Pradip Das & Ors vs Kishan Rabidas & Ors
2022 Latest Caselaw 2749 Cal

11.05.2022
sl No. 29
court no. 7
   sk


                        C.O. 1074 of 2022
                       Pradip Das & Ors.
                              Vs
                    Kishan Rabidas & Ors.


                   Mr. Mukteswar Maity
                   Mr. Prabair Rej
                   Mr. Gautam Das
                             ..for the petitioners.

                    A direction to secure expeditious disposal of

              Title Appeal No. 6 of 2015 arising out of Title Suit No.

              24 of 2009, pending before the learned Additional

              District Judge, 1st Court, Purba Burdwan is the

              ultimate relief sought for in this case.

                    Admittedly,     petitioner     is    the   decree

              holder/respondent.

The only contention expressed by the petitioner

is against the inordinate delay caused in the disposal

of appeal.

No other point is raised requiring address by

the court.

In view of the nature of order proposed to be

made in the case, no prior notice is considered to be

necessary.

Service upon the opposite parties is thus

dispensed with.

Accordingly, learned Additional District Judge,

1st Court, Purba Burdwan in Title Appeal No. 6 of

2015 is requested to ensure expeditious disposal of

appeal referred herein above, providing sufficient

opportunity of hearing to either of the parties to this

case, but without granting unnecessary adjournment,

unless it is extremely unavoidable.

Since the Title Appeal is posted for hearing of

argument, this would not prevent the court below to

ensure expeditious disposal of the appeal upon

hearing both sides, and delivering the judgment

within the best possible and reasonable opportunity

of time, preferably within three (03) months from the

date of communication of this order.

With this observation and direction, the

revisional application stands disposed of .

Urgent photostat certified copy of the order, if

applied for, be given to the parties on usual

undertakings.

(Subhasis Dasgupta J.)