Rajesh Banerjee vs The Calcutta Municipal ...
2023 Latest Caselaw 3218 Cal

   D/L
Item No. 1
04.05.2023

KOLE MAT 666 of 2023 With CAN 1 of 2023

Rajesh Banerjee

-Vs.-

The Calcutta Municipal Corporation & Ors.

Mr. Subir Sanyal, Mr. S. Das, ... for the appellant.

Mr. Aloke Ghosh, Mr. Arijit Dey, ... for the KMC.

Ms. Piyali Sengupta, Mr. S. Samanta, ... for the State.

A judgment and order dated July 22, 2022, whereby

the appellant's writ petition being WPA 6304 of 2019 was

dismissed by a learned Single Judge, is the subject matter of

challenge in this appeal. The appellant challenged an order

dated June 10, 2015, dismissing him, before the learned

Judge.

Learned Counsel for the parties say that the appeal

can be heard out on the basis of the stay application as all

documents that were available before the learned Single

Judge have been disclosed with the stay application.

Let the appeal and the connected application be listed

under the heading "Application" as the last item on

16.05.2023.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)