Calcutta High Court (Appellete Side)
Sresth Products Private Limited vs Shyama Prasad Singha Roy And Another on 5 March, 2019
1 S/l.
79. Bpg.
March 5, 2019 In the High Court at Calcutta Civil Revisional Jurisdiction C.O. No.844 of 2019 Sresth Products Private Limited Versus Shyama Prasad Singha Roy and another Mr. Pratyush Patwari.
...for the petitioner.
In view of a prima facie case having been made out as to whether the Registrar, City Civil Court at Calcutta acted de hors his jurisdiction in postponing the issuance writ of possession by overlooking the provisions of Rule 102 of Order XXI of the Code of Civil Procedure, despite a specific decree having been obtained by the petitioner.
Accordingly, the petitioner will serve copies of C.O. No.844 of 2019 on the opposite parties, indicating that the matter will appear as a "Contested Application" on April 4, 2019, when the petitioner will file an affidavit of service.
(Sabyasachi Bhattacharyya, J. ) 2