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Sri Jaideo Dhanania & Ors vs Howrah Municipal Corporation & ...
2021 Latest Caselaw 467 Cal

Citation : 2021 Latest Caselaw 467 Cal
Judgement Date : 22 January, 2021

Calcutta High Court (Appellete Side)
Sri Jaideo Dhanania & Ors vs Howrah Municipal Corporation & ... on 22 January, 2021
     09.
22.01.2021.
 Ct. No. 11.
    F.B.

                                  MAT 16 of 2021
                                       with
                               IA No. CAN 1 of 2020




                          Sri Jaideo Dhanania & Ors.
                                     -Vs.-
                      Howrah Municipal Corporation & Ors.


                        Mr. Animesh Paul,
                        Ms. Fatima Hassan
                                 ..... For the Appellants.

                        Mr. Tapas Kumar Adhikari
                                ..... For the State.

                        Mr. Sandipan Banerjee,
                        Mr. Ankit Surekha
                                 ..... For the Howrah Municipal
                                     Corporation.

                        Mr. Chayan Gupta,
                        Mr. Nirmalya Dasgupta,
                        Mr. Rajesh Upadhyay
                                ..... For the Respondent

No. 7.

Party/Parties is/are represented in the order of

their name/names as printed above in the cause title.

It is submitted by the respondent in MAT 16 of

2021 that the respondent has preferred a cross-appeal

challenging the self-same judgment and order, being

MAT 102 of 2021.

It is the submission of all the appearing parties

that the two appeals may be taken up for conjoint

consideration.

Accordingly, let the two appeals, i.e. MAT 16 of

2021 and MAT 102 of 2021, appear for consideration

together under the heading "Applications" (Fixed) on

the 1st of February, 2021.

Needless to add, the appeals shall appear with

their respective connected applications. Needless to

further add, the parties shall complete service of all

documents upon each other connected to their

respective appeals and produce individual proof of

service on the next date.

All parties to act in terms of the copy of the

order downloaded from the official website of this Court.

(Hiranmay Bhattacharyya, J.) (Subrata Talukdar, J.)

 
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