M/S. Rana Chairs vs Director General (Town Planning)
2024 Latest Caselaw 233 Cal/2

Calcutta High Court

M/S. Rana Chairs vs Director General (Town Planning) on 22 January, 2024

OD-7
Wt8
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE


                                        EC/5/2017
                                    IA NO: GA/4/2023

                          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 APURBA SINHA RAY

Date : 22nd January, 2024.

Appearance:

Mr. Rupak Ghosh, Adv.

Mr.Chanchal Kumar Dutt, Adv.

Ms. Krishna Mullick, Adv.

...for the decree-holder.

Mr. Arijit Dey, Adv.

Mr. Altamas Alim, Adv.

...for the judgement-debtor.

The Court: Learned Counsel for the judgment-debtor has concluded his

submission in connection with the application being GA/4/2023.

Learned Counsel for the decree-holder has submitted that his client is not

willing to file any affidavit-in-opposition against the application being

GA/4/2023 and has also concluded his submission.

However, learned Counsel for the judgment-debtor has sought for one day

accommodation for replying on the points raised by learned Counsel for the

decree-holder.

List the matter on January 24, 2024.

(APURBA SINHA RAY, J.)

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