Supreme Court - Daily Orders
Director General (Town Planning), ... vs M/S Rana Chairs on 22 September, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.67 COURT NO.12 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) No(s). 27156-27159/2025
[Arising out of impugned final judgment and order dated 13-06-2025
in RVWO No. 2/2025 with APOT No. 94/2024 and 18-07-2025 in RVWO No.
2/2025 with APOT No. 94/2024 passed by the High Court at Calcutta]
DIRECTOR GENERAL (TOWN PLANNING),
KOLKATA MUNICIPAL CORPORATION & ORS. Petitioner(s)
VERSUS
M/S RANA CHAIRS Respondent(s)
Date : 22-09-2025 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :Mr. Rana Mukherjee, Sr. Adv.
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Mr. Varij Nayan Mishra, Adv.
For Respondent(s) :Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Mr. Abhijeet Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Petitioners lay challenge to the judgment(s) and order(s) dated 13-06-2025 and 18-07-2025 in RVWO No. 2/2025 with APOT No. 94/2024 titled “Director General (Town Planning) & Ors. vs. M/s. Rama Chairs” passed by the High Court at Calcutta.
2. Signature Not Verified We have heard learned counsel for the petitioner(s). Digitally signed by RAJNI MUKHI Date: 2025.09.25
3. 18:11:31 IST Reason: Having considered the contentions made across the Bar, we do not find any reason to grant Special Leave to Appeals. 1
4. As such, the present Special Leave Petitions are dismissed on merits.
5. We clarify that the amount is to be paid, if already not so done, only in terms of decree passed by the High Court of Delhi in CS(OS)No. 1090/2013 vide order dated 17.09.2015.
6. Needless to add, the amount paid to the respondent herein shall be deducted from the amount which would eventually be paid to the decree holder.
7. Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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