Sri Ashok Ghosh & Ors vs Sri Shankar Goutam & Ors
2021 Latest Caselaw 5805 Cal

19. 23.11.2021 Ct. No.22 BPG

C.O. 1984 of 2021

Sri Ashok Ghosh & Ors.

-Versus-

Sri Shankar Goutam & Ors.

(Through Video Conference)

Mr. Prasant Kr. Parkrashi.

...for the Petitioners.

Learned advocate for the petitioners prays for

necessary order may be passed directing the learned

Civil Additional District Judge, Chandernagore for

expeditious disposal of Title Appeal No. 158 of 2010.

He submits against the judgment and decree dated

31.05.2010 passed by the learned Civil Judge (Junior

Division), 2nd Court, Serampore, the petitioners have

preferred an appeal before the learned District Judge,

Chinsurah, Hooghly, but learned District Judge instead

of transferring the same to the court of Additional

District Judge, Serampore, transferred the same to the

court of Additional District, Chandernagore. Learned

Additional District Judge, Chandernagore by granting

adjournment is not hearing the appeal.

Since the petitioners have prayed for expeditious

hearing of Title Appeal No.158 of 2010, there is no

possibility of causing any prejudice to the opposite

parties.

Further, having regard to the nature of relief claimed,

I see no reason to put the opposite parties on notice.

Service of notice on the opposite parties is dispensed

with.

Accordingly, C.O.1984 of 2021 is disposed of with a

request to the learned Additional District Judge,

Chandernagore to dispose of Title Appeal No.158 of 2010

within a period of three months from the date of

communication of this order on priority basis as the

appeal is pending for more than eleven years.

There will be no order as to costs.

Urgent photostat certified copies of this order, if

applied for, be given to the parties upon compliance of

all requisite formalities.

(Kesang Doma Bhutia, J.)