Calcutta High Court (Appellete Side)
Snandy vs (Expeditious Disposal) on 22 December, 2017
Author: Harish Tandon
Bench: Harish Tandon
1 22.12.2017 CO 4197 of 2017 Court No. 02 Item No. SL - 14 Sakti Dhara Saha snandy Vs. (Expeditious Disposal) Taramani Gupta Mr. Chandra Bhanu Singh, Advocate Mr. Rohit Kumar Shaw, Advocate Ms. Kajal Chattopadhyay, Advocate ......for the Petitioners This is an application under Article 227 of the Constitution of India at the instance of the petitioner/ decree- holder seeking direction upon the executing court to dispose the execution case expeditiously.
The decree for eviction of a monthly tenant was passed much before the year 2014 and was put into execution which gave rise to the registration of Ejectment Execution Case No. 5 of 2014. An application for police help under Rule 208 of the Civil Rules and Orders is filed by the decree-holder and the court is adjourning the hearing of the said application on the prayer of the judgment-debtor/opposite party on each day when the said application is fixed.
The learned Advocate for the petitioner informs that the next date is fixed on January 20, 2018.
The executing court is requested to take up the said application on the said date and efforts shall be made to dispose of the same within four weeks therefrom in accordance with law.
With these observations, the revisional application is disposed of. No order as to costs.
(Harish Tandon, J.) 2