Daliya Dey vs Sailen Nandy
2024 Latest Caselaw 3994 Cal

Calcutta High Court (Appellete Side)

Daliya Dey vs Sailen Nandy on 6 August, 2024

Author: Biswajit Basu

Bench: Biswajit Basu

06.08.2024 (M/L-30) Ct.-19 (Susanta) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION C.O. 1643 of 2024 Daliya Dey

-Vs-

Sailen Nandy Mr. Subir Banerjee, Mr. Rasidul Islam Molla, Mr. Utsab Das, ... For the Petitioner.

Ms. Anyasha Das, .... For the Opposite Party.

The learned Civil Judge (Junior Division) at

Bidhannagar, District: 24 Parganas (North), by the

order impugned dated January 25, 2024 passed in

Ejectment Suit No. 19 of 2021 has dismissed an

application for condonation of delay in filing an

application under Section 7(2) of the West Bengal

Premises Tenancy Act, 1997; in view of the judgment of

the Hon'ble Supreme Court in the case of Bijay Kumar

Singh & Ors. Vs. Amit Kumar Chamariya & Ors.

reported in (2019) 10 SCC 660, there is no scope for

interference with the order impugned.

C.O. 1643 of 2024 is thus dismissed without any

order as to costs.

Parties to act on the server copy of this order duly

downloaded from the official website of this Court.

Urgent Photostat certified copy of this order, if

applied for, be supplied to the parties subject to

compliance with all requisite formalities.

(Biswajit Basu, J.)