1 (71) 03.09.2018 (p.j.) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION CO No. 3441 of 2017 Sri Susanta Midya & ors.
-versus- Sri Rishav Midlya & ors.
Ms. Susmita Sarkar for the petitioners In view of the order proposed to be passed in the present application under Article 227 of the Constitution of India, no prior service of notice need be effected upon the opposite parties.
The grievance of the defendants/petitioners in a suit for cancellation of a sale deed and for permanent injunction is that the suit is pending since 2002 although it has reached the stage of peremptory hearing, but disposal of the same is being deferred due to dilatory tactics adopted by the plaintiffs.
In view of such grievance of the petitioners, the learned Civil Judge (Junior Division) Haldia, District- Purba Medinipur, is requested to proceed with the Title Suit No. 195 of 2002 expeditiously and to dispose of the same within three months from the date of communication of this order.
The revisional application being CO 3441 of 2017 is thus disposed of. No order as to costs.
The petitioners are directed to serve a copy of this order upon all the parties of the suit within one week from this date.
2Urgent photostat certified copy of this order, if applied for, be supplied to the party as early as possible.
(Biswajit Basu, J.)