Calcutta High Court (Appellete Side)
(Order Passed) vs Serampore Municipality & Ors on 18 September, 2017
Author: Harish Tandon
Bench: Harish Tandon
1
18.09.2017 WP 24156 (W) of 2017
Court No. 02
Item No. SL-02
snandy
Lipika Roy
(ORDER PASSED)
Vs.
Serampore Municipality & Ors.
Mr. Ayanava Bhattacharya, Advocate
......for the Petitioner
Mr. Koushik Chatterjee, Advocate
Mr. Nilanjan Adhikari, Advocate
......for the Respondent No. 5
Mr. Goutam Lahiri, Advocate ......for the Municipality Despite specific order passed on September 15, 2017, the learned Advocate for the municipality is unable to produce the relevant records pertaining to proceeding initiated on the basis of the complaint lodged by the petitioner and the date of hearing was fixed on July 24, 2017 in the chamber of the Chairman, Serampore Municipality.
The learned Advocate shoulders the burden of non-production of record as he could not understand the purport of the said order and also could not communicate the same to the Chairman. It is really unfortunate.
Let this matter appear on Thursday i.e. September 21, 2017.
(Harish Tandon, J.) 2