Payel Pramanik v. Avijit Halder

1S/L. 28. May 15, 2018. MNS. C. O. No. 1109 of 2018 Payel Pramanik Avijit Halder Mr. Gouranga Kumar Das for the petitioner. The present application under Article 227 of the Constitution of India has been preferred by the plaintiff in a suit for declaration, inter alia that alleged marriage certificate dated May 5, 2015 was vitiated by fraud and is a void document, and for consequential reliefs. Such suit is pending for the last three years and has recently reached the peremptory hearing stage. In view of the nature of the order proposed to be passed, no prior service of notice on the opposite party is deemed necessary. C. O. No. 1109 of 2018 is disposed of by requesting the Civil Judge (Junior Division), Third Court at Baruipur, District- South 24-Parganas, to dispose of Title Suit No.

110 of 2015 pending in the said court as expeditiously as possible, without granting any unnecessary adjournment to either side, positively within September 30, 2018. There will, however, be no order as to costs. The petitioner will communicate this order to the court below and to the learned advocate appearing for opposite party in the court below at the earliest. 2Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities. (Sabyasachi Bhattacharyya, J.)