Calcutta High Court
Amitava Chatterjee vs West Bengal Financial Corporation & Ors on 15 May, 2014
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
ORDER SHEET
WP 502 of 2009
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
AMITAVA CHATTERJEE
Versus
WEST BENGAL FINANCIAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
Date : 15th May, 2014.
Appearance:
Ms.Somali Mukhopadhyay, Adv.
..for the petitioner.
Mr. Gaurab Kr. Basu, Adv.
..for WBFC.
The Court: On March 13, 2014 Mr. Basu, learned Advocate for WBFC, on instruction, submitted that immediate steps would be taken for the purpose of execution of sale deed. On the basis of such submission, the matter was adjourned for a period of three weeks.
Ms. Mukhopadhyay, learned Advocate appearing for the petitioner submits that entire consideration money for the purpose of execution of sale deed had already been paid to WBFC on 13th May, 2014. Ms. 2 Mukhopadhyay further submits that the petitioner is aged 84 years and prays for a direction upon WBFC for execution of the sale deed on 16th May, 2014. She further submits that the draft of sale deed had already been handed over to Mr. Basu.
Upon consideration of such submission made by the learned Advocates appearing for the respective parties, this Court directs the WBFC authorities to execute the said sale deed on 16th May, 2014. The petitioner is also directed to extend all cooperation so that such execution can be effected on 16th May, 2014.
List this matter for further consideration in the daily supplementary list of this Court on 3rd June, 2014.
The parties shall act on a photostat sighed copy of this order on the usual undertakings.
(TAPABRATA CHAKRABORTY, J.) dg2