Calcutta High Court
Vora Fasteners Pvt. Ltd vs Kolkata Municipal Corporation & Ors on 10 September, 2014
Author: I.P.Mukerji
Bench: I. P. Mukerji
GA No.2518 of 2014
WP No.1123 of 2010
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
VORA FASTENERS PVT. LTD.
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 10th September, 2014.
Appearance:
Mr. Abhrajit Mitra, Sr. Advocate
Mr. Sakya Sen, Advocate
Mr. Sukrit Mukherjee, Advocate
Mr. S.R.Kakrania, Advocate
Mr. Sanjib Seni, Advocate
Mr. Souvik Kundu, Advocate
for the petitioner
Mr. Binod Kumar Gupta, Advocate
Ms. A.Rajyashree, Advocate
for the respondents
Mr. P.B.Mukherjee, Advocate Mr. D.S.Mullick, Advocate Md. Mohiuddin, Advocate Md. Nasiruddin, Advocate Md. Nayeemuddin Munshi, Advocate Mr. Tanweer Ahmed Khan, Advocate for added respondents Mr. Biswajit Mukherjee, Advocate Ms. Piyali Sengupta, Advocate for Kolkata Municipal Corporation The Court: Since modification of an order dated 20th September, 2012 passed by Patherya, J., is involved and there is substantial controversy with regard to the modification sought, I am of the opinion that this application should be heard by her ladyship, subject to concurrence by the Hon'ble the Chief Justice. 2 In that view of the matter, let the file be placed before the Hon'ble the Chief Justice for passing appropriate administrative orders, subject to her ladyship's convenience.
Certified photocopy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I.P.MUKERJI, J.) G/