Calcutta High Court (Appellete Side)
Alo Chatterjee & Ors vs Chanda Kanti Ghosh on 14 November, 2024
11 IN THE HIGH COURT AT CALCUTTA
14.11.2024 CIVIL REVISIONAL JURISDICTION
sb
Ct 5
CO 3342 of 2024
Alo Chatterjee & Ors.
Versus
Chanda Kanti Ghosh
Mr. Anindya Bose
Ms. Cardina Roy
... For the Petitioners.
1.This is an application filed inter alia seeking expeditious disposal of Ejectment Execution case no.16 of 2021 arising out of the Ejectment Suit No. 19446 of 2014, now pending before the learned Civil Judge (Junior Division) 5th Court, at Alipore, South 24 Parganas.
2. Mr. Bose, learned advocate appearing in support of the revisional application would submit that challenging ex parte judgment and decree dated 24th May, 2019, an Ejectment Appeal no.30 of 2019 is pending before the Court of the learned 11th Additional District Judge, at Alipore. By relying on the information slip it is submitted that the learned 11th Additional District Judge, has not granted any stay in connection with the said appeal. It is submitted that notwithstanding the aforesaid, the execution case has been kept pending and is being adjourned.
3. Having heard the learned advocate appearing for the petitioners and having considered the materials on 2 record, I direct service of the revisional application on the opposite parties to ascertain the status of the appeal.
4. List this matter under the heading "Returnable Motion"
in the Combined Monthly List of February, 2025.
5. As prayed for, leave is granted to append the original certified copy of the orders in Execution Case No.2815 of 2024 to the revisional application in course of this day.
(Raja Basu Chowdhury, J.)