Debangsu Basak, J. - (1.) The petitioner complains that, the private respondent is acting in breach of a subsisting decree of the Civil Court. The Police are not assisting the petitioner in complying with the subsisting decree of the Civil Court.
(2.) Learned advocate appearing for the municipality submits that, the private respondent preferred an appeal from the decree which stands dismissed.
(3.) Learned advocate appearing for the private respondents submits that, this Court has no jurisdiction. The petitioner did not put the decree into execution. There subsists an alternative remedy.;