Calcutta High Court
Dr. Partha Sarathi Nandi vs Sri Bhaskar Bhattacharya & Anr on 9 September, 2025
Author: Amrita Sinha
Bench: Amrita Sinha
OD-2 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: 9th September, 2025.
Appearance:
Mr. Ranajit Chatterjee, Adv.
....for the Petitioners.
Mr. Biswajit Mukherjee, Adv.
Mr. Swapan Kr. Debnath, Adv.
...for the KMC.
1.The communication of the Chief Manager (Revenue/South), Kolkata Municipal Corporation dated 6th September, 2025 addressed to the learned Advocate-on-record of the petitioner along with calculation sheet placed before this Court by the learned advocate representing the contemnors is taken on record.
2. The contemnors are directed to pass final order in the matter and after making the arithmetical calculation of the tax payable by the petitioner. If any amount of the petitioner is found to be held in excess by the Corporation, the same shall be refunded in terms of the order passed by this Court on 7th March, 2024.
3. Relist the contempt application on 4th November, 2025.
(AMRITA SINHA, J.) nm