Supreme Court - Daily Orders
Kolkata Municipal Corporation vs Bimal Kumar Shah on 11 April, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.38 COURT NO.10 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 4504/2021
(Arising out of impugned final judgment and order dated 17-12-2019
in APO No. 523/2017 passed by the High Court at Calcutta)
KOLKATA MUNICIPAL CORPORATION & ANR. Petitioner(s)
VERSUS
BIMAL KUMAR SHAH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38899/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-04-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Jaideep Gupta, Sr. Adv.
Mr. Sujoy Mondal, Adv.
Mr. Partha Sil, Adv.
Mr. Nripendra Nath Bain, Adv.
Mr. Satish Vig, AOR
For Respondent(s)
Mr. Utpal Majumdar, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Madhumita Bhattacharjee, AOR
Mr. Chanchal Kumar Ganguli, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned by four weeks in terms of the letter circulated by the learned counsel for respondent No. 2.
Signature Not Verified Digitally signed by (NIDHI AHUJA) (RENU KAPOOR) Nidhi Ahuja Date: 2022.04.1318:20:06 IST AR-cum-PS BRANCH OFFICER Reason: