Calcutta High Court (Appellete Side)
Ac vs Kotak Mahindra Bank Limited & Ors on 23 April, 2014
Author: Harish Tandon
Bench: Harish Tandon
1 Court 23.04.2014 C.O. 1264 of 2014 No. 14 Sl 83 Basanta Lall Shaw Ac
-vs-
Kotak Mahindra Bank Limited & Ors Mr. Aditya Naskar ... For Petitioner Mr. Jishnu Saha Mr. Amitava Das Mr. Pratik Ghosh Ms. Suravi Dasgupta ... For Opposite Party No. 1 This is an application under Article 227 of the Constitution of India at the instance of the defendant no. 6/petitioner seeking an order for expeditious disposal of O.A. 197 of 1996, subsequently renumbered as T.A. 590 of 2001, pending before the Debts Recovery Tribunal-II, Kolkata.
On perusal of the certified copy of the order sheet, annexed to this revisional application, this Court finds that disposal of the O.A. 197 of 1996 is unnecessarily delayed. It is informed by the learned advocate appearing for the petitioner that next date is fixed on 24th November 2014.
This Court, therefore, requests the Tribunal to make utmost efforts to dispose of the O.A. 197 of 1996, subsequently renumbered as T.A. 590 of 2001, along with the pending applications, within two months from the date of communication of this order, if necessary by preponing the date, upon giving notice to the respective parties or their advocates.
Tribunal is requested to see that the time limit, indicated hereinabove, is strictly adhered to and if necessary shall reject applications praying for unnecessary adjournments.
With these observations, the revisional application is disposed of.
There shall, however, be no order as to costs.
(Harish Tandon, J.)