Calcutta High Court
Silverline Investment Co Pvt Ltd & Anr vs Kolkata Municipal Corporation & Ors on 21 January, 2021
Author: Ravi Krishan Kapur
Bench: Ravi Krishan Kapur
OD-3
ORDER SHEET
WPO 347 of 2016
IA NO: GA/1/2020
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SILVERLINE INVESTMENT CO PVT LTD & ANR
Versus
KOLKATA MUNICIPAL CORPORATION & ORS.
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR
Date : 21st January, 2021.
(Via Video Conference) Appearance:
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Sandip Kr. De, Adv.
Ms. N. Auddy, Adv.
Mr. Abhijit Sarkar, Adv.
...for the petitioner Mr. Alok Kr. Ghosh, Adv.
Mr. Achintya Kr. Banerjee, Adv.
...for KMC Mr. Paritosh Sinha, Adv.
Ms. Tapati Samanta, Adv.
...for State The Court: Mr. Ghosh appears on behalf of the Corporation. The State is represented.
In an earlier writ petition being WP No.503 of 2001 (Silverline Investment Co. Pvt. Ltd. Vs. Punjab & Sind Bank), a sum of Rs.53,23,658.46 was directed to be paid by the Punjab & Sind Bank in respect of a portion of the subject premises. By way of different orders, repeated opportunities have been given to 2 the Corporation to give the detailed break-up as to how this sum of Rs.53,23,658.46 has been appropriated and treated by the Corporation in their records.
Mr. Ghosh, appearing on behalf of the Corporation, seeks some time to produce the records to demonstrate how this amount of Rs.53,23,658.46 has been appropriated by the Corporation. He is also directed to produce the total dues payable by the petitioner in respect of the subject premises.
Let this matter appear on 10th February, 2021.
(RAVI KRISHAN KAPUR, J.) R.Bhar