Calcutta High Court (Appellete Side)
Dd Gkw Limited & Anr vs Howrah Municipal Corporation & Ors on 19 March, 2015
Author: Aniruddha Bose
Bench: Aniruddha Bose
WP 6371 (W) of 2015 43 19.03.2015
dd GKW Limited & Anr.
Vs.
Howrah Municipal Corporation & Ors. Mr. Avrajit Mitra, Sr. Adv.
Mr. Rupale Ghosh Mr. Rahul Auddy ... ... For the petitioners Mr. (name not supplied) ... ... For the HMC Accommodation is prayed for on behalf of the Howrah Municipal Corporation. Hearing of the matter shall stand adjourned for the day. Let no demolition take place without leave of this Court till 24th March, 2015 or until further order whichever is earlier. Leave is given to the petitioners to file supplementary affidavit. Let the same be kept with records.
(Aniruddha Bose, J.)