Smt Arati Dutta v. Santanu Kapas and another

1S/L. 44. July 31, 2018. MNS. C. O. No. 2339 of 2018 Smt. Arati Dutta Santanu Kapas and another Mr. Dinabandhu Chowdhury, Ms. Iresh Paul for the petitioner. The grievance of the plaintiff/petitioner is that a partition suit initiated by the petitioner, despite being on the peremptory hearing board, is being inordinately delayed. In view of the nature of the order proposed to be passed, no prior service of notice on the opposite parties is deemed necessary. C. O. No. 2339 of 2018 is disposed of by requesting the Civil Judge (Senior Division), Fourth Court at Alipore, District- South 24- Parganas, to dispose of Title Suit No.

71 of 2005, pending in the said court, as expeditiously as possible, without granting any unnecessary adjournment to any of the parties, preferably within December 31, 2018. The petitioner will communicate this order to the court below, as well as to the opposite parties and/or learned advocate(s) appearing for the opposite parties in the court below, at the earliest. There will, however, be no order as to costs. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance with the requisite formalities. (Sabyasachi Bhattacharyya, J.)