Calcutta High Court (Appellete Side)
Dipak Kumar Mukherjee vs The Kolkata Municipal Corporation And ... on 4 September, 2015
Author: Soumitra Pal
Bench: Soumitra Pal
1
W.P. 13815(W) of 2010
4 .9. 2015
Dipak Kumar Mukherjee.
Versus
The Kolkata Municipal Corporation and others
Mr. Tapan Coomar Dey,
..for the petitioner.
Mr. Srijib Chakraborty,
Mr. Kushal Chatterjee
..for the respondent no.8.
Mr. Biswajit Mukherjee, Mrs. Sima Chakraborty, .for KMC.
Pursuant to the directions contained in the order dated 14th August, 2015, Md. Shahid, the respondent no.8 is present in Court today. His appearance is recorded.
Pursuant to the directions contained in the order dated 14th August, 2015, the respondent no.8 has filed an affidavit. Let it be kept on record. Let copies of the same be served on Mr. Dey, learned advocate for the petitioner and Mr. Mukherjee, learned advocate for the Kolkata Municipal Corporation.
After considering the said affidavit, let Lala Prasad Tiwari, Suresh Tiwari, Anil Tiwari, Sunil Tiwari, Kailash Nath Shah, Pinki Shah, Tapas Chandra, Amarnath Shah and Rajat Sen Gupta be added as parties to this proceeding.
The learned Registrar General is directed to intimate this order to the above named persons, whose names and addresses find place in the affidavit, by 8th September, 2015 and shall file a report on the next date of hearing. 2 Let the matter appear under the heading "For Orders" on 17th September, 2015 when Md. Shahid, the respondent no.8 shall be present in Court.
(Soumitra Pal, J. )