Calcutta High Court (Appellete Side)
Tirupati Assets Private Limited vs G. Rogers & Co. And Another on 24 August, 2018
1 S/l. 24.08.
59. Bpg 2018 In the High Court at Calcutta Civil Revisional Jurisdiction C.O. No.2821 of 2018 Tirupati Assets Private Limited Versus G. Rogers & Co. and another Mr. Anirban Banerjee, Mr. B. Kumar, Mr. Kushal Sarkar, Mr. Raja Baliyal.
...for the petitioner.
The plaintiff in a suit for eviction under West Bengal Premises Tenancy Act, 1997 has taken out the instant revisional application with the grievance that the said suit is pending for an inordinately long period.
In view of the nature of the order proposed to be passed, no prior service of notice on the opposite parties is deemed necessary.
C.O. No.2821 of 2018 is disposed of by requesting the Civil Judge (Senior Division) at Sealdah, District-South 24 Parganas, to take up for hearing and 2 dispose of Title Suit No.84 of 2013, pending in the said court, after passing necessary orders on the commissioner's report filed in connection therewith, as expeditiously as possible, without granting any unnecessary adjournment to either side, positively within March 31, 2019.
The petitioner will communicate this order to the court below as well as to the opposite parties and/or learned advocate appearing for the opposite parties in the court below at the earliest.
There will be no order as to costs.
(Sabyasachi Bhattacharyya, J. )