Calcutta High Court (Appellete Side)
Pg. M/S. Bharat Commercial Enterprises vs Adilina Investments Pvt. Ltd on 21 March, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
12 CO No. 299 of 2013
21.03.2013
pg. M/s. Bharat Commercial Enterprises
-Versus-
Adilina Investments Pvt. Ltd. Mr Aniruddha Chatterjee Mr Sib Sankar Das Mr Hemanta Kumar Das ... For the petitioner Mr Bimal Chatterjee, Ld. Advocate General Mr Supratim Dhar ... For the State Mr Partha Chakraborty Ms Disha Sukla ... For the opposite party In view of the order dated February 21, 2013, learned Advocate General has appeared and has submitted that appropriate steps would be taken to ensure that the matters referred to in the order dated February 7, 2013 are taken care of.
As to the present matter, since the petitioner complains of an application for water connection remaining unattended to for a substantial period of time, the rent controller, City Civil Court, is requested to take up and dispose of the petitioner's relevant application as expeditiously as the business of the rent controller's court would permit without granting any unnecessary 2 adjournment to either side.
It is submitted on behalf of the petitioner that the matter has been taken up now by the rent controller. CO No.299 of 2013 is disposed of without any order as to costs.
Urgent certified photocopies of this order, if applied for, will be made available to the parties subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)