Ganapati Mansion Pvt. Ltd vs Dinesh Kumar Srivastava & Anr
2023 Latest Caselaw 622 Cal

S/L 40
19.01.2023

Court No.652 SD CO 3621 of 2022

Ganapati Mansion Pvt. Ltd.

Vs.

Dinesh Kumar Srivastava & Anr.

Mr. Rahul Karmakar Mr. Sounak Mukherjee Mr. Sourav Guchhait ... for the Petitioner.

This is an application under Article 227 of the

Constitution of India challenging the order dated September

7, 2022 passed by the learned Civil Judge (Senior Division),

2nd Court at Barasat in Arbitration Execution Case No.10 of

2020 arising out of A.P. 740 of 2016.

The petitioner contended that the petitioner being the

claimant has commenced the reference for specific

performance of an agreement for sale of a land and opposite

parties duly contested the said arbitration proceeding by

filing their statement of defence and finally the proceedings

were concluded in favour of the petitioner by way of an

award dated February 27, 2019.

The petitioner stated that the said award has been

accepted by both the parties and it has not been challenged.

The petitioner after waiting the statutory period moved the

said award into execution before the learned District Judge

at Barasat which was registered as the aforesaid Arbitration

Execution Case No.459 of 2019.

The petitioner states that on March 20, 2020 due to

the absence of P.O., the case was adjourned to September 9,

2020 when it was fixed for verification and further order.

The opposite parties never appeared or contested the

arbitration execution case and the petitioner is suffering for

no fault of his own and the petitioner is devoid of enjoying

the usufructs of the award.

Accordingly, the petitioner has prayed for a direction

upon the court below for expeditious disposal of the

execution case.

It appears from the certified copy of orders that after

20.11.2021 the case got misplaced and on 14.02.2022 it was

not placed before the concerned court. However, on

07.9.2022 the concerned case record was put up before the

court but a date was given after almost one year for

verification and further order.

Since the prayer for passing a direction upon the court

below for expeditious disposal of the execution case is

innocuous and if it is disposed of in the absence of the

judgment debtor, in terms of aforesaid prayer neither party

will have any cause to prejudice and as such, the process of

serving copy of the revisional application and notice upon

the opposite parties are dispensed with.

In view of the facts and circumstances of the case, CO

3621 of 2022 is hereby disposed of with a direction upon the

learned Civil Judge (Senior Division), 2nd Court at Barasat to

make expeditious hearing of the Arbitration Execution Case

No.10 of 2020 arising out of A.P. 740 of 2016 and to make

every endeavour to conclude the entire proceeding of the

said execution case preferably within a period of six months

from the date of communication of the order, keeping in

mind the principles laid down by the Hon'ble Apex Court in

paragraph 42 of Rahul S.Shah Vs. Jitendra Kumar

Gandhi and others reported in (2021) 6 SCC 418.

There will be no order as to costs.

Urgent photostat certified copy of this order, if

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

necessary formalities.

(Ajoy Kumar Mukherjee, J.)