M/S. Rana Chairs vs Director General (Town Planning)
2026 Latest Caselaw 183 Cal/2

Calcutta High Court

M/S. Rana Chairs vs Director General (Town Planning) on 20 January, 2026

ORDER SHEET                                                                  OD- 6 wt. 7


                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE

                                EC/5/2017
                           M/S. RANA CHAIRS
                                   VS
             DIRECTOR GENERAL (TOWN PLANNING), K.M.C. AND ORS
                                  WITH
                               EC/55/2017
                           M/S. RANA CHAIRS
                                   VS
             DIRECTOR GENERAL (TOWN PLANNING) K.M.C.AND ORS.


     BEFORE:
     The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date: 20th January, 2026.

Appearance:

Mr. Chanchal Kumar Dutta, Adv.

Ms. Krishna Mullick, Adv.

... for the decree-holder Mr. Malay Kr. Ghosh, Sr. Adv.

Mr. Swapan Kr. Debnath, Adv.

...for the judgment debtors/KMC

The Court :- Heard the submissions of the Learned Advocates

representing the respective parties at length.

The Learned Advocate representing the judgment-debtors is to furnish a

calculation with regard to the pendente lite interest as well as the future

interest in accordance with the time period as mentioned in the order dated

17th September, 2015 passed by the High Court at Delhi in CS(OS) No.

1090/2013.

Next date be fixed on 10th February, 2026 for filing the calculation.

(ANANYA BANDYOPADHYAY, J.)

JM