Calcutta High Court (Appellete Side)
Sri Gopal Chandra Ghosh vs Sri Tinkari Roy on 7 September, 2015
1 07.09.2015
(Sm) C.O. 909 of 2014 Sri Gopal Chandra Ghosh Versus Sri Tinkari Roy Mr. Gopal Chandra Ghosh, Mr. Sanjib Kr. Mukhopadhyay, Mr. Sunirmal Khanra, Ms. Kalpita Paul.
...For the petitioner.
Mr. Buddhadeb Ghoshal, Mr. Swapan Sarkar, Mr. Dipak Kr. Mookerjee.
In the facts and circumstances of this case, it has become necessary to appoint a special officer to inspect the spot and to get a report whether free egress and ingress of the defendant/petitioner's tenancy in respect of two rooms on the ground floor of the premises is obstructed by the opposite party/landlord.
Mr. Sudip Maity, learned advocate, is appointed as special officer to go and visit the spot and submits a report before this court within two weeks from this date.
Mr. Maity to visit the spot on any Saturday upon notice to the learned advocates appearing for the parties.
Initial remuneration of Mr. Maity is fixed Rs. 7,000/- to be paid by Mr. Ghose's client. Special Officer to submit report within three weeks from date. Special Officer is also directed to submit report whether there is any other alternative way for egress and ingress of the plaintiff/petitioner's tenancy room in question.
2Matter to appear in the list two weeks hence.
(Ashoke Kumar Dasadhikari, J.)