Calcutta High Court (Appellete Side)
Anjum Shamsi & Ors vs Subir Sircar & Anr on 23 December, 2024
D/L - 1
23.12.2024
Court. No. 5
S.Kundu
C.O. 2372 of 2024
Anjum Shamsi & Ors.
Vs.
Subir Sircar & Anr.
Mr. Kushal Chatterjee,
Mr. Debrup Chowdhury
...for the petitioners.
Mr. Chrantan Sarkar
...for the opposite parties.
1.Today Mr. Chatterjee, learned advocate representing the petitioners has placed before this Court two several Demand Drafts drawn in favour of Subir Sircar and Manjula Sircar being the opposite party nos. 1 and 2 for a sum of Rs.1,50,000/- each. Mr. Chaterjee would submit that after giving credit to the aforesaid amount, a sum of Rs.2,92,500/- would be due and payable computed at the rate determined by the Chief Judge, City Civil Court, Calcutta in Title Appeal No. 79 of 2023 vide order dated 7th June, 2024. He would submit that the petitioners need some more time to pay and assures the Court that by 31st January, 2025 the entire payments on account of occupational charges, including arrears shall be regularised.
2. Having regard to such submissions made in Court today, let the original Demand Drafts be made over to Mr. Sarkar learned advocate representing the opposite 2 parties. Since prima facie it appears that the petitioners are interested in complying with the direction passed by this Court on 11th December, 2024 though there has been some delay and further taking note of the assurance given by the petitioner No. 2 who is personally present in Court through Mr. Chatterjee, I am inclined to stay the Ejectment Execution Case No. 138 of 2023 pending before the learned 2nd Judge, Presidency Small Causes Court, Calcutta up to the end of January, 2025.
3. List this matter for further consideration under the same heading in the monthly list of February, 2025.
(Raja Basu Chowdhury, J.)