Calcutta High Court (Appellete Side)
The Kolkata Municipal Corporation vs Sri Vivek Kumar Agarwal & & Anr on 17 August, 2018
Author: Biswajit Basu
Bench: Biswajit Basu
1 (102) 17.08.2018
(p.j.) IN THE HIGH COURT AT CALCUTTA CIVIL REVISIONAL JURISDICTION CO No. 3368 of 2017 The Kolkata Municipal Corporation
-versus-
Sri Vivek Kumar Agarwal & & anr.
Mr. Aloke Kumar Ghosh Mr. Swapan Kumar Debnath ... for the petitioner The petitioner is directed to serve a copy of this application upon the opposite parties by speed post with acknowledgement due intimating that the matter will appear in the supplementary list under the heading 'Listed Motion' after three weeks. The petitioner shall file an affidavit of service on the next date of hearing.
(Biswajit Basu, J.)