Calcutta High Court (Appellete Side)
Sri Abhimunnu Singh vs Sri Chandradeo Singh on 8 June, 2016
Author: Ishan Chandra Das
Bench: Ishan Chandra Das
08.06.2016. C.O. 3377 of 2015 SL.No.26.
dc.
Sri Abhimunnu Singh versus Sri Chandradeo Singh Mr. Sambhunath De, Mr. Soumen Karati ... For the Petitioner.
Learned counsel appearing for the decree- holder/petitioner prays for direction upon the learned Executing Court to complete the execution process being Ejectment Execution Case No. 16 of 2013 as early as possible. He submits that his client got the decree of ejectment against the judgement-debtor/opposite party.
Since it is prayed for expeditious disposal of the execution proceeding, learned Executing Court is requested to dispose of the execution process as expeditiously as possible, preferably within a period of two months from the date of communication of this order, after observing all the formalities prescribed under the law. With this direction, the instant revisional application stands disposed of.
There will be however no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
( ISHAN CHANDRA DAS, J. )