Calcutta High Court (Appellete Side)
Mrs. Billy Mehra vs Sri Ramesh Chnadra Thakkar & Ors on 16 August, 2022
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
16.08.2022 sayandeep Sl. No. 27 Ct. No. 07 CO 1814 of 2022 Mrs. Billy Mehra
-Versus-
Sri Ramesh Chnadra Thakkar & Ors. Mr. Suddhasatva Banerjee Mrs. Arpita Saha Ms. Rituparna Chatterjee Mrs. A. Banerjee ...... for the petitioner The subject matter of challenge is against the rejection of a prayer for Judgment on admission under Order 12 Rule 6 of the CPC.
It is submitted by the learned Advocate for the petitioner that despite disclosure of death of the original tenant thereby paving the way for application of Section 2(G) of the West Bengal Premises Tenancy Act, there has been no Judgment recorded in application of the provisions under Order 12 Rule 6 of the CPC by the Court below.
The issue raised in this case may be best addressed upon securing presence of the opposite parties.
Petitioner is directed to serve the copy of the application upon the opposite parties and their learned advocates appearing in the Court below, by speed post with A/D, and furnish affidavit of service on the next returnable date.
2Matter to appear in the list under the heading "Adjourned Motions" fortnight after.
(Subhasis Dasgupta J.)