Calcutta High Court (Appellete Side)
S. Balwant Singh Sall & Ors vs National Highway Authority Of India & ... on 2 March, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
IN THE HIGH COURT AT CALCUTTA
02-03-2017Civil Revisional Jurisdiction Subrata . C.O.No.709 of 2017 S. Balwant Singh Sall & Ors.
-vs-
National Highway Authority of India & Anr.
Mr. Upendra Roy Mr. Randhir Singh Mr. Sunny Nandy ...for the petitioners The petitioners complain of an appeal arising out of the refusal of an ad-interim order being disposed of without granting any injunction in the petitioners' favour.
The order impugned dated January 27, 2017 is well-reasoned and the same does not call for any interference, particularly since the appellate court found that the discretion available with the trial court had not been exercised in a perverse manner in declining the ad- interim order relief sought. In any event, the first defendant in the suit is a statutory body.
CO No.709 of 2017 is disposed of by requesting the Civil Judge (Junior Division), 5th Court at Howrah to take up and dispose of the petitioners' injunction application in Title Suit No.42 of 2013 as expeditiously as possible and, preferably, within six months of the receipt of an authenticated copy of this order.
The petitioners will be obliged to forward copies of this order and the petition to the opposite parties.
There will be no order as to costs.
2Certified website copy of this order, if applied for, be made available to the parties, subject to compliance with all formalities.
(Sanjib Banerjee, J)