Calcutta High Court (Appellete Side)
Shiv Kumar Sharma & Ors vs Swapan Kumar Guha Thakurata on 5 September, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
40 05.09. 2022 AGM RKB C.O. 1983 of 2022 Ct 07 Shiv Kumar Sharma & Ors. Vs
Swapan Kumar Guha Thakurata Mr. Birendra Kumar Jha ... For the petitioners.
A direction to secure expeditious disposal of a suit being Title Suit No. 140 of 2004 now pending before learned Civil Judge (Junior Division), Bidhannagar, is the ultimate relief sought for in this case.
The only contention raised by the petitioner is against the delay caused in the disposal of the suit.
No other point is raised requiring address by this Court In view of the nature of the order proposed to be made in the case, referred above, no prior notice is considered to be necessary.
Service upon the opposite party is thus dispensed with.
Accordingly, learned Civil Judge (Junior Division), Bidhannagar in Title Suit No. 140 of 2004 is requested to ensure expeditious disposal of pending suit, after disposing of the interlocutory applications, if there be any pending, providing sufficient opportunity of hearing to either of the 2 parties to this case, but without granting unnecessary adjournment, unless it is extremely unavoidable.
Petitioners are directed to make communication of this order to the learned court below as well as to the learned advocate appearing in the court below for the opposite party and the opposite party.
With this observation and direction, the revisional application stands disposed of.
Urgent photostat certified copy of the order, if applied for, be given to the parties on usual undertakings.
(Subhasis Dasgupta, J)