Silverline Investment Co. Pvt. Ltd. & ... vs Kolkata Municipal Corporation & Ors on 11 March, 2020

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OD-47

W.P. No. 347 of 2016

IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE

SILVERLINE INVESTMENT CO. PVT. LTD. & ANR.
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.

BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 11th March, 2020.

Appearance:
Mr. A. Mitra, Sr. Adv.
Mr. S. De. Adv.
Ms. N. Adhya, Adv.
Mr. A. Sarkar, Adv.
...for the petitioners

Mr. Alak Kr. Ghosh, Adv.
Mr. Achintya Kr. Banerjee, Adv.
Mr. Jayanta Mohanti, Adv.
...for K.M.C.

The Court : Mr. Ghosh, learned counsel appearing for the Corporation

submits that he requires to take instructions as to the grievance of the

petitioners. In respect of the premises in question, a payment of

Rs.53,23,658.46/- had been paid on account of Municipal arrears. It is

submitted on behalf of the petitioner that the said amount is lying in a suspense

account. It is further submitted on behalf of the petitioner that an additional

demand of Rs.85 lakhs (approximately) has been made without giving the

petitioner adjustment for the said amount of Rs.53,23,658.46/-. The Corporation
2

is directed to take instructions. The Corporation is also directed to produce all

relevant records prior to the adjourned date of hearing. The Corporation is also

directed to serve the respondent-Corporation the full particulars of the account

prior to the adjourned date of hearing.

List this matter on 22nd April, 2020 for further hearing.

(RAVI KRISHAN KAPUR, J.) S.Bag

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