Calcutta High Court (Appellete Side)
Smt. Nupur Kundu & Anr vs Manik Lal Adhikary & Ors on 3 July, 2018
1 43 13.07.2018
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. No. 2051 of 2018 Smt. Nupur Kundu & Anr.
-Vs.-
Manik Lal Adhikary & Ors.
Mr. Amitabha Ghosh, Mr. Soumen Aaul ...for the petitioners The decree-holders in an eviction suit have preferred the instant application for expeditious hearing of Miscellaneous Case No. 1298 of 2008, filed by the opposite party no. 1 under Order XXI Rules 97 to 101 of the Code of Civil Procedure.
In view of the nature of the order proposed to be passed, no prior service of notice on the opposite parties is deemed necessary.
C.O. No. 2051 of 2018 is disposed of by requesting the Civil Judge (Junior Division), First Court at Alipore, District-South 24- Parganas to dispose of Miscellaneous Case No. 1298 of 2008, arising out of Ejectment Execution Case No. 34 of 2008, pending in the said court, as expeditiously as possible, without granting any unnecessary adjournment to either side, preferably within November 30, 2018.
2There will be no order as to costs.
The petitioners will communicate this order to the court below as well as to the learned advocate appearing for the opposite parties in the court below, at the earliest.
Urgent certified website copy of this order, if applied for, be made available to the petitioner upon compliance of all requisite formalities.
(Sabyasachi Bhattacharyya, J.)