Calcutta High Court (Appellete Side)
Kidz Healthcare Private Limited & Ors vs West Bengal Housing Infrastructure on 12 December, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
Present:
The Hon'ble Justice Biswanath Somadder
And
The Hon'ble Justice Moushumi Bhattacharya
FMA 2756 of 2015
with
CAN 10445 of 2017
KIDZ Healthcare Private Limited & Ors.
Vs.
West Bengal Housing Infrastructure
Development Corporation Limited & Ors.
For the appellants/applicants: Ms. Sumita Shaw
Ms. Aritra Chakrabarty
Mr. Parag Chaturvedi
For WBHIDCO: Mr. Anindya Kr. Mitra, Sr. Advocate
Mr. Jishnu Chowdhury
Mr. Chayan Gupta
Mr. Sandip Das Gupta
For the State: Mr. Md. T.M. Siddiqui, led by
Mr. Abhratosh Majumdar, AAG
Mr. Prithu Dudhoria
Heard on: 12th December, 2017.
Judgement on: 12th December, 2017.
Biswanath Somadder, J.
By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected application.
During the course of hearing, the learned advocate appearing on behalf of the appellants submits that her clients are willing to withdraw the appeal if the amount of Rs.62,76,875/- which is lying with West Bengal Housing Infrastructure Development Corporation Limited (for short 'HIDCO') is refunded to them.
Learned senior counsel representing HIDCO submits that his clients are ready and willing to refund the said amount provided the cheque, which was handed over to the appellants in the year 2012, is returned.
Considering such submission made on behalf of the parties, the appeal and the connected application stand dismissed as withdrawn accordingly.
Urgent photostat certified copy of this judgement, if applied for, be given to the learned advocates for the parties.
(Biswanath Somadder, J.) I agree.
(Moushumi Bhattacharya, J.) .
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