Calcutta High Court (Appellete Side)
Apurba Mondal vs Hinduja Leyland Finance Limited on 3 May, 2016
1 03.05.2016
C.O. 3391 of 2015 ss Apurba Mondal Vs. Hinduja Leyland Finance Limited Mr. Shyamal Kr. Chakraborty Mr. Shyamal Kr. Das Mr. Pronojit Roy Mr. Ajoy Baran Roy Mr. Asit Kr. Bhattacharya ... For the petitioner Ms. Sanandita Chakraborty ... For the opposite party Heard learned Counsel appearing for the parties. Both sides submit that there would be no impediment to issue direction upon the learned Court below to dispose of the application dated 25th July, 2015.
Accordingly, this revisional application is disposed of with a direction upon the learned Court below to dispose of the aforementioned application within eight weeks from the date of communication of this order without granting any unnecessary adjournment to either of the parties.
(Ashoke Kumar Dasadhikari, J.) 2