Calcutta High Court (Appellete Side)
The State Of West Bengal & Anr vs Dr. Sakti Lal Choudhury & Ors on 20 November, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
20.11.2017 IN THE HIGH COURT AT CALCUTTA
(PP) CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
CAN 8906 of 2017
with
CAN 8907 of 2017
in
MAT 588 of 2017
The State of West Bengal & Anr.
Vs.
Dr. Sakti Lal Choudhury & Ors.
Mr. Kishore Datta, Ld. Advocate General,
Mrs. Chaitali Bhattacharyya,
Md. Abu Reja Jaglul Kabir
....for the appellants/applicants.
Mr. Supradip Roy,
Mr. Siddhartha Roy
....for the respondent/writ petitioner.
In Re: CAN 8906 of 2017 Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicants/appellants to explain the delay in filing of the appeal. As such, the delay is condoned.
The application for condonation of delay is accordingly allowed.
In Re: CAN 8907 with MAT 588 of 2017 2 Having heard the learned advocates for the parties and upon perusing the appeal as well as the application for stay, it appears to us that for effective adjudication of the matter, the judgement and order dated 30th January, 2008 in MAT 704 of 2007 (Chairman, Dum Dum Municipality & Ors. Vs. Dr. Debranjan Biswas & Anr.) is required to be placed before us.
The parties are directed to bring a copy of the said judgement and order on the next date.
The Registry shall place the file of MAT 704 of 2007, before this Court on the next date.
List this matter under the same heading day after tomorrow (22.11.2017).
(Biswanath Somadder, J.) (Moushumi Bhattacharya, J.)