Rkb vs Ct Mrituyunjoy Burman
2023 Latest Caselaw 974 Cal

12 06.02. C.O. 213 of 2023 AG 2023 M / Raj Kumar Daga RKB Vs Ct Mrituyunjoy Burman

Mr. Dyutiman Banerjee.

... For the petitioner.

A direction to secure expeditious disposal of Title

Suit No. 281 of 2016 pending before the learned Civil

Judge (Senior Division), 7th Court, Alipore, is the

ultimate relief sought for in this case.

The only contention expressed by the petitioner

is against the delay caused in the disposal of the suit,

as the argument of this case has already been

concluded on 10th August, 2022, but till date judgment

has not yet been delivered, resulting in delay to the

disposal of this case.

No other point is raised requiring address by this

Court.

In view of the nature of the order proposed to be

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

necessary.

Service upon the opposite party is thus

dispensed with.

Accordingly, learned Civil Judge (Senior

Division), 7th Court, Alipore in Title Suit No. 281 of

2016 is requested to ensure expeditious disposal of

case referred hereinabove, with the delivery of

judgment in accordance with law, providing sufficient

opportunity of hearing to either of the parties to this

case, but without granting unnecessary adjournment,

unless it is extremely unavoidable, preferably within

period of ten weeks from the date of communication of

this order to the learned court below, if necessary

upon pre-poning the matter and upon issuing notice

to the both the parties.

Petitioner is directed to make communication of

this order to the learned court below as well as to the

learned advocate appearing in the court below for the

opposite party and the opposite party.

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)