Calcutta High Court (Appellete Side)
The State Of West Bengal & Ors vs M/S. Sriram Packaging Product & Ors on 31 August, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
03
31.08.2017 CAN 6102 of 2017
sb. In
MAT 1072 of 2017
The State of West Bengal & Ors.
Vs.
M/s. Sriram Packaging Product & Ors.
Mr. Amitesh Banerjee, Sr. Standing Counsel,
Mr. Tarak Karan
... For the applicants/appellants
Ms. Reshmi Ghosh
Mr. Kaushik Banerjee
Ms. Mukta Singha
Ms. Mukta Rani Singha
... For the respondents/writ petitioners.
On 17th August, 2017, we had directed the learned advocate-on-record of the State of West Bengal to amend the cause-title of the appeal as well as the application for stay by adding HIDCO as respondent.
Now it appears from the submission made on behalf of the State of West Bengal that for effective adjudication of the controversy in issue in the present appeal, Kolkata Metropolitan Development Authority is required to be added as respondent instead of HIDCO.
As such, we direct the advocate-on-record of the applicants/appellants to amend the cause-title of the Memorandum of Appeal as well as the application for stay by striking out HIDCO as a respondent and substitute Kolkata Metropolitan Development Authority in its place and stead.
Such amendment of the cause-title shall be carried out in terms of this order within a course of this week.
The State of West Bengal shall ensure that a copy of the amended Memorandum of Appeal and the application for stay are duly served upon the Kolkata Metropolitan Development Authority by 8th September, 2017.
Let this matter appear in the list for further consideration under the same heading on 12th September, 2017.
(Biswanath Somadder, J.) (Asha Arora, J.)