Calcutta High Court
Dr. Partha Sarathi Nandi vs Sri Bhaskar Bhattacharya & Anr on 2 September, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
OD-4 ORDER SHEET
CC No.101 of 2025
Arising out of
WPO No.151 of 2024
IN THE HIGH COURT AT CALCUTTA
Special Civil Jurisdiction [Contempt]
ORIGINAL SIDE
DR. PARTHA SARATHI NANDI
VERSUS
SRI BHASKAR BHATTACHARYA & ANR.
BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date:2nd September, 2025.
Appearance:
Mr. Ranajit Chatterjee, Adv.
Mr. Aniruddha Mitra, Adv.
....for the Petitioners.
Mr. Biswajit Mukherjee, Adv.
Mr. S.K. Debnath, Adv.
...for the KMC.
1.On the prayer made by the learned advocate representing the contemnors for taking proper instruction in the matter, relist the contempt application on 9th September, 2025.
2. Learned advocate for the petitioner has drawn attention of the Court to the notice of demand of property tax dated 17th July, 2025 which has been raised relying on the valuation which was set aside by the Assessment Tribunal.
3. As the enhanced valuation has been set aside, demand raised relying on the said valuation cannot be given effect to.
4. The contemnors shall take note of the impugned demand dated 17 th July, 2025 and make necessary submission on the adjourned date.
(AMRITA SINHA, J.) nm