Calcutta High Court (Appellete Side)
Kolkata Metropolitan Development ... vs Tikmani Realtors Private Limited & Ors on 11 August, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
12
11.08.2023
MAT 968 of 2023
KAUSHIK
Kolkata Metropolitan Development Authority
Vs.
Tikmani Realtors Private Limited & Ors.
Mr. Sirsanya Bandyopadhyay
Mr. Avishek Guha
Ms. Akansha Chopra
... for the appellant
Mr. Kishore Dutta, Senior Avocate
Mr. Reetobrata Kumar Mitra
Mr. Rudrajit Sarkar
Ms. Mayuri Ghosh
... for writ respondent
Appellant produced records, which were considered by the learned Trial Judge prior to the passing of the impugned order.
Learned advocate for the appellant offers inspection of such records to the learned advocate for the respondents in Court.
We perused the records produced. Learned advocate for the appellant make submissions on the contents of the records.
Learned advocate for the respondent seeks liberty to take inspection of the records produced.
Learned advocate on record for the respondent is 2 permitted to take inspection of the records produced in Court in course of today.
For the present, the records need not be produced any further. However, they may be produced as and when directed.
List the appeal on August 17, 2023, as prayed for.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)