Sikha Chowdhury & Ors vs Minu Pradhan (Mondal)
2021 Latest Caselaw 1752 Cal

08.03.2021 (S/L-04) Ct.-18 (Susanta)

(Via Video Conference)

CO 409 of 2021

Sikha Chowdhury & Ors.

-Vs-

Minu Pradhan (Mondal)

Mr. Rahul Karmakar, ....... For the Petitioners.

Mr. Siddhartha Banerjee, Mr. Rahul Ganuly, ....... For the Opposite Party.

The revisional application is directed against

an order passed by the Appeal Court below

fixing the occupation charges as the condition

for grant of stay of operation of the judgment

and decree under appeal.

Mr. Rahul Karmakar, learned advocate

appearing on behalf of the petitioners submits

that the occupational charges fixed by the order

impugned is much higher than the market rate

and his client is unable to pay the same.

He however suggests that hearing of the

appeal may be expedited and to fit in his said

suggestion he undertakes to conclude the

argument on behalf of the petitioners, the

appellants of the connected appeal on March 24,

2021 i.e. the next date fixed for hearing of the

said appeal.

The learned Chief Judge City Civil Court at

Calcutta is requested to take up the hearing of

the Title Appeal No. 12 of 2020 on March 24,

2021. However, in the event the hearing of the

said appeal cannot be taken up on the said date

due to unavoidable reason, the learned Chief

Judge shall take up the same on any date

convenient to him but not beyond a week

thereafter.

Let the matter come up in the list on March

25, 2021 under the heading "Motion".

(Biswajit Basu, J.)