Calcutta High Court (Appellete Side)
1383/2009 on 14 June, 2011
Author: Soumen Sen
Bench: Soumen Sen
1 14.06.2011
Item No.68 SB C.O. 1383 OF 2009 Mr. K. Dey ...............for the petitioner. This is an application for expeditious disposal of Misc. Case No.228 of 2006 arising out of Ejectment Execution Case No. 3 of 2004 pending before the learned Judge, 4th Bench, Small Causes Court at Calcutta.
After going through the record I feel that all endeavour should be made to dispose of the said Misc. Case No. 228 of 2006 as expeditiously as possible. Accordingly, I direct the learned Judge, 4th Bench, Small Causes Court at Calcutta to dispose of the said Misc. Case within a period of six months from date of communication of this order.
The application stands disposed of. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties as early as possible.
(SOUMEN SEN, J.) 2