Citation : 2023 Latest Caselaw 5300 Cal
Judgement Date : 18 August, 2023
21. 18-08-2023
debajyoti (Ct. no.06) MAT 1822 of 2022 Thermofriz Insulations Limited Vs.
The Kolkata Municipal Corporation & Ors.
Ms. Arpita Saha, Mr. Subhankar Chakraborty, Mr. Saptarshi Bhattacharjee ... For the Appellant.
Mr. Alak Kumar Ghosh, Mr. Gopal Chandra Das ... For K.M.C.
There is delay of 22 days, as per report of the Additional Stamp Reporter dated November 23, 2022, in filing the appeal.
The appellant is directed to take necessary steps.
A judgment and order dated September 26, 2022, whereby four writ petitions filed by the present appellant, being WPA 30705 of 2015, WPA 1513 of 2019, WPA 5856 of 2020 and WPA 10376 of 2021, were disposed of, is the subject matter of challenge in this appeal. The dispute between the parties appears to be relating to title and/or possession in respect of a property.
Learned advocate for the appellant says that talks of settlement are in progress between the parties.
As requested, let this matter stand adjourned and be listed again on September 18, 2023.
(Arijit Banerjee, J.)
(Apurba Sinha Ray, J.)
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