Calcutta High Court (Appellete Side)
Smt. Manika Chandra And Others vs Merioela Therese Joseph And Others on 22 March, 2016
1 22.03.2016
.
Item No. 89C.O. 2296 of 2015 Smt. Manika Chandra and others.
Vs. Merioela Therese Joseph and others.
No one appears in support of the revisional application nor any accommodation is prayed for.
In this revisional application the petitioners are essentially praying for early disposal of Miscellaneous Case No. 8 of 2013 arising out of Ejectment Execution Case No. 10 of 2012.
The grievance of the petitioner is that the judgment and decree for eviction was passed on 18th September, 2012 and till the said execution case is pending.
It appears that the opposite parties have filed the said miscellaneous case under Order XXI Rule 98 and 101 of the Code of Civil Procedure.
In the event the said miscellaneous case is still pending, I direct the learned Civil Judge (Junior Division), 4th Court, Alipore to decide and dispose of the said miscellaneous case as expeditiously as possible without granting any adjournment to either of the parties and preferably within a period of six months from the date of communication of this order.
With these observations, the revisional application is disposed of.
However, there shall be no order as to costs.
ab (Soumen Sen, J.)
2