Sri Soumen Mukherjee & Ors vs Kishore Sangha
2021 Latest Caselaw 543 Cal

25.01.2021
 Sl. No. 11
   srm

                                   C.O. No. 146 of 2020

                             Sri Soumen Mukherjee & Ors.
                                          Vs.
                         Kishore Sangha, an association of Club
                          represented by Sri Gouri Sankar Das


                        Mr. Sambhunath De,
                        Mr. Ranjit Kumar Ghosh
                                                          ...for the Petitioners.


                    This revisional application has been filed by the

              petitioners/respondents praying for expeditious disposal of the

Title Appeal No.105 of 2010, which is pending for final

hearing. The appeal has been preferred against the judgment

and decree dated March 19, 2010 passed by the learned Civil

Judge (Junior Division), 1st Court at Chandernagore, Hooghly.

It is submitted that the Title Appeal No.105 of 2010

pending before the learned Additional District Judge, Fast

Track Court at Chandernagore, Hooghly, is otherwise ready

for hearing.

Without going into the merits of the claims of the

parties, this revisional application is disposed of with a

direction upon the learned lower appellate court to dispose of

the Title Appeal No.105 of 2010 arising out of the judgment

and order dated March 19, 2010 passed by the learned Civil

Judge (Junior Division), 1st Court at Chandernagore, Hooghly,

as expeditiously as possibly preferably within a period of two

months from the next date fixed.

Learned Court below will proceed independently

without being influenced by any observation made

hereinabove.

The learned Advocate-on-record for the petitioners is

directed to serve a copy of this revisional application upon the

opposite party along with a server copy of this order within a

week from date.

This revisional application is, thus, disposed of.

There will be, however, no order as to costs.

Urgent photostat certified copy of this order, if applied

for, be given to the parties on priority basis.

(Shampa Sarkar, J.)