Calcutta High Court (Appellete Side)
Ravi Kumar Bagaria vs Smt. Sheela Devi Nayar And Others on 23 April, 2024
Author: Shampa Sarkar
Bench: Shampa Sarkar
April 23, 2024 Sl. No.A 79 Court No.19 s.biswas CO 557 of 2024 Ravi Kumar Bagaria vs. Smt. Sheela Devi nayar and others Mr. Siddhartha Banerjee Mr. Rahul Karmakar Mr. Abhisek Baran Das Mr. Soumajit Majumder ... for the petitioner The revisional application arises out of an order dated December 6, 2023 passed by the learned Civil Judge (Senior Division), 2nd Court at Alipore in Ejectment Execution Case No.06 of 2023.
By the order impugned, the learned court invoked the provision of Rule 208 of the Civil Rules and Orders of the High Court at Calcutta and passed an order granting police help.
Prima facie, it appears that the provision of Rule 208 of the Civil Rules and Orders was invoked by the decree holder in order to circumvent the period of limitation within which an application under Order 21 Rue 97 of the Code of Civil Procedure has to be filed. The point of maintainability of this revisional application will be heard upon notice upon the opposite parties. Stay of the execution.
Service upon the opposite parties and affidavit of service to be filed on the next date.
Let the matter appear on June 19, 2024 at 4:00 p.m. (Shampa Sarkar, J.)