M/S. Rana Chairs vs Director General (Town Planning) ...
2022 Latest Caselaw 2892 Cal/2

OD 2
                              ORDER SHEET
                               EC/55/2017
                                  With
                               EC/5/2017
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                         M/S. RANA CHAIRS
                               VERSUS
           DIRECTOR GENERAL (TOWN PLANNING) K.M.C. AND ORS.


  BEFORE:
  The Hon'ble JUSTICE BIBHAS RANJAN DE

Date: 29th November, 2022.

Appearance:

Mr. Chanchal Kr. Dutta, Adv.

Ms. Krishna Mullick, Adv.

. . .for the decree holder.

Mr. Arijit Dey, Adv.

. . .for the judgment debtors.

The Court: Both the learned advocates appearing on behalf of the parties to

this execution case are present and it appears from the submission of both sides

that the judgment debtor has preferred a Special Leave Petition before the

Hon'ble Apex Court challenging the order in appeal by the Hon'ble Division

Bench, Delhi High Court.

Considering the factum of pendency before the Hon'ble Apex Court, the

matter is adjourned for four weeks.

(BIBHAS RANJAN DE, J.) sp/