Calcutta High Court
Sushanta Mitra & Ors vs Camac Leathers & Ors on 6 January, 2026
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
OD 6
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
APOT/287/2024
WITH CC/38/2024
WPO/1853/2023
IA NO: GA/1/2024
SUSHANTA MITRA & ORS.
VS.
CAMAC LEATHERS & ORS.
BEFORE :
THE HON'BLE JUSTICE RAJASEKHAR MANTHA
And
THE HON'BLE JUSTICE AJAY KUMAR GUPTA
Date : 6th January, 2026
Appearance :
Mr. Arin Chakraborty, Adv.
Ms. Anyapurba Banerjee, Adv.
...for respondents
Mr. Shayak Mitra, Adv.
...for the Special Officer
1. Mr. Mitra and Mr. Chakraborty, learned Counsel have made submissions.
2. The appellants are not represented.
3. Mr. Mitra, learned counsel represents the Special Officers and seeks discharge.
4. Since it is reported by the Special Officer appointed by the Coordinate Bench that the premises cannot be used in any form whatsoever and 2 remains under the lock and key of the Kolkata Municipal Corporation, nothing further remains to be done by the Special Officer.
5. It appears that the remuneration of the Special Officer was fixed at Rs.25,000/- per month by a Coordinate Bench in the order dated 8 th August, 22024. Payment of Rs.50,000/- has been made by the respondents to the Special Officer till date. Since the premises is sealed by the Kolkata Municipal Corporation and the respondents submit that they are not in a position to pay the Special Officer fully, let another sum of Rs.50,000/- be paid to the Special Officer as full and final remuneration for the services rendered.
6. Let the report filed by the Special Officer be taken on record. The Special Officer shall stand discharged.
7. Let the matter be listed on 2nd February, 2026.
8. The appellants have not filed paper books. In default of filing paper books on the adjourned date, the appeal shall stand automatically dismissed.
(RAJASEKHAR MANTHA, J.) (AJAY KUMAR GUPTA , J.) SN.
AR(C R)