Atul Shah And Ors vs Kolkata Municipal Corporation ...
2022 Latest Caselaw 1748 Cal/2

OD 2

                                IA NO.GA/4/2022
                                       In
                                 WPO/1103/2021

                       IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE


                          ATUL SHAH AND ORS
                                   Vs
                 KOLKATA MUNICIPAL CORPORATION AND ORS


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA

Date: 14th June, 2022.

Appearance:

Mr. R.N. Chakraborty, Adv.

Mr. S. Sengupta, Adv.

Mr. Alak Kr. Ghosh, Adv.

Mr. S. Panda, Adv.

..for the KMC

Mr. A. Rao, Adv.

...for CESC

Mr. Debashis Ghosh, Adv.

Mr. Varun Kothari, Adv.

...for the State

The Court: It appears that, due to unforeseen circumstances, written notes

on behalf of the petitioners in WPO/1103/2021 as well as WPO/1954/2022

could not be filed on the date when the hearing was closed in the matter. To

ensure complete justice and fair play, IA No.GA/4/2022 is allowed, thereby

taking on record the written notes of arguments filed by the petitioners in

WPO/1103/2021 as well as WPO/1954/2022.

Since judgment has already been reserved in the matter, no further

direction need be passed for the present.

(SABYASACHI BHATTACHARYYA, J.) B.Pal