7 Bikash Chandra Saha & Anr vs Ramit Singh & Ors
2022 Latest Caselaw 1821 Cal

22    06.04.
 AG   2022
M/R
KB                                   C.O. 681 of 2022
 Ct
07                          Bikash Chandra Saha & Anr
                                        Vs
                               Ramit Singh & Ors


               Sk. Md. Bilwal Hossain,           ... For the petitioners.

A direction to secure expeditious disposal of two

interlocutory petitions; one for amendment under Order

6 Rule 17 of the Code of Civil Procedure and another

for judgment on admission under Order 12 Rule 6 of

the Code of Civil Procedure, is the ultimate relief in this

revisional application.

Admittedly, the suit has been instituted in the

year 2014.

The prayer for amendment, according to learned

advocate for the petitioners has been filed by the

plaintiffs/opposite parties, while the prayer for

judgment on admission under Order 12 Rule 6 has

been filed by the petitioners/defendants.

It is contended by the learned advocate for the

petitioners that those two interlocutory applications are

pending since long, and have to be disposed of

expeditiously.

In view of the nature of the order proposed to be

made, no prior notice upon the opposite parties is

considered to be necessary.

The service upon the opposite parties is thus

dispensed with.

Accordingly, learned Civil Judge (Senior Division),

1st Court, Chinsurah, Hooghly in Title Suit No. 83 of

2014 is requested to ensure expeditious disposal of

pending interlocutory applications, referred

hereinabove, providing sufficient opportunity of hearing

to either of the parties to this case, but without

granting unnecessary adjournments, unless it is

extremely unavoidable.

While endeavouring such exercise, the year of

institution of the suit may also be taken into account,

and the learned Court below may proceed with the

disposal of the pending interlocutory applications in the

manner, as situation of the case would demand, so as

to dispense with the justice in a best possible manner.

Petitioners are directed to make communication of

this order to the learned Court below as well as to the

learned advocate appearing for the opposite parties in

the Court below and the opposite parties also.

With this observation and direction, the revisional

application stands disposed of.

Urgent photostat certified copy of this order be

given to the learned advocates for the parties on the

usual undertakings, if applied for.

(Subhasis Dasgupta, J)