Calcutta High Court (Appellete Side)
Smt. Vandana Agarwalla & Anr vs Parrichand Ghoshal on 19 June, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 19 19.6.2017
CO 1937 of 2017 gd Smt. Vandana Agarwalla & Anr.
Vs. Parrichand Ghoshal, since deceased, his heirs, Rajib Ghoshal & Ors. Mr. Asim Kumar Roy ..for the Petitioners Mr. Amitabha Roy ..for O.P. No.1(b).
A petition for enhancement of rent filed in 2004 has not been taken up by the Rent Controller.
The prayer herein is for the expeditious disposal of the matter.
The opposite party no.1(b) is represented. CO 1937 of 2017 is disposed of by requesting the Rent Controller, Kolkata to expeditiously take up and dispose of R.C. Case No.170 of 2004 in accordance with law. It is hoped that such matter will be disposed of in course of this calendar year.
There will be no order as to costs. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Sanjib Banerjee, J.) 2