Suryadeo Yadav vs Learned Controlling Authority & ...
2021 Latest Caselaw 2977 Cal

                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                            APPELLATE SIDE

  Ct. 22
Item No.34
23.04.2021
(BP/Srimanta)

                                WPA 8167 of 2021

                             Suryadeo Yadav
                                     Vs.
                Learned Controlling Authority & Ors.


                     Mr. Uddipan Banerjee
                                    ..for the petitioner.

                     Mr. Sirsanya Bandyopadhyay
                     Mr. A.K. Nag
                                  ..for the State.

                     Mr. Sujit Sharma
                               ..for the respondent no.3.

Mr. Balaram Patra ..for the respondent.

The Director, Mr. Nand Kishore Bangur has

appeared personally. His personal appearance is not

dispensed with. He has to again appear before this court

on 21st May, 2021. I am told by the learned advocate

appearing for the respondent no.3 that the residential

address of said Mr. Bangur is 16 No. Alipore Road, P.S.

Alipore, Kolkata - 700 027 which is a rented premises.

The respondent no. 3 is directed to produce copies of the

rent receipts paid by him to the landlord for last twelve

months on 21st May 2021.

The total amount as has been assessed by the

Certificate Officer which appears from Annexure P-4 of

the writ application is Rs. 1,95,381/- ( One Lakh Ninety

Five Thousand Three Hundred Eighty One). I direct the

respondent no.3 to clear the said dues in two equal

monthly installments, first of which has to be paid by 4 th

May, 2021 and the next has to be paid by 4 th June, 2021.

If the said amount is not paid by 4th June, 2021 necessary

order shall be passed for realising the said amount of

money on the next date of hearing fixed, i.e. 21 st May,

2021.

Learned advocate for the respondent no.3 has

produced an unreported judgment of Gujarat High Court

in Civil Application No. 12879 of 2008 and has drawn my

attention to paragraph 12 thereof. The advocate for the

said respondent is directed to come up with judgments as

to lifting of corporate veil on the next occasion when those

judgments will also be considered by this court.

The copy of the judgment sent to this court by the

learned advocate who is appearing in virtual mode, sent

by his man and accepted by this court, be kept in the

record.

This matter is adjourned till 21 st May, 2021 when it

will be taken up at 2 p.m.

This matter is marked as heard in part as it has

been substantially heard.

(Abhijit Gangopadhyay, J.)