KOLKATA MUNICIPAL CORPORATION & ORS Vs. BALADEV BASU ALIAS DAVE BASU & ORS
LAWS(CAL)-2017-6-105
HIGH COURT OF CALCUTTA
Decided on June 14,2017

KOLKATA MUNICIPAL CORPORATION And ORS Appellant
VERSUS
Baladev Basu Alias Dave Basu And Ors Respondents

JUDGEMENT

Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record. By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) This appeal has been taken out by Kolkata Municipal Corporation and its authorities.
(3.) The appeal arises out of a judgment and order rendered by the learned Single Judge on 22nd March, 2017 in WP 45 (W) of 2017 with CAN 280 of 2017 (Sri Baladev Basu alias Dave Basu vs. the Kolkata Municipal Corporation and others).;


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