Calcutta High Court
Moloy Kumar Das vs Krishna Chandra Adhikari & Anr on 8 April, 2011
Author: Bhaskar Bhattacharya
Bench: Sambuddha Chakrabarti, Bhaskar Bhattacharya
APOT No. 644 of 2010
GA No. 960 of 2011
ATA No. 1 of 2006
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
MOLOY KUMAR DAS
Versus
KRISHNA CHANDRA ADHIKARI & ANR.
Appearance:
Mr. Hirak Mitra, Senior Advocate
Mr. Swapan Kumar Mullick, Advocate
Mr. Jishnu Chowdhury, Advocate
BEFORE:
The Hon'ble JUSTICE BHATTACHARYA
A n d
The Hon'ble JUSTICE DR. SAMBUDDHA CHAKRABARTI
Date : 8th April, 2011.
Re : GA No. 960 of 2011
This is an application for addition of the promoter of the building with
whom the shebeits in the past entered into agreement for development by taking aid
of an interim order passed by a learned Single Judge of this Court in the present
proceedings.
After hearing Mr. Mitra, learned Senior Counsel, appearing on behalf of
the applicant and Mr. Chowdhury, learned Advocate, appearing on behalf of the
appellant and after going through the materials on record, we are of the view that for
effective disposal of the appeal filed by the appellant presence of the applicant is
2
necessary. Consequently, we allow this application by adding the applicant as an
additional respondent.
Let a copy of the Memorandum of Appeal be served upon the added respondent along with the impugned order.
Since we intend to hear out the appeal itself by dispensing with the necessity of filing of paper book, we propose to treat the stay application in connection with the appeal as paper book. The learned advocate for the appellant is directed to serve a copy of the stay application also upon the added respondent.
The Special Officer is directed to be personally present on the next date of hearing when the matter will be heard.
Let the appeal be heard on next Wednesday.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties by Monday subject to compliance with all requisite formalities.
(BHATTACHARYA, J.) (DR. SAMBUDDHA CHAKRABARTI, J.) sm AR[CR]