Calcutta High Court (Appellete Side)
51/Cl Munsekh Aali Molla vs Kamala Mondal & Anr on 11 March, 2026
CO 1412 of 2025
N.22Sl
151/CL Munsekh Aali Molla
v.
Kamala Mondal & Anr.
11.03.26
Sl-39
Ct-06 Mr. Kushal Chatterjee
(S.R.) Mr. Sudarsan Halder ... for the petitioner.
1.This is an application seeking for expeditious disposal of an application under Order 39 Rule 1 and 2 filed in Title Suit No.217 of 2024 instituted before the learned Civil Judge (Senior Division), 1st Court, Baruipur, South 24-Parganas.
2. Mr. Chatterjee, learned advocate appearing for the petitioner submits that although the application praying for injunction had been filed as far back as on May 14, 2024, the same is still pending.
3. In view of the nature of the order proposed to be passed, prior service of notice of the revisional application along with a notice on the opposite parties is not being directed, however, the petitioner shall remain obliged to serve a copy of the revisional application along with a copy of this order upon the opposite parties within a week from date.
4. Having heard the learned advocate appearing for the petitioner and having considered the material on record, this revisional application is disposed of by requesting the learned Trial Court to dispose of the application for injunction as expeditiously as 2 possible and preferably within a period of two months from next date fixed without granting any unnecessary adjournment to either of the parties.
5. CO 1412 of 2025 stands disposed of with the above observations. No Costs.
6. Urgent certified photocopy of this order, if applied for, be supplied as expeditiously as possible.
(Om Narayan Rai, J.)