Calcutta High Court (Appellete Side)
Sri Utpal Ganguly vs Sri Tapan Kumar Mondal & Ors on 14 June, 2018
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1
10 14.06.2018 CPAN 441 of 2018
AN Ct. No. 14
with
WP 4781(W) of 2003
with
WP 15159(W) of 2003
with
WP 11181(W) of 2001
Sri Utpal Ganguly
-vs.-
Sri Tapan Kumar Mondal & ors.
Mr. Dhiman Kr. Sengupta
... for the petitioner
(in WP 4781(W) of 2003)
Mr. Milan Kr. Bhattacharjee
Mrs. Sulagna Bhattachaya
... for the respondent
(in WP 4781(W) of 2003) ... for the petitioner (in WP 15159(W) of 2003) (in WP 11181(W) of 2001) Having heard the learned counsel for the Parties, let the contempt application alongwith the other three writ applications stand adjourned and appear in the Supplementary List of 07.08.2018 for further hearing. Let the CAN application connected thereto appear alongwith these matters on the same date.
In the meantime, in view of the order of status quo already passed, let there be no construction either external or internal in the premises in question. Mr. Bhattacharjee, learned counsel disputes that there has been any such construction at all.
(Rajasekhar Mantha, J.) 2