Calcutta High Court (Appellete Side)
Somnath Dhar vs Manabi Dey & Anr on 3 May, 2023
03.05.2023 1 IN THE HIGH COURT AT CALCUTTA ss CIVIL REVISIONAL JURISDICTION APPELLATE SIDE C.O. 3692 of 2022 Somnath Dhar versus Manabi Dey & anr.
Mr. Jayanta Kumar Dhar ... for the petitioner Mr. Jayanta Kumar Dhar, learned Advocate for the petitioner-decree holder submits that the matter has been amicably settled between the decree holder and the judgement debtor. The possession of the decretal property has already been handed over to the decree holder by the judgement debtor and the execution proceeding being Ejectment Execution Case No.165 of 2019 has been disposed of upon full satisfaction. The Misc. Case No.101 of 2021 is dismissed for non- prosecution. He further submits that the petitioner- decree holder does not intend to proceed further with the present revisional application. He files photo copy of certified copy of order No.35 dated 23.12.2022 passed in Ejectment Execution Case No.165 of 2019 and order No.34 dated 23.12.2022 passed in Misc. Case No.101 of 2021 along with surrender letter dated 23.12.2022. The same are taken on record.
Considering the submissions advanced on behalf of the petitioner and the documents produced, the 2 present revisional application being C.O.3692 of 2022 stands dismissed as withdrawn.
All connected applications, if any, stands disposed of.
Interim order, if any, stands vacated. Urgent photostat copy of this order, if applied for, be given to the parties upon compliance of necessary legal formalities.
(Bivas Pattanayak, J.)