Calcutta High Court
Ashamangal Portfolio Pvt Ltd & Anr vs Estate Officer on 19 January, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
G.A. No. 3480 of 2016 with
APOT No. 401 of 2016
WP No. 857 of 2009
ASHAMANGAL PORTFOLIO PVT LTD & ANR.
Versus
ESTATE OFFICER, KOLKATA PORT TRUST & ORS.
G.A. No. 3483 of 2016 with
APOT No. 399 of 2016
WP No. 860 of 2009
ASHAMANGAL PORTFOLIO PVT LTD & ANR.
Versus
ESTATE OFFICER, KOLKATA PORT TRUST & ORS.
G.A. No. 3484 of 2016 with
APOT No. 400 of 2016
WP No. 861 of 2009
ASHAMANGAL PORTFOLIO PVT LTD & ANR.
Versus
ESTATE OFFICER, KOLKATA PORT TRUST & ORS.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE SANKAR ACHARYYA
Date : 19th January, 2017.
Mr. Joydip Kar, Sr. Adv.
Mr. Ratul Biswas, Adv.
...for the appellants
Mr. Hirak Mitra, Sr. Adv.
Mr. K.K. Baral, Adv.
Ms. Sujata Mukherjee, Adv.
...for the respondents in
GA 3480 and GA 3483 of 2016 2 Mr. Prabal Mukherjee, Sr. Adv.
Ms. Sujata Mukherjee, Adv.
...for the respondents in GA 3484 of 2016 The Court : Let the affidavits filed in Court today, pursuant to liberty granted on 5th January, 2017, be kept on record.
Having heard the learned advocates for the parties and perusing the papers before us, we do not find any reason as to why the order dated 15th November, 2016 passed by the learned Single Judge is required to be interfered with, especially since the same is interlocutory in nature. We, therefore, dispose of the appeals together with connected applications with the request to the learned Single Judge to hear out and dispose of the writ petitions as expeditiously as possible, subject of course to the business of the Court.
(BISWANATH SOMADDER, J.) (SANKAR ACHARYYA, J.) TR/