Paban Chandra Pramanik & Ors vs State Of West Bengal & Ors
2023 Latest Caselaw 2242 Cal

   262
03.04.2023
Ct. No.237
    pg.
                       IN THE HIGH COURT AT CALCUTTA
                        CIVIL REVISIONAL JURISDICTION
                                APPELLATE SIDE

                                   CO 770 of 2023

                            Paban Chandra Pramanik & Ors.
                                          Vs.
                              State of West Bengal & Ors.


                     Mr. Partha Chakraborty
                     Mr. J. Bhattacharya
                     Ms. Poulomi Dutta
                                 ... For the petitioner


                     This    application   under   Article   227   of   the

             Constitution of India has been filed with a prayer for early

             disposal of the Title Appeal No.3 of 2017 pending before

             the learned Additional District Judge, 1st Court, Barasat,

             North 24-Parganas.


                     It is submitted on behalf of the petitioners/

             respondents that the appeal is required to be heard as

early as possible as the judgment dated 14th December,

2016 and decree dated 20th December, 2016 passed by

the learned Civil Judge (Senior Division), 2nd Court,

Barasat, has been stayed till the disposal of the appeal.

From pages 32 and 33 annexed with this

application (Annexure "P-7"), I find that several dates

were fixed for hearing the appeal in spite of direction of

this Court for early disposal.

Considering all facts and circumstances, I do not

find any reason to serve notice upon the opposite parties.

Thus, service of notice upon the opposite parties stands

dispensed with.

Accordingly, learned Additional District Judge, 1st

Court, Barasat, North 24-Parganas, is requested to dispose

of the Appeal No.3 of 2017, as expeditious as possible,

preferably within 31st July, 2023, after giving an

opportunity of hearing to the parties but without granting

any unnecessary adjournment to any of the parties to the

appeal.

With the above observation, the revisional

application, being CO 770 of 2023, stands disposed of.

Learned advocate appearing on behalf of the

petitioners is at liberty to bring this order to the notice of

the learned Additional District Judge, 1st Court, Barasat,

North 24-Parganas, forthwith.

Urgent photostat certified copy of this order, if

applied for, be given to the parties, upon compliance of

necessary formalities.

(Bibhas Ranjan De, J.)