Supreme Court - Daily Orders
Kolkata Municipal Corporation vs Bimal Kumar Shah on 8 October, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
ITEM NO.3 Court 10 (Video Conferencing) SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 38899/2021, in Petition(s) for Special Leave to Appeal (C)
No(s). 4504/2021
(Arising out of impugned final judgment and order dated 17-12-2019
in APO No. 523/2017 passed by the High Court At Calcutta)
KOLKATA MUNICIPAL CORPORATION & ANR. Petitioner(s)
VERSUS
BIMAL KUMAR SHAH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38899/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 38899/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 08-10-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Sri Jaideep Gupta, Sr. Adv.
Sri Sujoy Mondal, Adv.
Sri Partha Sil, Adv.
Mr. Satish Vig, AOR
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Utpal Majumdar, Adv.
Mr. Sagnik Majumdar, Adv.
Ms. Ranjeeta Rohatgi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue Notice returnable in four weeks.
Ms. Ranjeeta Rohtagi, Advocate accepts Notice for respondent No. 1 Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.10.09 List the matter immediately after four weeks.
12:58:31 IST Reason:(SACHIN KUMAR SRIVASTAVA) (RENU KAPOOR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER