Arijeet Doss Mullick vs Smt. Neelam Dubey & Anr
2023 Latest Caselaw 5796 Cal

31.08.2023 Sl. No.48(DL) srm

C.O. No. 2755 of 2023

Arijeet Doss Mullick

Versus

Smt. Neelam Dubey & Anr.

Mr. Subhankar Chakraborty, Mr. Satparshi Bhattacharjee, Ms. Ruchira Manna ...for the Petitioner.

The petitioner prays for expeditious disposal of

Ejectment Suit No.7 of 2019, which is pending before the

learned Judge, 10th Bench, City Civil Court at Calcutta.

It is submitted that the application under Section 7(2) of

the West Bengal Premises Tenancy Act, 1997 has been reserved

for judgment. That three other applications are pending.

An order of expeditious disposal of any litigation enures

to the benefit of all the parties and hence prior service of this

revisional application upon the opposite parties is not

required. The prayer is innocuous.

Under such circumstances, the revisional application is

disposed of with a direction upon the learned court below to

dispose of the application under Section 7(2) of the West

Bengal Premises Tenancy Act, 1997 within a period of two

weeks from the next date fixed and the other applications shall

be disposed of within a period of three months from the next

date fixed, according to the seriality as the court thinks fit,

independently and strictly in accordance with law, upon

granting adequate opportunity to the parties to contest the

proceedings and by giving opportunity to file written

objections, if not already filed. Thereafter, the court shall

proceed with the hearing of the suit and dispose of the same

within a period of one year from the date of disposal of the

applications. Unnecessary adjournments shall not be granted

to any of the parties.

This Court has neither gone into the merits of the suit

nor gone into the merits of the applications.

A copy of the revisional application, along with a server

copy of this order, be served upon the opposite parties within

a week.

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.)