Calcutta High Court (Appellete Side)
Mohanlal Agarwal & Ors vs West Bengal Housing Infrastructure on 12 December, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
1 12.12.2017
IN THE HIGH COURT AT CALCUTTA (PP) CIVIL APPELLATE JURISDICTION APPELLATE SIDE CAN 10627 of 2017 with CAN 7509 of 2015 with CPAN 1481 of 2017 in FMA 2754 of 2015 Mohanlal Agarwal & Ors.
Vs. West Bengal Housing Infrastructure Development Corporation Limited & Ors.
Mr. Ranjan Deb, Sr. Adv., Mr. Supriyo Bose, Mr. S. Ganguly, Mr. P. Sancheti ....for the appellant/applicant.
Mr. Anindya Kumar Mitra, Sr. Adv., Mr. Jishnu Chowdhury, Mr. Chayan Gupta, Mr. Sandip Dasgupta ...for WBHIDCO.
In Re: CAN 10627 of 2017 At the time of hearing of the instant application taken out by the appellants in respect of e-auction notice dated 8th November, 2017, this Court is informed by the learned advocate representing West Bengal Housing Infrastructure Development Corporation Limited (HIDCO) that the said e-auction notice has been cancelled on 8th December, 2017.
2As such, the application has become infructuous and is accordingly disposed of.
In Re: CPAN 1481 of 2017 Learned advocate for the appellants submits on instruction that his client does not wish to proceed with the application any further.
As such, the contempt application stands dismissed as not pressed.
(Biswanath Somadder, J.) (Moushumi Bhattacharya, J.)