Calcutta High Court (Appellete Side)
Sultan Ahmed vs Mahaboob Alam & Ors on 17 July, 2019
1 Sl. July 17,
90. 2019 High Court at Calcutta Civil Revisional Jurisdiction C.O. 2298 of 2019 Sultan Ahmed Versus Mahaboob Alam & ors.
Mr. Bratin Kumar Dey, ...for the petitioner.
In view of the nature of the order proposed to be passed, no prior service of notice of this revisional application on the opposite parties is deemed necessary.
C.O. 2298 of 2019 is disposed of by requesting the Civil Judge (Junior Division), Second Court at Sealdah, District - South 24-Paraganas, to dispose of Miscellaneous Case No. 38 of 2016 pending in the said court in connection with Ejectment Execution Case No. 8 of 2016, as expeditiously as possible, positively within six months from the date of communication of this order to the executing court below, without granting any unnecessary adjournment to either of the parties.
There will be no order as to costs.
The petitioner shall communicate this order to the court below as well as to the opposite parties and/or their learned advocate(s) appearing in the executing court below at the earliest.
Photostat certified copy of this order, if applied for, will be made available to the applicant within a week from the date of putting in the requisites.
( Sabyasachi Bhattacharyya, J. ) 2 dns