Calcutta High Court (Appellete Side)
M/S B.K. Construction & Finanace Co. (P) ... vs The Kolkata Municipal Corporation & Ors on 29 April, 2014
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
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29.4.14 F.M.A. 1102 of 2014
M/s B.K. Construction & Finanace Co. (P) Ltd.
-Versus-
The Kolkata Municipal Corporation & Ors.
Mr. Manik Lal Poddar ...For the Appellant
Mr. Biswajit Muikherjee ...For the K.M.C.
Re.: C.A.N. 2636 of 2014 (Injunction).
This appeal would be heard.
Mr. Biswajit Mukherjee, learned Counel
represents respondents No. 1-4, hence service of notice of
appeal is dispensed with.
The appellant is directed to put in requisites for postal cost for service of notice of appeal upon the respondents No. 5 and 6 within a week from date.
Let the writ petition, being W.P. 5400 (W) of 2014 be called for immediately.
The appellant is given liberty to prepare and file requisite number of informal paper books including all papers used before the learned single Judge within a period of four weeks from the date. All formalities regarding preparation of paper book are dispensed with, but the learned Advocate for the appellant is directed to incorporate all the relevant documents in the informal paper book.
As soon as the paper book is filed, place it for 'for hearing'.
The order impugned would abide by the result of the appeal.
The application for injunction is, thus, disposed of without any order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the parties, on priority basis.
( Banerjee, J. ) ( Arijit Banerjee, J.)