Shri Bishnu Pada Karmakar vs Karunamoy Das (Deceased) ...
2021 Latest Caselaw 1444 Cal

12.02.2021 Ct. No.9 S/L No.1 KS S.A. 304 of 1992 With IA No.CAN 1 of 2016 (Old No.CAN 523 of 2016) (Not Found)

Shri Bishnu Pada Karmakar

-Vs.-

Karunamoy Das (deceased) represented by Smt. Pateswari Dasi & Anr.

(Via Video Conference)

Mr. Saptarshi Kumar Kundu .....For the Appellant

Mr. Saptarshi Kumar Kundu, learned advocate, High

Court at Calcutta, Bar Association No.2 files Vakalatnama and

submits for acceptance of the same on the contention that he

has instruction from his client namely, Shri Bishnu Pada

Karmakar to withdraw the second appeal.

Written instruction and Vakalatnama filed in Court be

taken on record.

It would appear that the present appellant/plaintiff had

instituted a suit for specific performance of contract valued at

Rs.14,000/- by payment of earnest money of Rs.4,000/- out of the

total consideration of Rs.14,000/- the suit being, Title Suit

No.170 of 1980 was decreed against the defendants directing

them to execute the registered Sale of Deed in favour of the

plaintiff by the judgment delivered on 25.06.1985 and decree

drawn up thereon 03.07.1985. The judgment and the decree

was appealed against in Title Appeal No.216 of 1985 by the

defendant of the suit. The Appeal Court allowed the appeal on

contest setting aside the judgment and decree passed by the

Trial Court vide judgment dated 18.09.1986. The said appellate

judgment and the decree is in appeal before this Court pending

for a considerable period of time without any proper steps into

the appeal.

At this stage, learned Advocate for appellant has filed

written instruction dated 05.02.2021 of Bishnu Pada Karmakar

for non-prosecution of the appeal.

In view of the written instruction and upon hearing Mr.

Saptarshi Kumar Kundu, advocate the second appeal being, S.A.

No.304 of 1992 be dismissed for non-prosecution.

There will be no order as to costs.

L.C.R., if any, be sent down to the learned Court below.

(Shivakant Prasad, J.)