RAJEEV BERIWAL Vs. PRABEER SEAAL

JUDGEMENT

(1.) This application for review is directed against the order impugned dated 19th August, 2013 passed by an Hon'ble Single Bench in CO No. 267 of 2013. Since the Hon'ble Judge has retired, the present review application has come up for hearing before this regular Bench. By the order under review dated 19th August, 2013 the Court simply recorded as follows:-

(2.) Shri Dhiraj Trivedi, Ld. Counsel appearing for the reviewapplicant submits that the order impugned is cryptic and the Hon'ble Single Bench ought to have adduced sufficient reasons for not interfering with the said order impugned No. 29 dated 8th October, 2012 in Title Suit 2435 of 2007 passed by the Ld. 11th Bench, City Civil Court at Calcutta.

(3.) Shri Trivedi submits that the present opposite party is the son of the plaintiff in Title Suit No. 2435 of 2007. In her suit the plaintiff claimed that she was the owner of a godown premises and granted a license for a period of 11 months in favour of the defendant. On the expiry of the period of the licence the plaintiff claims eviction of the defendant-licensee and a decree of khas possession. She also prayed for injunction restraining the defendant from transferring, assigning and/or alienating the suit premises in any manner whatsoever.