ANIRUDHA DAS Vs. RANJIT PRASAD DAS

JUDGEMENT

(1.) Though it was directed that the matter shall be listed along with Civil Review No. 111 of 1997, learned counsel for all the parties including the counsel for the present petitioner state that the Civil Review is not necessary to be taken along with this matter as the said Civil Review relates to the question of appointment of a receiver whereas the present Civil Revision relates to the question of transposition of defendant No. 12 as a plaintiff.

(2.) ON the consent of the learned counsel for the parties, the Civil Revision is taken up for hearing and final disposal. - -

(3.) THE counsel for the parties pray for early disposal of the partition suit. It is apparent from the records in a disposed of case, in M.A. No. 313 of 1997 that there is a direction for expeditious disposal of the suit. It is, therefore, directed that the suit should be disposed of as expeditiously as possible, preferably by end of October, 1998. The parties are directed to co -operate in the matter for expeditious disposal of the suit. A certified copy of this order shall be produced by any of the parties to enable the trial Court to proceed accordingly.