Calcutta High Court (Appellete Side)
Utpal Ganguly vs Tapan Kumar Mondal & Anr on 5 August, 2019
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 05-08-2019
ct no. 33 Sl. 7 sp CPAN 441 of 2018 In W.P. No. 4781 (W) of 2003 Utpal Ganguly Versus Tapan Kumar Mondal & Anr. Mr. D.K. Sengupta Mrs. Sweta Saha ...........for the petitioner Mr. Dwijadas Chakraborty ..........for the alleged contemnors Mr. Ranajit Chatterjee, Mr. Subhrangsu Panda .........for the K.M.C. The learned counsel appearing for the K.M.C. submits a report before this Court. The report indicates that the construction of shop rooms is substantially in terms of the modified sanction plan. 2 There is, however, a small deviation to the extent that a wall between two shop rooms have been removed to convert the same into a single shop room.
Let this matter stand adjourned and be listed on Monday (12.8.2019) under the heading "for orders".
Urgent photostat certified copy of this order, if applied for, be given to the parties on usual undertaking.
(Rajasekhar Mantha, J.)