NAMITA DAS & ANR Vs. GANESH CHANDRA BASAK

JUDGEMENT

(1.) Though none to represent the petitioner, however, considering the nature of the case which has been filed for seeking direction for expeditious disposal of Ejectment Suit No.250 of 2007 pending before learned Civil Judge (Jr. Division), 2nd Court at Sealdah, and since the materials on record are found sufficient for its disposal on merit, the case is taken up for getting considered and disposed of on merit.

(2.) It reveals that though the eviction suit was filed some time in the year 2007, cross-examination of PW1 could not be completed by learned trial court till March 20, 2015.

(3.) It further reveals that cross-examination of PW2 also could not be completed till February 1, 2016.