Calcutta High Court (Appellete Side)
M. Irfanullah vs Shehla Jawaid on 27 September, 2016
1 27. 27.09.2016
mb In the High Court At Calcutta Civil Revisional Jurisdiction Appellate Side C.O. 3629 of 2016 M. Irfanullah
-Vs.-
Shehla Jawaid Mr. Rajdeep Bhattacharya ...for the petitioner In this revisional application, the plaintiff in Title Suit No. 372 of 2006, pending before the learned 2nd Civil Judge (Junior Division) at Sealdah has prayed for a direction for early disposal of the suit filed by him.
It appears that the application filed by the defendant- opposite party has been rejected by the learned Court below on June 24, 2016. At this stage, it cannot be said that there is delay in disposal of the suit filed by the plaintiff-petitioner.
Having considered the facts of the case and the materials on record, I do not find any merit in the revisional application.
Accordingly, the revisional application, being C.O. 3629 of 2016, stands rejected There shall, however, be no order as to costs. Urgent certified website copy of this order, if applied for, be made available to the petitioner upon compliance of all requisite formalities.
(Ashis Kumar Chakraborty, J.)