Calcutta High Court
Balaram Developers Pvt. Ltd. & Anr vs Maniklal Chowdhury & Ors on 27 August, 2018
Author: Soumen Sen
Bench: Soumen Sen
ORDER
GA NO. 2329 OF 2018
CS NO. 199 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
BALARAM DEVELOPERS PVT. LTD. & ANR.
Versus
MANIKLAL CHOWDHURY & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 27th August, 2018.
Appearance:
Mr. Jishnu Chowdhury, Advocate
Mr. Chayan Gupta, Advocate
Mr. S. Mukherjee, Advocate
Mr. Dwipraj Basu, Advocate
...for the petitioners.
Mr. Debdut Mukherjee, Advocate
Mr. Nikunj Berlia, Advocate
...for respondent nos. 1 to 4.
Mr. Lokenath Chatterjee, Advocate Mr. Subhajit Das, Advocate ...for respondent nos. 12, 16, 23, 24.
This application is filed on the basis that on 17th August 2018, a few men and masons allegedly representing themselves to be from the Kolkata Municipal Corporation entered the suit premises and started digging a portion of the premises for the purpose of making construction thereat. The property is presently in the possession of the joint receivers.
Let a copy of this application be served upon Mr. Aloke Ghosh, Advocate, who usually represents the Kolkata Municipal Corporation in proceedings before the court, by 29th August 2018, with an intimation that this matter shall appear under the heading 'New Motion' on 5th September 2018. Mr. Ghosh is requested to take instructions in the matter.
(SOUMEN SEN, J.) S. Kumar