M/S. Elora Construction vs Juthika Dey (Shaw) & Ors
2021 Latest Caselaw 5353 Cal

   14
 sandip
 Ct. 18
04.10.2021

C.O. No. 1558 of 2021 (Via Video Conference)

M/s. Elora Construction Vs.

Juthika Dey (Shaw) & Ors.

Mr. Bratin Kumar Dey, Ms. Anjana Banerjee, Mr. Pradeep Pandey ... For the petitioner.

Affidavit-of-service filed on behalf of the petitioner in

Court today be kept with the record.

None appears on behalf of the opposite parties in spite

of service.

The petitioner by the present application under Article

227 of the Constitution of India is praying a direction upon

the executing Court below for expeditious disposal of the

M. Execution Case No. 141 of 2014.

It appears from record that the notice of the execution

case has not yet been served upon the judgment-debtors,

the direction as prayed for at this stage is not warranted.

C.O 1558 of 2021 is disposed of with the above

observation without any order as to costs.

Urgent Photostat certified copy of this order, if applied

for, be supplied to the parties subject to compliance with

all requisite formalities.

(Biswajit Basu, J.)