M/S. Rana Chairs vs Director General (Town Planning) ...
2023 Latest Caselaw 689 Cal/2

OD-5

                               IN THE HIGH COURT AT CALCUTTA
                                   ORIGINAL JURISDICTION
                                       ORIGINAL SIDE

                                    EC/55/2017
                                       WITH
                                     EC/5/2017
                                M/S. RANA CHAIRS
                                        VS.
                  DIRECTOR GENERAL (TOWN PLANNING) K.M.C. AND ORS.


BEFORE :
THE HON'BLE JUSTICE BIBHAS RANJAN DE

Date : 16th March, 2023 Appearance :

Mr. Chanchal Dutta, Adv.

Ms. Krishna Mullick, Adv..

...for decree holder Mr. Arijit Dey, Adv.

...for judgment debtor.

The Court : - Both the learned Advocates appearing on behalf of the parties to this

writ petition are present.

Learned Advocate appearing for the decree holder has produced a letter showing

thereat to dispossess the decree holder from the residential flat. Learned Advocate

appearing on behalf of the judgment debtors submitted that they have taken all possible

steps before the Hon'ble Apex Court in connection with the SLP filed and he has further

submitted that judgment debtor have also preferred an appeal against the order passed

by this Court for addition of parties and matter is pending for hearing of the petition for

condonation of delay in filing the appeal subject to payment of cost of Rs.50,000/-

within 14 days. Further, the learned Advocate on behalf of the judgment debtor

submits that all steps shall be taken before the Hon'ble Apex Court as well as before the

Hon'ble Division Bench within four weeks. Accordingly, he prays for accommodation for

four weeks.

Let this matter be made returnable on 13.4.2023.

(BIBHAS RANJAN DE, J.) Pkd/GH.