Renu Jain And Ors vs The Kolkata Municipal Corporation And ...
2025 Latest Caselaw 385 Cal/2

Calcutta High Court

Renu Jain And Ors vs The Kolkata Municipal Corporation And ... on 14 July, 2025

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

OD-1

                                     ORDER SHEET
                            IN THE HIGH COURT AT CALCUTTA
                             CIVIL APPELLATE JURISDICTION
                                     ORIGINAL SIDE

                                 APOT/125/2025
                                IA NO:GA/1/2025
                               RENU JAIN AND ORS
                                      -VS-
                   THE KOLKATA MUNICIPAL CORPORATION AND ORS


BEFORE:
The Hon'ble JUSTICE RAJASEKHAR MANTHA
And
The Hon'ble JUSTICE AJAY KUMAR GUPTA
Date: July 14, 2025.

                                                   Mr. S. Chaudhuri, Adv., for appellants.
                                        Mr. A.K. Ghosh, Adv.; Mr. S. Panda, Adv., for KMC.


     1.

The Court: The appellants challenge a judgment and order dated February 20,

2025.

2. Sufficient grounds are available to explain the delay of 37 days in filing the

instant appeal. Accordingly, IA No.GA/1/2025 is allowed.

3. The appeal is admitted.

4. The appellants may file appropriate application containing the pleadings in the

first Court.

5. List the matter after four weeks, i.e. August 11, 2025..

(RAJASEKHAR MANTHA, J.)

(AJAY KUMAR GUPTA, J.) tk