Calcutta High Court (Appellete Side)
Sri Debashis Das And Anr vs Sri Samar Sen on 8 July, 2019
IN THE HIGH COURT AT CALCUTTA
CIVIL REVISIONAL JURISDICTION
APPELLATE SIDE
Present:
Hon'ble Justice Manojit Mandal, J.
C.O. No. 2336 of 2018 Sri Debashis Das and Anr.
V. Sri Samar Sen For the Petitioner: Mr. Kushal Chatterjee Heard on : 05.07.2019 Judgment on : 05.07.2019 Manojit Mandal, J.
Heard learned Advocate appearing for the plaintiff/petitioner.
2. This revisional application is filed praying for direction for early disposal of Misc. appeal being No. 26 of 2017.
3. It is seen that the opposite party have instituted this appeal on 19.05.2017 challenging the order dated 27.01.2017 passed by the learned 6th Judge, Presidency Small Causes Court at Kolkata in Misc. Case No. 166 of 2016 arising out of ejectment Execution Case No. 1395 of 2014. The present Misc. Appeal is pending before the Court of learned Chief Judge, City Civil Court, Calcutta. So, speedy disposal is imperative.
5. In view of the nature of the order proposed to be passed, no prior notice upon the opposite party is deemed necessary.
6. Having considered the submission of the learned Advocate for the petitioner and also the materials on record, the learned Chief Judge, City Civil Court, Calcutta is requested to dispose of the Misc. Appeal being 26 of 2017 as early as possible, preferably within a period of six months from the date of receipt of this order on merits and in accordance with law.
7. The petitioner will communicate this order to the learned Court below as well as to the opposite party and/or the learned Advocate appearing for the opposite party in the Court below at the earliest.
8. With the above observation this civil revisional application is disposed of. There will be no order as to costs.
7. Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Manojit Mandal, J.)