Sri Sourav Roy vs M/S. Triveni Holdings Pvt. Ltd. & ...
2023 Latest Caselaw 4733 Cal

03.08.2023 Sl. No.77(DL) srm

C.O. No. 2543 of 2023

Sri Sourav Roy

Versus

M/s. Triveni Holdings Pvt. Ltd. & Anr.

Mr. Tanmoy Mukherjee, Mr. Sounak Bhattacharya, Mr. Souvik Das, Mr. Sounak Mondal, Mr. Rudranil Das, Mr. Soumava Santra ...for the Petitioner.

Ms. Reshmi Ghosh, Mr. Soumya Sankar Chini ...for the Opposite Parties.

On the submission of the learned Advocate for the

judgment-debtors that urgent steps have been taken for

correction of the defect in the special leave petition filed before

the Hon'ble Apex Court and around two months' time would

be required to move the matter, this Court is of the view that

the order dated July 18, 2023 passed by the learned Civil Judge

(Senior Division), 2nd Court at Barasat, North 24-Parganas, in

Title Execution Case No.12 of 2023, requires modification.

Hence, the revisional application is disposed of with a

direction that the title execution case shall be kept in abeyance

for a period of three months from date of communication of

this order. If during the aforementioned period, no order is

passed in favour of the judgment-debtors on the special leave

petition, the learned executing court shall prepone the next

date of hearing on an application to be filed by the petitioner

and fix necessary dates for expeditious adjudication of the

execution case. The execution case shall be disposed of within

a period of four months from the date of filing of the

application.

The revisional application is, thus, disposed of.

There will be, however, no order as to costs.

Parties are to act on the basis of the server copy of this

order.

(Shampa Sarkar, J.)