Calcutta High Court (Appellete Side)
In Re: Shahnaz Haque vs Anas Peterson ... Opposite Party on 4 March, 2010
Author: Soumitra Pal
Bench: Soumitra Pal
2010 C.O. 190 of 2010 In re: Shahnaz Haque ... Petitioner Vs. Anas Peterson ... Opposite Party Mr. Soumen Kr. Dutta Mr. Subhas Jana ... for the petitioner In this revisional application the petitioner has challenged the order dated 8th January, 2010 passed by the learned Judge, 2nd Bench, Junior Division, City Civil Court at Calcutta in Title Suit No.469 of 2006.
Perused the revisional application to which application for injunction has been annexed, as well as the order under challenge.
Heard learned advocate for the petitioner.
After going through the injunction application, particularly paragraph 10 thereof and the order impugned, I am of the view that the order calls for no interference. However, since it is submitted that the injunction application is pending before the learned Judge, considering the facts and circumstances, the learned court below is directed to dispose of the injunction application expeditiously, preferably within a fortnight from the date of communication of this order.
The revisional application is disposed of.
There will be no order as to costs.
Let photostat plain copy of this order duly counter-signed by the Assistant Registrar (Court) be given to the learned advocate for the petitioner upon 2 production of receipt of the application filed for obtaining the certified copy of this order on urgent basis.
Let urgent photostat certified copy of this order, if applied for, be furnished to the appearing parties on priority basis.
( Soumitra Pal, J.)