Calcutta High Court
Kolkata Municipal Corporation & Ors vs Vodafone Mobile Services Ltd. & Anr on 8 January, 2018
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
APO No. 351 of 2017
GA No. 4027 of 2017 with
WP No. 717 of 2009
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
KOLKATA MUNICIPAL CORPORATION & ORS.
Versus
VODAFONE MOBILE SERVICES LTD. & ANR.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
Date : 8th January, 2018.
Mr. Alok Kumar Ghosh,
Mr. Dilip Chatterjee,
Mr. Debangshu Mondal, Advs.
...for the appellants
Mr. Jishnu Saha, Sr. Adv.
Mr. A. Chandra, Adv.
Mr. Ishan Saha, Adv.
Mr. Atish Ghosh, Adv.
...for the respondents
The Court : Having heard the learned advocates for the parties, we are of the view that the instant appeal of the Kolkata Municipal Corporation, its Municipal Commissioner and the Manager, Advertisement Department, is required to be admitted for hearing and is accordingly admitted.
2
The appeal shall be heard expeditiously and as such filing of formal paper books stands dispensed with.
Since the respondents have already entered appearance, issuance of notice of appeal stands waived.
Informal paper books shall be filed within four weeks from date which shall include all papers which were considered by the First Court as well as papers filed before us.
List the appeal under an appropriate heading in the monthly combined list to be published for the month of March, 2018.
Since we have observed at the very outset that we propose to hear out the appeal expeditiously, the application for stay stands disposed of accordingly.
(BISWANATH SOMADDER, J.) (MOUSHUMI BHATTACHARYA, J.) TR/