Sri Sahadeb Barik vs Sri Shibu @ Lalu Barik And Ors on 22 August, 2017

[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Sri Sahadeb Barik vs Sri Shibu @ Lalu Barik And Ors on 22 August, 2017

Bench: Sanjib Banerjee

1 Sl. AD 17 22-08-2017 S.d. C O 2745 of 2017 Sri Sahadeb Barik

-versus-

.                              Sri Shibu @ Lalu Barik and ors. .



                             Mr. Sk. Moinuddin
                                            ....for the petitioner.

In view of the order sought and proposed to be made, no previous service is required to be effected on the opposite parties. The petitioner will, however, remain obliged to immediately forward copies of the petition and this order to the opposite parties.

The petitioner is the defendant in a suit pending before the Hooghly court. The suit is of the year 2012 and the petitioner seeks a direction for the expeditious disposal thereof.

CO 2745 of 2017 is disposed of by requesting the Civil Judge (Senior Division), Serampore, Hooghly to take up renumbered Title Suit No. 555 of 2013 and dispose of the same as expeditiously as the business of that court would permit and without granting any adjournment to the parties.

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.)

Unlock Advanced Research with PRISMAI

Calcutta High Court (Appellete Side)