Asoke Kumar Roy And Ors vs Prasenjit Ray And Ors
2025 Latest Caselaw 872 Cal/2

Calcutta High Court

Asoke Kumar Roy And Ors vs Prasenjit Ray And Ors on 14 January, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

OD 1,2 & 3
                          ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                   CIVIL APPELLATE JURISDICTION
                           ORIGINAL SIDE

                        APO 59 of 2024 with
                         WPO 1248 OF 2022
                    ASOKE KUMAR ROY AND ORS.
                              Versus
                      PRASENJIT RAY AND ORS.

                         APOT 183 of 2024
                          IA GA 2 OF 2024
                      PRASENJIT RAY AND ORS
                              Versus
             .KOLKATA MUNICIPAL CORPORATION AND ORS.

                         APOT 218 of 2024
                         IA GA 1 OF 2024
                       BADAL ROY AND ANR.
                             Versus
                     PRASENJIT RAY AND ORS.


   BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK
           AND
  The Hon'ble JUSTICE MD. SHABBAR RASHIDI
   Date : 14th January, 2025.
                                                               Appearance :
                                                Mr. Ranajit Chatterjee, Adv.
                                                         Mr. Arijit Dey, Adv.
                                      ...for the appellants in APO 59 of 2024
                                  ...for the respondents in APOT 183 of 2024

and APOT 218 of 2024

Mr. Alak Kr. Ghosh, Adv.

Mr. Swapan Kr. Debnath, Adv.

..for KMC

Mr. Amal Kr. Ganguly, Adv.

Mr. Bikash Ranjan Neogi, Adv.

Ms. Ananya Neogi, Adv.

...for the appellant in APOT 183 of 2024

Mr. Raghunath Chakraborty, Adv.

Mrs. Amrita De, Adv.

...for the appellant in APOT 218 of 2024

The Court: Hearing of the appeals was concluded on January 9, 2025.

Judgment was reserved.

Thereafter, two of the parties sought leave of the Court to file written

notes of argument. For such purpose, the matters were placed in the list under

the heading 'To Be Mentioned'.

Written notes of argument submitted on behalf of the appellant in APOT

183 of 2024 and written notes of argument submitted on behalf of the

appellant in APOT 218 of 2024 filed in Court be taken on record.

Hearing concluded. Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

TR/