Sambrita Ganguly vs Kolkata Municipal Corporation And ...
2025 Latest Caselaw 2477 Cal/2

Calcutta High Court

Sambrita Ganguly vs Kolkata Municipal Corporation And ... on 9 September, 2025

Author: Rajasekhar Mantha

Bench: Rajasekhar Mantha

OD-4

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



                                 APO/34/2025
                            WITH WPO/1020/2024
                               IA NO:GA/1/2025
                             SAMBRITA GANGULY
                                     -VS-
                  KOLKATA MUNICIPAL CORPORATION AND OTHERS



BEFORE:
The Hon'ble JUSTICE RAJASEKHAR MANTHA
And
The Hon'ble JUSTICE AJAY KUMAR GUPTA
Date: September 9, 2025.


                                 Mr. A.K. Ghosh, Sr. Adv.; Mr. A. Dey, Adv., for appellant.
           Mr. J. Kar, Sr. Adv.; Ms. P. Sengupta, Adv.; Mr. S.K. Debnath, Adv., for KMC.



 1. The Court: This appeal is directed against the judgment and order dated May 6,

       2025, passed by a learned Single Bench of this Court.

 2. Mr. Ghosh, learned senior counsel appearing for the appellant, submits that

       there is no scope for any interim order.      He also submits that since all the

       pleadings used in the Trial Court are part of the pleadings in the appeal, the

       appeal and the connected application themselves may be taken up for final

       hearing on a convenient date.

 3. Liberty is reserved for the respondents to bring on record any document and

paper that might have been misplaced by the appellant inadvertently in their

pleadings in the appeal, by way of an affidavit.

4. This Court, therefore, having heard Mr. Ghosh and Mr. Kar also Ms. Sengupta,

adjourns this matter and the same be listed on November 18, 2025.

(RAJASEKHAR MANTHA, J.)

(AJAY KUMAR GUPTA, J.) tk