Calcutta High Court
Silverline Investment Co. Pvt. Ltd. & ... vs Kolkata Municipal Corporation And Ors on 10 February, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-25
WPO/347/2016
IA No: GA/1/2020
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
(Via Video Conference)
SILVERLINE INVESTMENT CO. PVT. LTD. & ANR.
Versus
KOLKATA MUNICIPAL CORPORATION AND ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 10th February, 2021.
Appearance:-
Mr.Abhrajit Mitra, Adv.
Mr.Sandip Kr. De, Adv.
Mr.Abhijit Sarkar, Adv.
Mr.Alok Kr. Ghosh, Adv.
Mr.Achintya Kr. Banerjee, Adv.
Ms.I.Banerjee, Adv.
The Court : Pursuant to an earlier direction, the Kolkata Municipal Corporation has filed a supplementary affidavit to bring on record that a sum of Rs.53,23,658.46 paid by the Punjab and Sind Bank, has been adjusted in their books.
It appears from the affidavit that the aforesaid dues paid by the Punjab and Sind Bank, has been adjusted only towards outstanding interest and nothing whatsoever has been paid towards the principal dues.
Counsel appearing on behalf of the petitioners prays for time to file a reply to the supplementary affidavit. 2
In view of the waiver scheme of the Kolkata Municipal Corporation, the petitioner is directed to take instructions as to how and when they intend to make payments.
Let this matter appear as a 'Specially Fixed Matter' on 18th February, 2021.
Liberty is granted to the petitioners to file a reply in the meantime.
(RAVI KRISHAN KAPUR, J.) D.Ghosh