Calcutta High Court
Nexome Real Estate Pvt Ltd vs Shiromoni Flat Owners'Association & ... on 13 July, 2022
Author: Arijit Banerjee
Bench: Arijit Banerjee
OD-1- OD5
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
I.A.G.A.1 OF 2022
I.A.G.A.2 OF 2022
APO/55/2022
WITH
WPO/45/2018
NEXOME REAL ESTATE PVT LTD
VS
SHIROMONI FLAT OWNERS'ASSOCIATION & ORS
AND
I.A.G.A./1/2022
APO/56/2022
WITH
WPO/45/2018
THE WEST BENGAL HERITAGE COMMISSION & ANR
VS
SHIROMONI FLAT OWNERS'ASSOCIATION & ORS
And
I.A.G.A./1/2022
APOT/92/2022
WITH
WPO/45/2018
MAHARAJA PRADYUT KUMAR DEB BARMAN
VS
SHIROMONI FLAT OWNERS'ASSOCIATION & ORS
WITH
I.A.G.A./1/2022
OCOT/3/2022
MAHARAJA PRADYUT KUMAR DEB BARMAN
VS
SHIROMONI FLAT OWNERS'ASSOCIATION & ORS
AND
I.A./G.A/1 OF 2022
APOT/100/2022
THE KOLKATA MUNICIPAL CORPORATION & ORS
VS
SHIROMONI FLAT OWNERS'ASSOCIATION & ORS
2
BEFORE:
The Hon'ble JUSTICE ARIJIT BANERJEE
The Hon'ble JUSTICE RAI CHATTOPADHYAY
Date : 13th JULY, 2022.
Appearance:
Mr.Ratnanko Banerjee,Sr.Advocate
Mr.Jishnu Chowdhury,Advocate
Mr.A.Kanodia,Advocate
Ms.Shrishit Barman Ray,Advocate
....for appellant/petitioner in
APOT/92/2022.
Mr.Jaydeep Kar, Sr.Advocate
Mr.Ranajit Chatterjee,Advocate
Mr.Gopal Chandra Das,Advocate
...for KMC.
Mr.S.N.Mitra,Sr.Advocate
Mr.Reetobroto Mitra,Advocate
Ms.Labanyasree Sinha,Advocate
....for appellant in Item No.1.
Mr.S.N.Mukherjee,Sr.Advocate &
learned.Advocate General
Mr.Prabal Mukherjee,Sr.Advocate
Mr. Subrata Goswami, Advocate
....for respondent Nos.26 & 27.
Mr.Sunil Kumar Singhania,Advocate Ms.Twinkle Kaur,Advocate ....for respondent no.24.
Mr.Shyamal Sarkar,Sr.Advocate Mr.Atish Ghosh,Advocate Mr.Sakya Sen,Advocate Mr.Anupam Das Adhikary,Advocate ....for respondent Nos.1 to 16.
I.A.G.A.2 OF 2022 APO/55/2022 THE COURT: This is an application under Order XLI Rule 27 of the Code of Civil Procedure. Mr.Sarkar, learned Senior Advocate appearing for the 3 respondent Nos.1 to 16 says that he does not mind if the documents are looked into but he disputes the contents of the Affidavit in support of the application.
The application being G.A.No.2 of 2022 is, therefore, allowed.
APOT 92 OF 2022 Let Affidavit-in-opposition filed on behalf of the respondent Nos.1 to 16 be kept with the records.
Mr. Sarkar, Learned Senior Advocate appearing for the respondent Nos.1 to 16 resumes his argument but does not conclude his argument.
List these matters once again on July 14, 2022 for further hearing. Interim order that is subsisting shall continue till the disposal of the appeals.
(ARIJIT BANERJEE, J) (RAI CHATTOPADHYAY, J.) ssaha AR(CR)