Calcutta High Court
The Calcutta Municipal Corporation & ... vs Santosh Kumar Kedia & Anr on 22 August, 2008
Author: Pratap Kumar Ray
Bench: Pratap Kumar Ray
1 ORDER SHEET IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION ORIGINAL SIDE G. A. No. 2661 of 2008 G. A. No. 1579 of 2008 A. P. O. No. 26 of 2006 W. P. No. 2541 of 1993 The Calcutta Municipal Corporation & Anr.
Versus Santosh Kumar Kedia & Anr.
Mr. Joy Saha, Adv. . for the applicant BEFORE :
The Hon'ble Justice Pratap Kumar Ray And The Hon'ble Justice Pranab Kumar Deb ___________________________________________________________ Date: 22.08.2008 ___________________________________________________________ On mentioning, the matter is taken up. On the prayer of the learned Advocate appearing in support of the review application seeking adjournment of the matter on the grounds of Senior Counsels engaged in the matter Mr. Mukherjee and Mr. Mitra, the matter is adjourned to 29th August, 2008 as first item. Though, earlier in our order we mentioned no adjournment would be granted but on special circumstances as submitted, this prayer is allowed as a last chance.
( Pratap Kumar Ray, J. ) 2 ( Pranab Kumar Deb, J. ) AKGoswami