Sri Ritam Ghosh v. Sri Janardhan Chowdhury

1Ct-30 07.7.2017 C.O 1454 of 2016 Sri Ritam Ghosh Sri Janardhan Chowdhury Mr. Gopal Ghosh Mr. Debayan Sinha For the Petitioner Heard Mr. Gopal Ghosh, learned counsel, representing the petitioner, being assisted by Mr.

Debayan Sinha.

Though the case is at motion stage but considering the very nature of the application by which there was an innocuous prayer seeking direction from this Court so that the Ejectment Suit No. 32 of 2010 pending before the Learned Civil Judge (Junior Division), 4th Court, at Sealdah, is taken up for hearing. This Court does not feel to keep such application pending for other incidental formalities regarding service of notice, which accordingly is dispensed with.

This Court is apprised of that said Ejectment Suit of the year 2010 has come up at peremptory hearing stage, and evidence has been started.

In view of such stage learned Trial Court is directed to proceed with further hearing of the 2suit without granting any unnecessary adjournment to either of the parties so that the suit can be disposed of by December of this year of 2017 and such direction shall be deemed as peremptory.

The revisional application being CO 1454 of 2016 is accordingly allowed.

No order as to cost.

Department is directed to communicate this order to the learned Trial Court at once for information and necessary action.

Learned counsel for the petitioner is also given liberty to communicate a xerox copy of certified copy of this order to learned Trial Court.

Urgent photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.

(Mir Dara Sheko, J.)