Tilak Ratan Realtors Pvt Ltd & Anr vs The Kolkata Municipal ...
2021 Latest Caselaw 130 Cal/2

OD-2
                               IA NO. GA 1 of 2020
                               In WPO 579 of 2018
                        IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE



                    TILAK RATAN REALTORS PVT LTD & ANR.
                                    Vs
                 THE KOLKATA MUNICIPAL CORPORATION & ORS.



      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR
      Date : 10th February, 2021.

                                                                           Appearance:
                                                            Mr. Arindam Banerjee, Adv.
                                                                        ...for petitioner.
                                                            Mr. Achintya Banerjee, Adv.
                                                                   Ms. Era Ghosh, Adv.
                                                                   ...for the respondent.

The Court : An accommodation is prayed for on behalf of the petitioner. Let

this matter appear as a Specially Fixed Matter on 18th February, 2021.

The petitioner is directed to supply a copy of the judgment proposed to be

cited to the advocate appearing on behalf of the Corporation. The State is not

represented.

It is made clear that no further adjournment will be granted to any of the

parties on the adjourned date of hearing.

Let the matter appear on 18th February, 2021 as a 'Specially Fixed Matter'.

(RAVI KRISHAN KAPUR, J.) SK.