Calcutta High Court (Appellete Side)
Mohammed Irfanullah vs Space Tanning Industries & Ors on 8 July, 2025
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
08.07.2025 Item no. 13.
Court No.6.
AKG C. O. 2355 of 2025 Mohammed Irfanullah Vs Space Tanning Industries & Ors. Ms. Anindita Banerjee, Mr. Sandip Ray .....for the Petitioner.
This application under Article 227 of the Constitution of India is at the instance of the defendant no.1 praying for a direction upon the learned Civil Judge (Sr. Division), 7th Court at Alipore to dispose of Title Suit No. 1350 of 2023 expeditiously.
Learned advocate appearing for the petitioner submits that hearing of the application under Order 7 Rule 11 of the Code of Civil Procedure is pending. He submits that July 14, 2025, has been fixed for hearing of the said application.
In view of the order sought and proposed to be passed, there is no necessity to issue notice upon the opposite parties. However, the learned advocate appearing for the petitioner shall be obliged to forward a copy of this application along with this order upon the opposite parties or upon the learned advocates representing them before the learned Trial Court.
From the order sheet appended to this application, this Court finds that the hearing of the 2 application under Order 7 Rule 11 of the Code of Civil Procedure is fixed on 14.07.2025.
In the light of the submission made by the learned advocate appearing for the petitioner, C. O. No. 2355 of 2025 is disposed of by requesting the learned Civil Judge (Sr. Division), 7th Court at Alipore to take up the hearing of the Title Suit No. 1350 of 2023 on the next date fixed i.e. July 14, 2025 and to make endeavour to dispose of the same without granting any unnecessary adjournment to either of the parties.
(Hiranmay Bhattacharyya, J.)