Calcutta High Court (Appellete Side)
Ravi Kumar Bagaria vs Smt. Sheela Devi Nayar & Ors on 17 March, 2023
S/L 3 17.03.2023
Court No.652 SD CO 1337 of 2021 Ravi Kumar Bagaria Vs. Smt. Sheela Devi Nayar & Ors.
Mr. Abhisek Baran Das ... for the Petitioner.
Learned counsel appearing on behalf of the petitioner submits that Ejectment Suit No.52 of 2015 against which the present revisional application has been preferred, has already been decreed by the trial court on admission under Order XII Rule 6 of the Code of Civil Procedure on 07.02.2023. Accordingly, the present revisional application has become infructuous and petitioner prayed for passing necessary order.
C.O. 1337 of 2021 is accordingly dismissed as infructuous.
Copy of the order passed by the court below in Ejectment Suit No.52 of 2015 submitted by the learned counsel for the petitioner be kept with the record.
(Ajoy Kumar Mukherjee, J.)