Calcutta High Court
Shib Krishna Debutter Estate vs Janab Jalaluddin Ahmed Siddique & Ors on 7 October, 2013
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.3016 of 2013
GA No.3017 of 2013
CS No.224 of 2013
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SHIB KRISHNA DEBUTTER ESTATE
Versus
JANAB JALALUDDIN AHMED SIDDIQUE & ORS.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 7th October, 2013.
Appearance:
Mr. P.K. Dutta, Sr. Adv.
Mr. J. Chowdhury, Adv.
Mr. R. Karmakar, Adv.
The Court : The defendants have agreed to suffer a decree in terms of prayer (c) of the plaint. The defendants contend that the defendants have already paid arrear municipal rates and taxes and are also paying current rent and taxes. In the petition the defendants have disclosed such documents. Mr. Pradip Kr. Dutta, learned senior advocate appearing for the plaintiff submits that in the event the municipal rates and taxes are paid and the defendants agree to pay such rates and taxes in future as well, the plaintiff has no objection in disposing the suit on the basis of the submissions made on behalf of the defendants. However, he reserves his right to make further submission in respect of prayer (d) of the plaint.2
It appears that the Kolkata Corporation has not been served. The application is adjourned till 15th of November, 2013. The petitioner is directed to serve a copy of this application upon the Calcutta Municipal Corporation in course of this week and file affidavit of service on the returnable date. The Corporation shall be intimated about the returnable date of this application.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(SOUMEN SEN, J.) B.Pal