Khayrul Alam Khan & Anr vs Khayrul Basar Ali Khan & Anr
2023 Latest Caselaw 1648 Cal

    01
13.03.2023

Ct. No.237 pg.

IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURICTION APPELLATE SIDE

CO 6 of 2023

Khayrul Alam Khan & Anr.

Vs.

Khayrul Basar Ali Khan & Anr.

Mr. Aritra Shankar Ray ... For the petitioners

The fundamental issue in this application under

Article 227 of the Constitution of India is a prayer for early

disposal of Title Appeal No.25 of 2014, pending before the

learned Additional District Judge, 2nd Court, Uluberia,

District - Howrah, whereby the judgment and decree dated

31st March, 2014 passed by the learned Civil Judge

(Junior Division), 1st Court at Uluberia, District - Howrah,

in Title Suit No.29 of 2006, was challenged.

As there is no contentious issue involved in this

application, service of notice upon the opposite parties is

not required. Thus, service of notice upon the opposite

parties is dispensed with.

The learned Additional District Judge, 2nd Court,

Uluberia, District - Howrah, is requested to dispose of the

Title Appeal No.25 of 2014, as expeditiously as possible,

without granting any unnecessary adjournment to either of

the parties in any case, unless extreme emergent ground

demands so.

Learned advocate appearing on behalf of the

petitioners is at liberty to communicate this order to the

learned Additional District Judge, 2nd Court, Uluberia,

District - Howrah, as well as the learned advocate

appearing on behalf of the opposite parties/defendants

before the learned Trial Court.

With the above observation, the revisional

application, being CO 6 of 2023, stands disposed of.

Urgent photostat certified copy of this order, if

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

necessary formalities.

(Bibhas Ranjan De, J.)