Calcutta High Court (Appellete Side)
Kolkata Metropolitan Development ... vs Tikmani Realtors Private Limited & Ors on 26 July, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
26.07.2023
Item No.20
Ct. No.5
CHC
M.A.T. 968 of 2023
Kolkata Metropolitan Development Authority
Vs.
Tikmani Realtors Private Limited & ors.
Mr. Sirsanya Bandopadhyay,
Mr. Avishek Guha,
Ms. Akansha Chopra
...for the appellant
Mr. Kishore Datta, Sr. Advocate
Mr. Ritobroto Mitra,
Mr. Rudrajit Sarkar,
Ms. Mayuri Ghosh
...for the respondent nos.1 and 2
The appeal is directed against an order dated June 17, 2019 as modified on March 5, 2010.
Prima facie, it appears that learned Trial Judge considered certain records which were produced in Court.
The records are of the appellant. In such circumstances, the appellant will produce the records which were considered by the learned Trial Judge on August 9, 2023.
Parties are requested to submit written notes of argument on that date.
List the appeal on August 9, 2023.
(Debangsu Basak, J.) 2 (Md. Shabbar Rashidi, J.)