Calcutta High Court (Appellete Side)
Pradip And Kumkum Ghosh Family ... vs Panihati Municipality & Ors on 7 December, 2023
19.
07-12-2023
(Ct. no.06)
debajyoti
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
APPELLATE SIDE
MAT 1740 of 2023
+
IA NO:CAN/1/2023
Pradip and Kumkum Ghosh Family Foundation & Anr.
Vs.
Panihati Municipality & Ors.
Mr. Arindam Banerjee,
Mr. Chayan Gupta,
Mr. Kausik De,
Mr. Dwipraj Basu,
Ms. Mohini Majumder
... For the Appellants.
Mr. Rabindra Narayan Dutta,
Mr. Bikash Kumar Chatterjee,
Mr. Arko Mukherjee
... For Panihati Municipality.
Mr. Vivekananda Bose,
Mr. Jaydev Ghorai,
Mr. Diptesh Ghorai
... For Respondent No.3.
Mr. Dutta, learned advocate, appearing for the Municipality, says that the records that were produced on the last date, i.e., November 30, 2023, were not the original records. The original records could not be traced by that date. The concerned Engineer, who is the custodian of such records, namely, Shri Pinaki Majumder, Assistant Engineer, PWD, Panihati Municipality, is searching for the original records. The matter may be taken up after the Christmas Vacation.
Mr. Banerjee, learned advocate, appearing for the appellants, says that it is necessary that the 2 original records be produced. Hence, he cannot object to the request for time.
Let this matter stand adjourned and be listed again on January 08, 2024.
Shri Pinaki Majumder shall ensure that on that date, the relevant original records, including the original records of the plan cases giving rise to the sanctioned plans, photocopies whereof were handed over to the appellants on November 30, 2023, are produced before this Court.
All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
(M. V. Muralidaran, J.) (Arijit Banerjee, J.)