Calcutta High Court (Appellete Side)
Debasish Paul & Anr vs Amal Boral on 8 August, 2018
1 46 08.08.2018
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. No. 2526 of 2018 Debasish Paul & Anr.
-Vs.-
Amal Boral Ms. Priyanka Mondal ...for the petitioners The present application has been filed for expeditious hearing of the applications under Sections 7(1) and 7(2) of the West Bengal Premises Tenancy Act, 1997 at the instance of the defendant/opposite party.
In view of nature of the order proposed to be passed, no prior service of notice on the opposite party is deemed necessary.
C.O. No. 2526 of 2018 is disposed of by requesting the Civil Judge (Junior Division), First Court at Barasat, District North 24- Parganas to dispose of the applications filed by the defendant/opposite party under Sections 7(1) and 7(2) of the Act of 1997 in connection with Title Suit No. 667 of 2013, pending in the said court, as expeditiously as possible, without granting any unnecessary adjournment to either party, preferably within September 30, 2018.
2There will be no order as to costs.
The petitioners will communicate this order to the court below as well as to the opposite party and/or to the learned advocate for the opposite party in the court below at the earliest.
Urgent certified website copy of this order, if applied for, be made available to the petitioners upon compliance of all requisite formalities.
(Sabyasachi Bhattacharyya, J.)