Calcutta High Court
Sri Sudipta Bhattacharjee & Anr vs Smt. Chandrima Chatterjee & Ors on 17 February, 2014
Author: Samapti Chatterjee
Bench: Pranab Kumar Chattopadhyay, Samapti Chatterjee
ORDER SHEET
GA No.161 of 2014
APOT No.29 of 2014
WP No.571 of 2013
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
SRI SUDIPTA BHATTACHARJEE & ANR.
Versus
SMT. CHANDRIMA CHATTERJEE & ORS.
BEFORE:
The Hon'ble JUSTICE PRANAB KUMAR CHATTOPADHYAY
AND
The Hon'ble JUSTICE SAMAPTI CHATTERJEE
Date: 17th February, 2014
Mr. B. B. Sarkar, Adv. with
Ms. Iti Dutta, , Adv.
Mr. Arup Chatterjee, Adv.
Ms. Priti Jain, Adv.
..for the appellant
Mr. Biswanath Mitra, Adv.
..for the private respondent
Mr. Pranab Kumar Dutta, Adv. with Ms. Piyali Sengupta, Adv.
..for the KMC Having heard learned Advocate of the respective parties and considering the facts and circumstances of the case, we are of the opinion that during pendency of the review application, Kolkata Municipal Corporation Authority should not be asked to take necessary steps for mutation and separation of the premises in question.
In the aforesaid circumstances, we grant liberty to the parties herein to take necessary steps before the City Civil Court at Calcutta for expediting the disposal of the pending review application. 2
Further hearing of this application stands adjourned till 24th March, 2014.
Let there also be an interim order staying of operation of the impugned judgment and order under appeal passed by the learned Single Judge until further orders.
All parties are to act on a signed photocopy of this order on the usual undertakings.
(PRANAB KUMAR CHATTOPADHYAY, J.) (SAMAPTI CHATTERJEE, J.) AKGoswami