of 2015, pending in the said court, in connection with Ejectment Execution Case No. 7 of 2008, as expeditiously as possible, positively within December 31, 2019, without granting any unnecessary adjournment to either side.
The petitioner shall communicate this order to the court below as well as to the judgment-debotrs/ opposite party nos. 1 to 3 and/or to the advocate appearing for the said opposite parties in the court below, at the earliest.
There will be no order as to costs. 2 Urgent photostat certified copy of this order, if applied for, be made available to the petitioner upon compliance of all requisite formalities.
(Sabyasachi Bhattacharyya, J.)