Calcutta High Court (Appellete Side)
Smt. Purabi Basu vs Paresh Dhar & Ors on 15 February, 2019
1 29 15.02.2019
mb In the High Court at Calcutta Civil Revisional Jurisdiction Appellate Side C.O. No. 563 of 2019 Smt. Purabi Basu
-Vs.-
Paresh Dhar & Ors.
Mr. Meghnad Dutta, Mr. Arindam Paul ...for the petitioner In view of the nature of the order proposed to be passed, no prior service of notice on the opposite parties is deemed necessary.
C.O. No. 563 of 2019 is disposed of by directing the Chief Judge, Presidency Small Causes Court at Calcutta to dispose of the application under Order VI Rule 17 of the Code of Civil Procedure, filed by the plaintiffs in Ejectment Suit No. 224 of 2013, as expeditiously as possible, preferably within three weeks from the date of communication of this order to the court below.
It is made clear that the time limit, fixed above, is peremptory and the trial court will make all endeavour to adhere to the said time frame.
There will be no order as to costs. 2 The petitioner will communicate this order to the court below as well as to the opposite parties and/or to the learned advocate appearing for the opposite parties in the court below, at the earliest.
Urgent certified website copy of this order, if applied for, be made available to the petitioner upon compliance of all requisite formalities.
(Sabyasachi Bhattacharyya, J.)