Janab Syed Asghar Hussain Ismail vs M/S. Hooghly Building And ...
2023 Latest Caselaw 950 Cal/2

OD-5                           ORDER SHEET
                           RVWO No.14 of 2023
                          IA NO: GA No.1 of 2023
                               Arising out of
                           WPO No.1149 of 2022
                    IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                              ORIGINAL SIDE



                  JANAB SYED ASGHAR HUSSAIN ISMAIL
                                  VS.
       M/S. HOOGHLY BUILDING AND INVESTMENT COMPANY LTD. & ORS.

BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date:13th April, 2023.
                                                                  Appearance:
                                                          Mr. Rauf Rahim, Adv.
                                                          Mr. Arkadeb Biswas, Adv.
                                                          Mr. Ali Rahim, Adv.
                                                               ... for the Applicant.

                                                        Mr. Gopal Chandra Das, Adv.
                                                        Mr. Debangshu Mondal, Adv.
                                                                     ... for K.M.C.

                                                         Mr. Biswajib Ghosh, Adv.
                                                         Mr. K. A. Bhaduri, Adv.
                                                          ...for Respondent Nos. 1 & 2.

The Court:-This is an application for review of the judgment passed by

this Court on 10.02.2023.

Upon perusal of the grounds made out in the memorandum of review and

upon hearing the submissions made on behalf of the applicant the Court is of the

opinion that the same may be good grounds for appeal but not valid grounds for

entertaining the review application.

In view of the above, the Court is not inclined to exercise jurisdiction to

review the judgment.

The review application stands dismissed and the connected application

also stands dismissed.

Affidavit of service filed in Court today is taken on record.

Urgent certified photocopy of this order, if applied for, be supplied to the

parties expeditiously on compliance of usual legal formalities.

(AMRITA SINHA, J.) nm