Calcutta High Court (Appellete Side)
Tarak Pal vs Jiban Krishna Dey And Others on 7 February, 2018
1 07.02.2018
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Item No. 5C.O. 3698 of 2017 Tarak Pal Vs. Jiban Krishna Dey and others.
Mr. Partha Pratim Roy.
... for the opposite parties.
Mr. Partha Pratim Roy, learned advocate appearing on behalf of the decree holders/opposite parties, submits that though the petitioner was supposed to file an undertaking that he would vacate the suit premises on or before the last day of April 2018, but no undertaking has been filed by him in terms of the judgment dated 15th January 2018. He further submits that the petitioner has delivered the physical and khas possession of the decreetal premises to his clients and his clients do not wish to proceed against him for non-compliance of the said judgment, more particularly, no undertaking has been filed.
In view of the above, there is no point in keeping the revisional application alive. The same is finally disposed of.
ab (Harish Tandon, J.)