M/S. Rana Chairs vs Director General (Town Planning)
2023 Latest Caselaw 1497 Cal/2

OD-6-7

                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                            Original Jurisdiction
                               ORIGINAL SIDE

                                  EC/5/2017

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

                                 EC/55/2017

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


BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th July, 2023.

Appearance:

Mr. Ashok Kr. Banerjee, Sr. Adv.

Mr. Gopal Ch. Das, Adv.

...for the KMC

Mr. Chanchal Kumar Dutta, Adv.

Ms. K. Mullick, Adv.

The Court:- This is application for execution of an ex parte decree which

has been upheld by the Hon'ble Supreme Court.

On behalf of the judgment-debotrs, Kolkata Municipal Corporation it is

submitted that though the decree has been substantially satisfied there is gross

fraud in the facts and circumstances of the case and the matter ought to be

investigated. It is also submitted that appropriate criminal proceedings are

proposed to be filed against the errant officials of the Kolkata Municipal

Corporation and the decree holder. There is a serious issue of defalcation of

public funds.

The judgment-debtors seek an opportunity to deal with the affidavit

affirmed on 16 May, 2023 which furnishes the outstanding dues payable under

the decree.

The time to file the opposition to the affidavit affirmed on behalf of the

decree holder is extended till 17 July, 2023.

Let both these matters appear under the heading "Chamber Application

For Final Disposal" on 20th July, 2023.

(RAVI KRISHAN KAPUR, J.)

S.Bag