Sri Dipankar De vs The Kolkata Municipal ...
2023 Latest Caselaw 6901 Cal

                                      W.P.A. 9110 of 2018
33    09.10.2023

rkd Ct.15 Sri Dipankar De

-vs-

The Kolkata Municipal Corporation & Ors.

Mr. Samarjit De ....for the petitioner.

Mr. Alak Kumar Ghosh, Mr. Swpan Kumar Debnath ....for the KMC.

The writ petition is heard in presence of the

learned advocates representing the petitioner and

Kolkata Municipal Corporation.

Attention of this Court has been drawn to

the order dated 26th November, 2013 passed by the

Appellate Authority whereby it has been recorded

that the period of suspension would be treated on

the basis of the outcome of the criminal case

initiated against the petitioner vide Hare Street P.S.

Case No.194/08 dated 9th April, 2008 under

Section 120B/182/193/211/419/467/468/471 of

IPC.

The learned advocate representing the

petitioner submits that for delivery of the judgment

in the criminal case date is fixed on 2nd November,

2023 and accordingly prayer for adjournment is

made.

In view of pendeny of the criminal

proceeding this Court finds it fit to fix the matter

for further consideration after the ensuing Puja

vacation.

List the matter under the same heading in

the monthly combined list of December, 2023.

(Saugata Bhattacharyya, J.)