M/S. Metaco India vs The Kolkata Municipal ...
2022 Latest Caselaw 8597 Cal

   D/L
Item No. 15
21.12.2022
 KOLE
                               MAT 2009 of 2022
                                     With
                              IA No. CAN 1 of 2022

                            M/S. Metaco India
                                  -Vs.-
                   The Kolkata Municipal Corporation & Ors.


              Mr. Debojyoti Dutta,
              Mr. Shamit Sanyal,
                                                         ... for the appellant.
              Mr. Achintya Banerjee,
              Mr. S. Panda,
                                                              ... for the KMC.
              Mr. Saptansu Basu, Sr. Adv.
              Mr. Gopal Pahari,
              Mrs. M. Kaur,
                                            ... for the respondent nos. 5 to 13.

Affidavit of service filed in court today be kept with

the records.

The appellant's writ petition was in effect dismissed

by the learned Single Judge by the impugned judgment and

order dated December 8, 2022.

Mr. Debojyoti Dutta, learned Advocate appearing for

the appellant/writ petitioner, fairly says that there is no

scope for passing any interim order.

Let requisite number of informal paper books be filed

incorporating all papers that were available before the

learned Single Judge.

All formalities are dispensed with. Since all parties

are represented, notice of appeal is deemed to have been

waived.

List the matter under the heading "Hearing" on

16.01.2023.

The application for stay, being no. IA CAN 1 of 2022

is, thus, disposed of.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)