The Kolkata Municipal ... vs Aninda Sankar Mitra
2023 Latest Caselaw 1908 Cal

S/L 22
22.03.2023

Suvayan CO 834 of 2019

The Kolkata Municipal Corporation Vs.

Aninda Sankar Mitra

Mr. Alak Kr. Ghosh Mr. Swapan Kr. Debnath ...for the petitioner.

Mrs. Aparajita Rao Miss. Ankana Basu ...for the opposite party.

Both the parties are represented by their respective

learned Advocates.

The matter is heard at length.

Hearing is concluded.

Judgment is reserved.

Parties are at liberty to file their short written

notes of argument along with reported/delivered

judgments, they intend to rely positively within March 24,

2023 after exchanging the same among themselves.

(Partha Sarathi Sen, J.)