Calcutta High Court (Appellete Side)
Jetair Private Limited vs Blue Bird Media System Limited on 19 July, 2019
1 S/L. 12.
July 19, 2019.
MNS.
C. O. No. 1743 of 2019 Jetair Private Limited Vs. Blue Bird Media System Limited Mr. Sounak Bhattachar, Mr. Sanket Sarawgi ... for the petitioner.
Ms. Soni Ojha, Ms. Saptara Dasgupta ...for the opposite party.
Let the affidavit-of-service filed in Court be taken on record. Both sides are represented in Court today. It is admitted by learned counsel for the opposite party, in all fairness, that the opposite party has not complied with the condition attached to the stay order passed on January 21, 2019 on CAN 4815 of 2018 in connection with FAT 354 of 2018 by a Division Bench of this Court.
Such fact of non-compliance is also borne out by an information slip, a photocopy of which is annexed to the revisional application.
As such, there is no impediment to direct expeditious hearing of the ejectment execution case, as prayed for by the petitioner.
Accordingly, C. O. No. 1743 of 2019 is disposed of by requesting the Civil Judge (Senior Division), Fourth Court at Alipore, District- South 24 Parganas, to dispose of Ejectment Execution Case No. 13 of 2018, pending in the said court, as expeditiously as 2 possible, without granting any unnecessary adjournment to any of the parties, positively within two months from the date of communication of this order to the court below.
The petitioner shall communicate this order to the court below, at the earliest. There will be no order as to costs.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities.
(Sabyasachi Bhattacharyya, J.)