Calcutta High Court (Appellete Side)
M/S Lokenath Supplier & Anr vs Bhatpara Naihati Co-Operative Bank ... on 15 July, 2021
Author: Shampa Sarkar
Bench: Shampa Sarkar
15.07.2021
Court No. 19
Item no.39
CP
WPA 11218 of 2021
M/s Lokenath Supplier & anr.
Vs.
Bhatpara Naihati Co-operative Bank Ltd. & ors.
(via video conference)
Mr. Dibyendu Chatterjee
....for the petitioners.
Mr. Dhiman Kumar Sengupta
...for the respondents 1, 2 & 3.
Mr. Dipak Kr. Mukherjee Mr. Rajib Mukherjee Ms. S. Bhaduri ....for the Bhatpara Municipality. The writ petition has been filed challenging an order of blacklisting dated November 13, 2020 issued by the Chairperson, Board of Administrators, Bhatpara Municipality. It appears that there are allegations of forgery, tampering of records for availing loans by unfair and dishonest means. It also appears that a police case being Bhatpara Police Station Case No. 73 of 2020 is pending against the petitioners with regard to some unauthorized loans taken on the basis of forged documents. The petitioners submit that the municipality ought not to 2 have blacklisted the petitioners and ought to release the pending dues.
It is submitted on behalf of the municipality that the municipality had enough reasons to blacklist the petitioners.
Such reasons are, prima facie, quite serious in my opinion. With regard to non-payment of dues of the petitioner, it is submitted by the municipality that the said document is a fake one.
Under such circumstances, there is no scope for any interim order.
Affidavit-in-opposition to be filed within four weeks. Reply thereto, if any, to be filed within two weeks thereafter.
Liberty to mention.
(Shampa Sarkar, J.)