7 Madan Gopal Rathi vs Tapas Kumar Sen & Ors
2022 Latest Caselaw 5864 Cal

03    24.08.
RKB   2022
 /
AGM                               C.O. 2201 of 2022
 Ct
07                              Madan Gopal Rathi
                                       Vs
                              Tapas Kumar Sen & Ors.

Mr. Souradipta Banerjee, Mr. Subham Modak, Ms. Fatima Hassan ... For the petitioner.

Mr. Sourav Sen, Ms. Adrisnata Chakraborty.

... for the opposite parties

Mr. Souradipta Banerjee, learned advocate

appearing for the petitioner upon furnishing a letter,

written by judgment-debtor addressed to the decree-

holder, submits that petitioner/judgment-debtor has

already vacated the tenanted premises. Such letter be

taken on record.

The possession of the tenanted premises having

already been delivered to the opposite parties/decree-

holder, there lies nothing to be adjudicated further.

The revisional application stands dismissed for

non-prosecution.

This would not, however, prevent the opposite

parities/decree-holder to recover the expenses for

police assistance, if already deposited in the court

below, upon making appropriate application in the

court below.

(Subhasis Dasgupta, J)