Calcutta High Court (Appellete Side)
Santanu Kumar Dey vs Sanat Kumar Dey And Anr on 26 April, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Sl. AD 14 26-04-2017 S.d. C O 1371 of 2017 Santanu Kumar Dey . -versus-
Sanat Kumar Dey and anr.
Mr. R. N. Dutt Mr. N. Dasgupta Mr. A. Biswas ...for the petitioner.
In view of the order proposed to be made, no previous service is required to be effected on the opposite parties. However, the petitioner will be obliged to forward copies of the petition and this order to the opposite parties without undue delay.
The petitioner is the plaintiff in a partition suit instituted in the year 2007 and wherein a preliminary decree was passed in the year 2009 and a commissioner of partition was appointed. According to the petitioner, despite the final report filed by the commissioner of partition, the suit has not been taken up for a final decree to be passed thereon.
CO 1371 of 2017 is disposed of by requesting the Civil Judge (Senior Division), 4th Court, Alipore to take up and dispose of T S No 18 of 2007 as expeditiously as the business of that court 2 would permit and without granting adjournments to any of 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.)