Calcutta High Court (Appellete Side)
Gopal Chandra Chakraborty vs Jyotish Chandra Mondal And Others on 21 July, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.586(M/L).
July 21, 2017.
SG CO 2521 of 2016 Gopal Chandra Chakraborty
-versus-
Jyotish Chandra Mondal and others Mr L.C. Halder ... for the petitioner.
Mr Chittapriya Ghosh Mr Samir Kumar Adhikari ... for the opposite parties.
At the time that this petition was filed, the grievance of the petitioner was that the opposite parties had obtained a stay in the execution proceedings without complying with the condition imposed by the first appellate court for the decree to remain stayed.
However, the parties say that the first appeal has now been dismissed and the petitioner claims that there is no impediment at the moment to the execution being concluded.
The opposite parties say that a second appeal is under preparation to be filed shortly.
CO 2521 of 2016 is disposed of by requesting the Civil Judge (Junior Division), 3rd Additional Court at Alipore to expeditiously dispose of Ejectment Execution Case No.5 of 2016 and without affording any adjournment to the parties. The executing court will pay no heed to any resistance by the opposite parties herein, unless 2 the opposite parties are armed with an order from an appropriate forum arresting the execution proceedings.
There will be no order as to costs.
( Sanjib Banerjee, J. )