Cossipore Kanch Sangh And Another vs Union Of India And Others
2022 Latest Caselaw 350 Cal

AD. 21.

February 7, 2022.

MNS.

(Through Video Conference)

WPA No. 20621 of 2021

Cossipore Kanch Sangh and another Vs.

Union of India and others

Mr. Madan Murari Verma, Mr. Abhisek Verma

...for the petitioners.

Ms. Sayani Bhattacharya

...for the Kolkata Port Trust.

Learned counsel appearing for the petitioners

seeks to place reliance on an unreported judgement

dated April 9, 2019 passed by the Hon'ble Justice

Debangsu Basak of this Court in W. P. No. 771 of 2012

(The Cossipore Commercial Society and others Vs. The

Board of Trustees for the Port of Kolkata and others)

and certain other matters.

However, since the judgment appears to be

unreported, the Kolkata Port Trust seeks an

adjournment to go through the said judgement. That

apart, learned counsel for the Kolkata Port Trust

submits that she is not prepared with all the photocopies

of the annexures to the writ petition, although learned

counsel for the petitioners submits that the entire writ

petition, along with annexures, was duly served on the

Kolkata Port Trust.

Be that as it may, the learned Advocate for the

petitioners is requested to ensure that a fresh bunch of

the annexures to the writ petition is served on the

learned Advocate for the Kolkata Port Trust by

tomorrow.

The matter shall next be taken up for hearing day

after tomorrow, that is, February 9, 2022.

The interim order, granted earlier, is extended till

February 15, 2022 or until further order, whichever is

earlier.

(Sabyasachi Bhattacharyya, J.)