Calcutta High Court (Appellete Side)
Dr. Piyush Kumar Dutta & Anr vs Sri Arindam Mukherjee & Anr on 17 June, 2015
Author: Harish Tandon
Bench: Harish Tandon
1 25 17.06 C.O. 2045 of 2015 AGM 2015 Dr. Piyush Kumar Dutta & Anr Versus Sri Arindam Mukherjee & Anr Mr. Dibyojyoti Raha, .... For the Petitioner.
This is an application under Article 227 of the Constitution of India at the instance of the plaintiffs/petitioners seeking an order for expeditious disposal of Title Suit No. 192 of 2012 pending before the learned Civil Judge (Sr. Division), 5th Court, Alipore.
From the certified copy of the annexed revisional application, this Court finds that an application under Section 7 (2) of the West Bengal Premises Tenancy Act, 1997 is pending, therefore, the suit is not ready for hearing. Considering the nature of the suit, this Court requests the Trial Court to make efforts to dispose of an application under Section 7(2) of the said Act as expeditiously as possible without granting unnecessary adjournments to either of the parties and preferably within one month from the next date so fixed in accordance with law.
With these observations, the revisional application is disposed of. No costs.
( Harish Tandon, J.) 2