Serial No.16.
February 16, 2018.
CAN 9816 of 2017 CO 2419 of 2017 Sri Sri Iswar Radha Krishna Jew and others -versus- Pravash Hazra Mr A.B. Raut Mr A.K. Chowdhury Mr T.S. Raut for the petitioners.
In view of the good grounds shown, the failure on the part of the petitioners to be represented on September 4, 2017 is condoned and the order dated September 4, 2017 of dismissal for default is recalled.
CO 2419 of 2017 is restored to the board and the restoration application, CAN 0916 of 2017, is allowed as above.
The petition is taken up for immediate consideration.
In view of the order sought and proposed to be made, no previous service is required to be effected on the opposite party.
The petitioners will, however, be obliged to immediately forward copies of the petition and this order to be opposite party.
The petitioners seek a direction for the expeditious disposal of a suit filed in the year 2010 which, according to the petitioners, was posted for peremptory hearing in the year 2013.
Co 2419 of 2017 is disposed of by requesting the Civil Judge (Senior Division), First Court at Barasat to take up TS 772 of 2010 in its turn and dispose of the same as expeditiously as the business of the court would permit and without affording any adjournment to the parties.
There will be no order as to costs.
( Sanjib Banerjee, J. )