Berger Paints India Limited And Anr vs The Kolkata Municipal Corporation And ...
2025 Latest Caselaw 1982 Cal/2

Calcutta High Court

Berger Paints India Limited And Anr vs The Kolkata Municipal Corporation And ... on 25 June, 2025

Author: Kausik Chanda

Bench: Kausik Chanda

OD-1
                                 ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                               IA NO. GA/1/2025
                                       In
                                WPO/1050/2024

                 BERGER PAINTS INDIA LIMITED AND ANR
                                 Vs
             THE KOLKATA MUNICIPAL CORPORATION AND ORS

   BEFORE:
  The Hon'ble JUSTICE KAUSIK CHANDA
  Date : JUNE 25, 2025.
                                                                          Appearance:
                                                                Mr. Anunoy Basu, Adv.
                                                          Mr. Lokenath Chatterjee, Adv.
                                                                     For the petitioner

                                                           Mr. Biswajit Mukherjee, Adv.
                                                               Mr. Gurudas Mitra, Adv.
                                                                              For KMC

                                                             Mr. Subit Majumdar, Adv.
                                                                 For the Special Officer

                                                                Mr. Chayan Gupta, Adv.
                                                               Mr. Shoham Sanyal, Adv.
                                                                     Mr. S. Nandy, Adv.
                                                            Mr. Deepankar Thakur, Adv.
                                                        For the respondent Nos. 6 and 7

The Court:- This is an application for correction the order dated March 5,

2025. Paragraph 7 of the application quoted below :

"Due to some inadvertence, the case numbers of the civil suits filed by

the petitioners before the Learned City Civil Court, Calcutta being Title

Suit 1207/2024 and Title Suit 1526/2024 have been accidentally

omitted in the order and judgment dated March 5, 2025. This Hon'ble

Court has been pleased to record only Title Suit 1083/2024 which is the

suit filed by the petitioners in W.P.O. No.789 of 2024."

The application is not opposed by the parties present before this Court.

Accordingly, in the second line of paragraph 4 of page 4 of the order dated

March 5, 2025 after Title Suit no.1083 of 2024, the following suits be

incorporated : Title Suit No. 209 of 2024 and Title Suit No. 1526 of 2024.

GA/1/2024 is disposed of.

(KAUSIK CHANDA, J.) A Dey